JASVIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant along with her husband has been convicted Under Section 420 of the Penal Code and both of them are sentenced to imprisonment for two years and a fine of Rs. 2,000/- with the default sentence of 15 days' imprisonment.

(3.) The special leave petition giving rise to the present appeal was filed both by the present Appellant as Petitioner No. 1 and her husband - Ginder Singh as Petitioner No. 2. The special leave petition at the instance of the husband was dismissed and in case of the Appellant, notice was issued only on the question of sentence. We, accordingly, proceed to consider the appeal to that limited extent.