CHAMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This criminal appeal has been preferred by Chaman, son of Bindu Khan, resident of village Faridpur, Police Station Akarabad, district Aligarh against the judgment dated 26.10.1995 and order dated 27.10.1995 passed by Ist Additional District and Sessions Judge, Aligarh, by which he has been convicted under section 498-A, 304-B, IPC and sentenced to undergo two years' R.I. under section 498-A and life imprisonment under section 304-B IPC. Both the sentences were to run concurrently.

(3.) The appeal has been preferred on the ground that conviction of the appellant is against the weight of evidence on record; that the sentence is too severe; that trial court has committed gross mistake in not considering the evidence properly rather has convicted and sentenced the appellant on mere conjectures and that conviction and sentence awarded is bad in law.