LAXMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dated 11.3.2014 passed by the High Court of Judicature at Allahabad in Criminal Revision No. 2135 of 2006 whereby the High Court dismissed the revision petition of the appellant holding that there is no sufficient ground to interfere with the impugned judgment(s) and order(s) passed by the Courts below.

(3.) The appellant herein was prosecuted in the case instituted by his wife for the charges under Sections 323, 506, 498A of Indian Penal Code and Section 3(4) (sic) of the Dowry Prohibition Act, 1961. After leading evidence, the CJM, Mahoba convicted him under Section 498A of IPC as well as Section 3(4) (sic) of Dowry Prohibition Act, 1961 and sentenced under both the Sections mentioned above to suffer concurrently eight months, imprisonment and to pay a fine of Rs.1,000/-, in default to suffer three months, further imprisonment.