BHATAPARA DISTRICT RAIPUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 12/8/1996, passed by IIIrd Additional Sessions Judge, Chhindwara in Sessions Trial No. 90/89 convicting and sentencing the appellant as under with a further direction that the custodial sentences shall run concurrently : convicted under Section Sentenced to 498-A of the IPC undergo R. I. for one year and to pay fine of Rs. 1000/-in default, to suffer R. I. for six months. . 306 of the IPC undergo R. I. for 4 years and to pay fine of Rs. 2000/in default, to suffer R. I. for six months

(2.) THE following facts are not in serious dispute:

(3.) PROSECUTION story, in short, may be narrated as under: