FULJHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant under Sec. 374(2) Cr.P.C. against the judgment dtd. 2/7/2016 passed by learned Special Judge, Women Atrocities Cases, Sriganganagar in Sessions Case No. 85/2014 by which the learned Judge convicted the appellant for offence under Sec. 304B and 498A IPC and sentenced to undergo ten years RI with Rs.5000.00fine, default of payment of fine, to undergo six months RI and two years R.I with fine of Rs.2000.00, in default of payment of fine to undergo two months R.I respectively.