VINOD KUMAR ARORA Vs. STATE

JUDGEMENT

(1.) BY way of this appeal, appellant Vinod Kumar, husband of deceased Rajbala @ Rajni has challenged the judgment dated 13.5.2000 and order of sentence dated 16.5.2000 passed by the ld.Additional Sessions Judge, Delhi whereby he has been convicted for the offence punishable u/s 304B/498A IPC and has been sentenced to undergo RI for seven years u/s 304B IPC and to further undergo RI for one year and a fine of Rs.5000/ - and in default to further undergo RI for three months u/s 498A IPC. It has further been ordered that both the sentences shall run concurrently.

(2.) BRIEFLY the facts relevant for the disposal of the present appeals are that: -

(3.) THE SDM PW15 had put his endorsement Ex.PW15/C on the statement of Ami Chand Gaba, PW -1 and ordered for registration of the case u/s 304B/498A IPC against the appellant Vinod Kumar, his mother sister Usha and sister's husband Mahinder Kumar Arora. Dayawati, Inspector Tulsi Ram PW16 also made his endorsement Ex.PW16/A and got registered FIR no.106/91 under Section 304B/498A Ex.2/B against the appellant and aforesaid co -accused persons. Thereafter inquest proceedings were got conducted. The dead body was sent to mortuary for post -mortem through SI Phool Singh, PW -14, Ct. Gaje Singh, PW -10 and Ct.Pradeep Kumar, PW -13.