LAWS(MPH)-2020-9-200

JAGDISH Vs. STATE OF M.P.

Decided On September 10, 2020
JAGDISH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) The appellant has filed the present appeal being aggrieved by the judgment dtd. 24/1/2020 passed by 2nd Additional Sessions Judge, Biaora, District Rajgarh in S.T. No.340/2019 whereby he has been acquitted under sec. 306 of the I.P.C. but convicted u/s. 498-A of the IPC and sentenced to undergo 2 years' RI and to pay a fine of Rs.2,000.00 and in default of payment of fine amount, to further undergo 6 months RI.

(2.) Instead of arguing on the application for suspension of the sentence, learned counsel appearing for the appellant argued the appeal finally.

(3.) Prosecution story, in short, is as under :