CHANDRESH YADAV @ CHANDA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.G.A.

(2.) This criminal appeal has been preferred by appellant- Chandresh Yadav @ Chanda against the judgment and order dated 02.12.2016, passed by Additional Session Judge, Court No. 12, Varanasi, in S.T. No. 161 of 2015 (State Vs. Chandresh Yadav @ Chanda), arising out of Case Crime No. 20 of 2015, P.S. Shivpur, District Varanasi, whereby convicted under Section 304 IPC, for 8 years rigorous imprisonment with fine of Rs. 4,000/- and in default of fine, 4 months additional imprisonment and under sections 504 IPC for 1 year rigorous imprisonment and fine of Rs. 2,000/- and in default of fine 2 months additional imprisonment to appellant. Both the sentences were directed to run concurrently.

(3.) Brief facts of this case are as follows-: