SUDHAKAR PATHAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned AGA for the State. Perused the record.

(2.) This criminal appeal has been filed against the judgment dated 08.12.2017 passed by learned Additional Sessions Judge/F.T.C. Chandausi, District Moradabad in Sessions Trial No. 706 of 2012 (State Vs. Sudhakar Pathak), arising out of Case Crime No. 60 of 2011, under Section 306 IPC, P.S. Chandausi, District Moradabad ( now Sambhal) by which, learned trial court has convicted the accused-appellant for the offence under section 306 IPC and sentenced him for ten years rigorous imprisonment and fine of Rs.1,00,000/- and in default, three years additional imprisonment.

(3.) The prosecution version is that the informant by giving a written report in the police station Chandausi, District Moradabad (now Sambhal) lodged an FIR stating that his elder sister Rajni Sharma was married in the year 1995 with accused Sudhakar Pathak, R/O Village-Navavpura, P.S. Faijganj Behta, District Budaun. Since 2002, accused Sudhakar Pathak was living with his sister and children in a house Mohalla Hanuman Nagar Gadhi which was purchased by him. There are four sons of his sister, eldest one is studying in class IX.