DHARAM RAJ CHAUBEY Vs. STATE OF U P

JUDGEMENT

(1.) The present criminal appeal has been preferred assailing the judgment and order of conviction and sentence dated 6.10.2005 passed by Additional District and Sessions Judge, Court No.2, Basti in S.T. No.208 of 2001 arising out of case crime no.23 of 2001 under section 498-A, 304-B and 201 IPC, P.S. Mahuli, District Sant kabir Nagar.

(2.) Mr. Daya Shanker Mishra, Advocate, appeared on behalf of appellant and Mr. Mahendra Singh Yadav, learned AGA appeared on behalf of State.

(3.) The learned counsel for the parties was heard and judgment was reserved on 16.2.2016.