Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellant, learned A.G.A. for the State of U.P.
(2.) Under assail in the appeal is the judgment and order dated 23.11.2007 passed by the Additional Session Judge, Room No.1, Faizabad in S.T. No. 299 of 2006 under Section 498A, 304B I.P.C. read with ¾ Dowry Prohibition Act, Police Station Raunahi arising out of the Case Crime No. 406 of 2005, whereby the accused-appellant Suresh Yadav has been convicted and sentenced for imprisonment for life under Section 304B and sentenced to two years rigorous imprisonment with a fine of Rs.2,000/- for the offence under Section 498A and one year rigorous imprisonment with a fine of Rs.1,000/- for the offence under Section 4 of the Dowry Prohibition Act along with default stipulation. All these sentences were run concurrently.
(3.) Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.;