KEWAL KRISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused-appellant Kewal Krishan along with her sister Vijay Kumari was convicted and sentenced to undergo R.I. for ten years under Sec. 304- B/34 IPC. He was further sentenced to undergo R.I. for five years and a fine of Rs.5000.00; in default of payment of fine to undergo further R.I. for two years under Sec. 306/34 IPC. He was also sentenced to undergo R.I. for two years and a fine of Rs.2000.00; in default of payment of fine to undergo further R.I. for 6 months under Sec. 498-A/34 IPC. Vijay Kumari, convictaccused was sentenced to undergo R.I. for seven years under Sec. 304-B/34 IPC. She was also sentenced to undergo R.I. for 3 years and a fine of Rs.2000.00; in default of payment of fine to undergo further R.I. for 9 months, under Sec. 306/34 IPC. She was further sentenced to undergo R.I. for one year and a fine of Rs.1000.00; in default of payment of fine to undergo further R.I. for 3 months under Sec. 498-A read with Sec. 34 IPC. All the substantive sentences of imprisonment of both the convicts were directed to run concurrently.

(2.) Both convicts-accused filed an appeal before the High Court of Punjab and Haryana at Chandigarh against the judgment of the Sessions Judge, Ferozepur dtd. 16/1/1988 whereby they were convicted and sentenced as aforesaid.

(3.) The High Court by its judgment and order dtd. 22/8/2005 partly allowed the appeal. The conviction and sentence awarded to Vijay Kumari was set aside and she was acquitted of the charges. However, in the case of the appellant herein, his conviction under Ss. 304-B, 306 and 498- A IPC was upheld but his sentence was reduced from ten years to seven years under Sec. 304-B IPC.