PRAMOD KUMAR YADAV Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns judgment dated 16.05.2018 of the appellate court whereby the appeal of the petitioner impugning judgment on conviction dated 25.07.2017 and order on sentence dated 27.07.2017 was dismissed.

(2.) Petitioner has been convicted of offence under sections 279/338/304-A IPC of the Indian Penal Code, 1860.

(3.) Petitioner has been sentenced to undergo Rigorous Imprisonment for a period of six months along with fine of Rs. 1,000/- for the offences punishable under Sections 279 of the Indian Penal Code, 1860 and Rigorous Imprisonment for a period of six months along with a fine of Rs. 5000/- for the offence punishable under Section 338 of Indian Penal Code, 1860 and Rigorous Imprisonment for a period of two years along with fine of Rs. 5000/- for the offence punishable under Section 304-A Indian Penal Code, 1860 and to further undergo imprisonment for a period of three months in default of payment of fine.