HONBLE UMESH CHANDRA TRIPATHI,J. - (1.) Heard Sri R.B. Sahai, learned counsel for the appellants and Sri L.D. Rajbhar, learned A.G.A., for the State.
(2.) This appeal is directed against the judgment and order dated 20.12.2002 passed by learned Additional Sessions Judge/Special Sessions Judge, E.C. Act, Fatehpur in S.T. No. 287 of 1999 (State Vs. Arjun and others), P.S. Khakhreru, District Fatehpur whereby accused/appellants Smt. Sawariya, Siroman, Pheran and Arjun were convicted for the offence punishable under Sections 498-A, 304-B, 201 Indian Penal Code (in short referred to as "IPC") and Section 3/4 Dowry Prohibition Act (in short referred to as "D.P. Act") and sentenced to:- (i) rigorous imprisonment for a period seven years under Section 304-B IPC, (ii) rigorous imprisonment for a period of two years under Section 498-A IPC, (iii) rigorous imprisonment for a period of one year under Section 201 IPC and (iv) rigorous imprisonment for a period of one year under Section 3/4 D.P. Act.
(3.) All these sentences were directed to run concurrently.;