SALIM @ BHAJJU Vs. STATE

JUDGEMENT

(1.) PRESENT appeal has impugned the judgment and order of sentence dated 08.03.2006 and 10.03.2006 respectively whereby the appellant Salim has been convicted for the offence under Sections 306/498 -A of the IPC and has been sentenced to undergo RI for 5 years and to pay a fine of Rs.3,000/ - and in default of payment of fine, to undergo RI for one year for the offence under Section 306 of the IPC; for the offence under Section 498 -A of the IPC, he has been sentenced to undergo RI for three years and to pay a fine of Rs.3,000/ - and in default of payment of fine, to undergo RI for one year.

(2.) NOMINAL roll of the appellant had been summoned. As on 05.09.2007, he had undergone a sentence of about 2 years and about 4 months; he had been granted bail vide order dated 01.04.2008 on which date, he had completed incarceration of about 2 years and about 11 months including the period of remission earned in that period.

(3.) IN her cross -examination, PW -2 stuck to her stand; she admitted that the children are living with Salim and Salim had also sustained burn injuries; she reiterated that her daughter was conscious when she met her.