Abhai Kumar, J. - (1.) Heard learned counsel for the appellants as well as learned AGA for the State and perused the records.
(2.) This appeal has been preferred against the order of conviction dated 21.3.2015 passed by Additional Sessions Judge Fast Track Court, Chitrakoot in S.T. No. 70 of 2014 (State Vs. Mehtab Ali and others) whereby appellant Mehtab Ali was sentenced for 10 years rigorous imprisonment under Section 304B IPC whereas under the said section appellants Hasan Ali and Smt. Raisha @ Rahisiya @ Billan were sentenced for seven years rigorous imprisonment, each. Further all the appellants were sentenced for two years rigorous imprisonment alongwith fine of Rs. 3000/- each (in default of payment of fine, six months additional simple imprisonment) under Section 498A IPC and were also also sentenced for one year rigorous imprisonment with fine of Rs. 2000/- each (in default of payment of fine, three months additional simple imprisonment) under Section 3/4 Dowry Prohibition Act.
(3.) In short prosecution story is as follows:;