PREM RAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the accused-appellant, learned A. G. A. for the State of U. P. and perused the record.

(2.) This criminal appeal is directed against the judgment and order dated 25.7.2003 passed by Sessions Judge, Mainpuri in Sessions Trial No.290 of 2001 (State Vs. Premraj) u/s 498 A, 304 B IPC in Case Crime No.116 of 2001, P. S. Bhogaon, District-Mainpuri whereby the accused-appellant Prem Raj has been convicted u/s 302 IPC and sentenced to imprisonment for life and further convicted u/s 498 A IPC and sentenced to rigorous imprisonment for two years. Both sentences were ordered to run concurrently.

(3.) Accused Vishun Dayal was also tried in Sessions Trial No.360 of 2001 u/s 498 A, 304 B IPC in Case Crime No.116 of 2001, P. S. Bhogaon, District-Mainpuri and he has been acquitted vide order dated 24.7.2003.