PUSHPA JAIN Vs. STATE

JUDGEMENT

(1.) BOTH the present appeals arise out of a common judgment dated 13.12.2004 and order on sentence dated 14.12.2004 passed by learned Additional Sessions Judge, Delhi, in S.C.No.108/2002. The appeals have been heard together and are being disposed of by a common judgment.

(2.) BY the impugned judgment, Smt.Pushpa Jain, mother -in -law, (appellant in Crl.Appeal No.4/2005) has been sentenced to undergo rigorous imprisonment for a period of two years for the offence punishable under Sections 498A IPC with fine of Rs.10,000/ - and in default of payment of fine, simple imprisonment for a period of three months. Pankaj Jain, husband, (appellant in Crl.Appeal No.23/2005) has been sentenced to undergo rigorous imprisonment for seven years for the offence punishable under Section 307 IPC with fine of Rs.20,000/ - and in default of payment of fine, simple imprisonment for six months. Pankaj Jain has further been sentenced to undergo rigorous imprisonment for two years for the offence punishable under Section 498A IPC with fine of Rs.10,000/ - and in default of payment of fine, simple imprisonment for three months.

(3.) THE prosecution in all has examined ten witnesses. Six witnesses were examined by the defence.