AJAY KUMAR Vs. STATE

JUDGEMENT

(1.) This is an appeal filed by the appellant against the judgment of conviction and the order on sentence dated 22.07.2011. The appellant was sentenced to undergo RI for a period of two years and to pay a fine of Rs.6,000/- and in default of payment of fine, he shall further undergo SI for three months for an offence punishable under Section 308/34 IPC.

(2.) Admit.

(3.) Let the trial Court record be requisitioned.