PANKAJ VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The matter heard through video conferencing.

(2.) Heard on I.A. No.6038/2020, which is second application under Section 389(1) of Cr.P.C. for suspension of sentence and grant of bail filed on behalf of the appellant. First was dismissed as withdrawn.

(3.) The appellant-accused has filed this appeal against the conviction and sentence dated 28/12/2019 passed by Third Addl. Sessions Judge, Sehore in S.T.No. 243/2015 convicting the appellant accused under Section 498-A of the I.P.C. and sentencing him to undergo R.I. 3 years along with fine of Rs.1000/-, Section 304-B of the I.P.C. and sentencing him to undergo R.I. 10 years, Section 306 I.P.C. and sentencing him to undergo R.I. 7 years along with fine of Rs. 1000/- and Section 3 of the Dowry Prohibition Act and sentencing him to undergo R.I. for 1 years along with fine of Rs. 1000/- and Section 4 of the Dowry Prohibition Act and sentencing him to undergo R.I. for 1 years along with fine of Rs. 1000/- with default stipulation.