(1.) PRESENT appeal has been filed by the appellant under Section 374(2) of the Code of Criminal Procedure against the judgment dated 13.1.2014 and order on sentence dated 24.1.2014 passed by learned Additional Sessions Judge, Rohini Courts, Delhi, whereby the appellant (husband of the deceased, Janki), for the offence punishable under Section 302 of the Indian Penal Code, has been sentenced to undergo Rigorous Imprisonment for life with fine of Rs.10,000/ - and in default of payment of fine Simple Imprisonment for a period of one year. For the offence punishable under Section 498 -A of the Indian Penal Code, the appellant has been directed to undergo Rigorous Imprisonment for a period of two years with fine of Rs.5,000/ - and in default of payment of fine Simple Imprisonment for a period of one month. It was also directed that both the sentences would run concurrently.
(2.) BRIEF facts of the case, as noticed by the learned trial Court, are as under:
(3.) IN support of its case, the prosecution has examined 19 witnesses. The appellant has examined only one witness in his defence.
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