Brajesh Kumar Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 2741 MP

                                                          1                              CRA-3848-2020
                               The High Court Of Madhya Pradesh
                                          CRA-3848-2020
                                     (BRAJESH KUMAR SHARMA Vs THE STATE OF MADHYA PRADESH)

                      2
                      Jabalpur, Dated : 26-06-2021
                              Through Video Conferencing.
                              Smt. Manju Khatri, counsel for the appellant.
                              Shri Palash Upadhyay, Panel Lawyer, for the respondent/State.

Heard on admission.

This appeal has been preferred against the judgment dated 4.2.2020

passed by the Fourth Additional Sessions Judge, Rewa in Sessions Trial No.158/2017.

The appellant has been convicted for the offence under sections 304-B, 498-A of IPC and section 4 of the Dowry Prohibition Act. The trial court sentenced him by rigorous imprisonment for 10 years, 1 year and 6 months respectively with the fine and default stipulations.

After perusal of the record, it is found that the appeal having some substance, therefore, admitted for hearing.

List this case for final hearing in due course.

(B. K. SHRIVASTAVA) JUDGE

TG /-

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TRUPTI GUNJAL
Date: 2021.06.26
17:21:09 IST