PRADEEP KUMAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 28.2.1998 of the Additional Sessions Judge, Shahdara Karkardooma Courts, Delhi in Sessions Case No. 584/994, whereby the learned judge has held the appellant guilty under Section 304 -B IPC and 498 -A IPC and further by an order dated 2.3.1998 has sentenced the appellant to undergo RI for 10 years under Section 304 -B IPC and further ordered him to undergo RI for two year sunder Section 498 -A IPC and a fine of Rs. 1000/ - and in default of payment of fine, to further undergo RI for six months. Both the sentences were directed to run concurrently. Benefit of Section 428 Cr.P.C. was also allowed to the appellant.