RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has preferred this appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973(2 of 1974) [in short Cr.P.C.] being aggrieved by the judgment dtd. 30/3/2017 passed by the Court of Special Judge (SC/ST Act) and Additional Sessions Judge, Ratlam in S.T. No. 33/2012, whereby the appellant has been convicted for the offence punishable under Sec. 304-B of Indian Panel Code, 1860 (in short 'IPC') and sentenced him to life imprisonment with fine of Rs.1500.00 with default stipulation.

(2.) The prosecution case in brief is as follows:

(3.) Learned trial Court considering the material prima-facie available on record framed the charges u/S 498-A, 302 and 304(B) of IPC against the appellant and co-accused persons namely; Amratlal, Kalabai and Pinky, who abjured their guilt and prayed for trial.