SHIV KUMAR Vs. STATE

JUDGEMENT

(1.) Vide instant appeal, the appellant has challenged the impugned judgment dated 29.05.2009 passed by learned Additional Sessions Judge (East) FTC, Karkardooma Courts, Delhi whereby he was held guilty and convicted for the offence punishable under Sections 498A and 304B Indian Penal Code, 1860.

(2.) Also challenged the order on sentence dated 30.05.2009 whereby he has been sentenced to rigorous imprisonment for a term of three years and fine of Rs 5,000/- for the offence punishable under Section 498A Indian Penal Code, 1860 and in default of payment of fine, simple imprisonment for three months. He is further sentenced to rigorous imprisonment for ten years for the offence punishable under Section 304B Indian Penal Code, 1860. Both the sentences were ordered to run concurrently. Benefit of Section 428 Cr. P.C. was also extended to him.

(3.) Learned counsel for appellant submitted that the present appellant had already deposited the fine amount of Rs 5,000/- imposed upon him vide receipt No.0392275.