RANDEEP SINGH Vs. STATE OF U. T. CHANDIGARH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellant, State and the Respondent no.2 (complainant), who is wife of the appellant. The present appeal is against a judgment and order passed by the High Court in its revisional jurisdiction sustaining the order of conviction of the appellant by the Trial Court and the Appellate Court being the Sessions Court. The conviction of the appellant is under sec. 498A of the Indian Penal Code. The Trial Court, upon finding the appellant guilty had imposed punishment of two years and also default sentence on failure to pay fine of Rs.3,000.00 (Rupees Three Thousand only). This judgment of conviction and order of sentence were sustained by the Appellate Court. The High Court, in its Revisional jurisdiction did not interfere with the judgment of conviction but reduced the substantive sentence to six months. As there are concurrent findings of fact, we do not find any reason to interfere with the judgment of conviction of the appellant.

(3.) There is no perversity in the judgment assailed in this appeal.