Pradeep Kumar Srivastava, J. - (1.)The learned counsel for the accused appellant has chosen to argue on appeal instead of bail application to which learned AGA has agreed.
(2.)Heard Sri Anupam Dubey, learned counsel to the appellant and Sri L.D. Rajbhar, learned AGA for the State and perused the record.
(3.)The accused-appellant has preferred this appeal to set aside the judgement of conviction and sentence passed by Additional Sessions Judge/Special Judge, Dacoity Affected Area, Jalaun at Orai by which the trial court has convicted the accused-appellant in S.T. No. 31 of 2017, Case Crime No. 243 of 2016, Police Station- Dakor, District- Jalaun and has sentenced the accused-appellant Rajendra under section 304-B I.P.C. for 7 years rigorous imprisonment and Rs. 15,000/- fine, under section 498-A I.P.C. for three years rigorous imprisonment and Rs. 3,000/- fine and under section 3/4 Dowry Prohibition Act for five year rigorous imprisonment and Rs. 15,000/- fine.