VEER SINGH VERMA Vs. STATE OF UTTAR PRADESH
LAWS(SC)-2019-1-434
SUPREME COURT OF INDIA
Decided on January 28,2019

Veer Singh Verma Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The accused appellant - Veer Singh Verma is aggrieved by the refusal of the courts below to discharge him of the offences punishable under Sections 498A and 304-B IPC read with Section 3/4 of the Dowry Prohibition Act, 1961.;


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