Jitendra & Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court (Gwalior Bench) 16 Jun 2020 Criminal Appeal No. 986 Of 2020 (2020) 06 MP CK 0070
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 986 Of 2020

Hon'ble Bench

Sheel Nagu, J

Advocates

Amit Lahoti, Sankalp Sharma

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 389
  • Indian Penal Code, 1860 - Section 304B, 498A
  • Dowry Prohibition Act, 1961 - Section 4

Judgement Text

Translate:

Section,Imprisonment,Fine

Section 304 B of IPC,10 years R.I.,

Section 498-A of IPC,1 year's R.I.,"Rs. 500/- with default

stipulation

Sec(cid:39)on 4 of Dowry

Prohibition Act",6 months' R.I.,"Rs. 500/- with default

stipulation.

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Case Metadata
  • Ck Citation: (2020) 06 MP CK 0070
  • Coram: Sheel Nagu, J
  • Bench: Single Bench
  • Advocates: Amit Lahoti, Sankalp Sharma
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 389
  • Indian Penal Code, 1860 - Section 304B, 498A
  • Dowry Prohibition Act, 1961 - Section 4
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