MUKESH AND ORS. Vs. STATE OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 1st August 2008 passed by the learned Additional Sessions Judge ('ASJ') in SC No. 62 of 2006. convicting Mukesh, Accused No. 1 ('A-1') and Krishna, Accused No. 3 (-'A-3') [Appellants herein] for the offence ' under Section 498A/34 IPC and the order on sentence dated 5th August 2008 sentencing each of them to undergo rigorous imprisonment ('RI') for 2 years and fine of Rs. 5,000 each and in default to undergo RI for 2 months. By the same judgment both accused were acquitted for the offence under Section 328/34 IPC and Ishwar, Accused No. 2 ('A-2') was acquitted of all the offences.

(2.) Sheela @ Sushila (PW-3) got married to A-1 on 12th November 2003. She and A-1 used to reside in the house of the maternal grandparents of A-1. Ishwar, (A-2) is the Mausa (maternal uncle) of A-1. In other words, Krishna (A-3), the mother of A-1 and the wife of A-2 were real sisters.

(3.) It was stated that although A-2 and A-3 used to reside separately they used to come to the maternal home at Inderlok and stay there for days together.