Ramu And Anotehr vs State Of U.P.
2021 Latest Caselaw 8673 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 77
 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 317 of 2021
 
Appellant :- Ramu And Anotehr
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Dinesh Kumar
 
Counsel for Respondent :- G.A.,Manoj Kumar Pandey,Sandeep Kumar Agrahari
 

 
Hon'ble Anil Kumar Ojha,J.

Order on appeal.

Heard learned counsel for the appellants, learned counsel for the complainant/informant, learned A.G.A. for the State and perused the records.

Challenge in this criminal appeal is the judgment and order dated 27.1.2021 passed by learned Additional Sessions Judge, Court No. 2, Mathura in Sessions Trial No. 692 of 2017 (State Vs. Ramu and others) arising out of Case Crime No. 102 of 2016 under Sections 498A, 323, 504, 307, 313 I.P.C. and Section 3/4 D.P. Act, P.S. Mahila Thana, District- Mathura, whereby the learned Additional Sessions Judge, Court No. 2, Mathura has convicted the accused-appellants under Section 498A I.P.C. and Section 4 Dowry Prohibition Act.

Admit.

Summon the lower court record.

Order on bail.

Heard learned counsel for the appellants, learned counsel for the complainant/informant, learned A.G.A. for the State and perused the records.

Learned counsel for the appellants submits that maximum punishment awarded by lower court is three years. Appellants were on bail during trial and they have not misused the liberty granted by court.

In view of the above, appellants Ramu S/o Uma Shankar and Smt. Ramlata @ Ramvati W/o Uma Shankar be enlarged on bail during pendency of the appeal on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the trial court concerned.

Appellants are directed to deposit the fine imposed.

List in ordinary course.

Order Date :- 26.7.2021

CS/-