RAVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anuj Bajpai, learned counsel for the appellant, learned A.G.A. for the State and perused the impugned judgment and order.

(2.) The instant criminal appeal has been filed against the judgment and order dated 3.12.2016 passed by learned Additional Sessions Judge, Court No. 3, Budaun in S.T. No.640/2015 (State v. Ravi and Others), arising out of Case Crime No.415 of 2015, under Sections 304-B, 498A I.P.C. and Section 4 of Dowry Prohibition Act, Police Station - Binawar, District Jhansi.

(3.) Submission of the learned counsel for the appellant is that the appellant is wholly innocent and he has been falsely implicated in the present case. Lastly, it is contended that the appellant is in jail since long. There is no likelihood of early hearing of the appeal. Therefore, the appellant deserves to be released on bail during pendency of the appeal.