NARINDER KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) FEELING aggrieved, the petitioner has challenged the impugned order dated 17.12.2004 passed by the learned Addl. Sessions Judge, Karkardooma Courts, Delhi, vide which the order dated 19.04.2003 passed by learned MM convicting him under Section 498 -A IPC, was maintained, however period of sentence was reduced from one year to four months.

(2.) THE case FIR No.777/95 under Sections 498 -A/406 IPC was got registered by complainant Mamta against her husband i.e. petitioner Narinder Kumar and other family members for treating her with cruelty and harassing her for bringing more dowry. After completion of investigation, chargesheet was filed in the Court. After trial, petitioner was convicted by learned M.M. for committing the offence punishable under Section 498 - A IPC. Feeling aggrieved, petitioner preferred the appeal. The Appellate Court while maintaining the conviction of the petitioner, reduced the substantive sentence from one year to 4 months. Still dissatisfied, this revision petition has been preferred before this Court.

(3.) ON behalf of State, it has been submitted that in view of the judgment of Apex Court in Gulab Das & Ors. vs. State of M.P. AIR 2012 Supreme Court 888, appropriate orders may be passed by this Court.