YOGESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satya Prakash Chaturvedi, learned counsel for the revisionist and learned A.G.A. for the State.

(2.) No one is present on behalf of the opposite party no. 2 despite service of notice on her as per the office report dated 14.03.2018.

(3.) This criminal revision has been preferred against the order of conviction and sentence dated 19.07.2011 passed by Additional Sessions Judge, Aligarh in Criminal Appeal No. 6 of 2011, under Sections 498-A I.P.C. as well as against the judgment and order dated 18.12.2010 passed by Judicial Magistrate, Iglas, Aligarh in Criminal Case No. 51 of 2007 (Pushpa vs. Yogesh), under Sections 489-A, 504 and 506 I.P.C., P.S.- Gonda, District- Aligarh, Revisionist has been convicted under Section 498-A I.P.C. for three years rigorous imprisonment and a fine of Rs. 10,000/-.