SULTAN KHAN Vs. THR STATE OF M.P.

JUDGEMENT

(1.) This criminal appeal under Sec. 374 of the Code of Criminal Procedure, 1973 is filed assailing the judgment of conviction and order of sentence dtd. 3/1/2000 passed by the learned Vth Additional Sessions Judge, District Ujjain in S.T. No. 55 of 1998, whereby appellants Sultan Khan and Niyaz Bi were convicted for offence punishable under Sec. 304 B of IPC and Sec. 498 A of IPC and were sentenced for rigorous imprisonment for 7 years each for both the offences as the offence punishable under Sec. 498A of IPC is minor offence comprised in the offence punishable under Sec. 304B of IPC.

(2.) The exposition of facts, giving rise to the present appeal, is as under:-

(3.) Feeling aggrieved by the impugned judgment of conviction and order of sentence dtd. 3/1/2000, present appeal is filed assailing the judgment on following grounds:-