Kailash Prasad Deo, J. - (1.) Heard learned counsel for the appellant, Mr. Nilesh Kumar assisted by Mr. Abhishek Prasad, Advocates and Mrs. Niki Sinha, learned Addl. Public Prosecutor appearing for the State.
(2.) The instant Criminal appeal is directed against the Judgment of conviction dated 17.12003 and order of sentence dated 18.12003, passed by the learned 4th Addl. Sessions Judge, Fast Track Court, Garhwa, in Sessions Trial No.175 of 1999, whereby the sole appellant, Zakir Hussain has been convicted for the offence punishable under Sections 498A, 304B of the Indian Penal Code and 3 /4 of the Dowry Prohibition Act and awarded rigorous imprisonment for 8 years with a fine of Rs. 5,000/- for the offence punishable under Section 304B of the Indian Penal Code and in default to pay fine, he shall undergo one year simple imprisonment, but no separate sentence has been awarded for the offence punishable under Section 498A of the Indian Penal Code and 3 /4 of the Dowry Prohibition Act.
(3.) The appeal has been preferred before this Court on 09.01.2004 against the said impugned judgment and the prayer for suspension of sentence and grant of bail has been allowed vide order dated 16.09.2004 and since then, the matter is pending before this Hon'ble Court.;