SATYABHAN PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal under section 374 of the Code of Criminal Procedure, 1973 is directed against the judgment dated 28 -8 -1990 passed by the Addl. Sessions Judge, Sehora, Camp Katni, in S.T. No. 286/88 whereby the appellant has been convicted under section 306 and 498A, Indian Penal Code and sentenced to 3 years and 1 year R.I. and a fine of Rs. 500/ - and 200/ -respectively and in default to further undergo R.I. for 3 months and one month respectively.