LAWS(ALL)-2022-7-62

SANJAY SINGH Vs. STATE OF U.P.

Decided On July 07, 2022
SANJAY SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant against the judgment and order dated 13/14/8/2013 passed by Special Judge (E.C.) Act/ Additional Sessions Judge, Court No. 4, Rae Bareli in Sessions Trial No. 116 of 2007 (State Vs. Sanjay Singh) arising out of Crime No. 31 of 2007 under Sec. 498-A, 323, 504 and 302 of of Indian Penal Code,1860 (in short I.P.C.) and Sec. of Dowry Prohibition Act (in short D.P. Act). Whereby the convict/appellant has been held guilty and sentenced under Sec. 498A, 302 of I.P.C. and Sec. 4 of the D.P. Act, Police Station Shivgarh, District Rae Bareli. The convict has been awarded the following sentences :-

(2.) The facts in short, necessary for disposal of this appeal are as under:-

(3.) Heard Shri Jaikaran, learned counsel for the appellant and Ms. Smiti Sahai, learned A.G.A. for the State-respondent.