LAXMAN GUPTA Vs. STATE

JUDGEMENT

(1.) The present appeal arises out of the judgment on the conviction dated 07.04.2018 and order on sentence dated 27.04.2018 in Sessions Case No. 45056/2015 arising out of FIR No.288/2015, under Sections 302/498A IPC, P.S. Khajuri Khas.

(2.) The appellant has been convicted under Sec. 302 and has been sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.5000.00 in default of which he has been directed to undergo R.I. for one year.

(3.) So far as Sec. 498A Penal Code is concerned, the appellant was acquitted. Besides Sec. 302 IPC, an alternate charge under Sec. 304B Penal Code was also framed against the appellant, however, in view of the appellant being held guilty under Sec. 302 IPC, the offence under Sec. 304 B Penal Code was held to be not made out.