SONIA Vs. STATE OF DELHI

JUDGEMENT

(1.) Present appeal arises out of the judgment dated 06.12.2003 and order on sentence dated 10.12.2003 by which the appellant has been convicted under Sec. 498-A of the Indian Penal Code and sentenced to rigorous imprisonment for one year with fine of Rs. 3,000.00 and in default further rigorous imprisonment for three months.

(2.) The facts of this case, as noticed by the Trial Court, are as under:

(3.) At the outset, we may notice that the husband of the deceased, mother-in-law, father-in-law, brother-in-law and sister-in-law stand convicted under Sec. 304-B read with Sec. 498-A of the Indian Penal Code. Separate appeals filed by them are pending.