DEEPAK SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohit Singh, learned counsel for the appellant and learned A.G.A. for the State and perused the lower court record as well as written submissions filed by learned counsel for the appellant.

(2.) Present appeal is directed against the judgment and order dtd. 17/1/2019 passed by Additional Session Judge, Court No. 13, Moradabad in S.T. No. 1226 of 2015, arising out of Case Crime No. 191-C of 2015, P.S. Chandauli, District Sambhal, whereby appellant Deepak Sharma has been convicted for the offence under Sec. 498-A rigorous imprisonment for two years with fine of Rs.5,000.00 with default stipulation, for charge under Sec. 306 IPC seven years rigorous imprisonment and Rs.20,000.00 fine with default stipulation, for charge under Sec. 4 of D.P. Act one year rigorous imprisonment and Rs.5,000.00 fine with default stipulation. All the sentences were directed to run concurrently. It is also provided that total fine recovered from the accused, half of the amount of fine shall be payable to the informant (father of the deceased), as compensation in terms of Sec. 357 Cr.P.C.

(3.) Briefly, relevant facts as noted by the trial court for the disposal of the present appeal are reproduced as under.