BRIJESH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD. Admit. Call for the lower court record. List for hearing on its turn after the record is received. HEARD learned counsel for the appellant and learned A.G.A. on the prayer for bail. The appellant has been convicted and sentenced in Sessions Trial No.342 of 2006 as under-- 1.Under Section 498-A I.P.C.--Two years' R.I. with a fine of Rs.2000/-.

(2.) UNDER Section 3/4 D.P. Act--One year's R.I. with a fine of Rs.1000/-.