AMRENDER SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order on sentence dated 30.08.2013 and 21.09.2013 respectively wherein the appellant stands convicted under Ss. 306/498 -A of the IPC. The sentence awarded to him is RI 5 years for his conviction under Sec. 306 of the IPC as also a fine of Rs. 15,000/ - and in default of payment of fine to undergo SI 6 months. For his conviction under Sec. 498 -A of the IPC, he has been awarded RI for a period of 2 years and a fine of Rs. 2,000/ - and in default of payment of fine, to undergo SI for 3 months.

(2.) Nominal roll of the appellant has been requisitioned. It reflects that as on date, the appellant has completed incarceration of 3 years which includes the remissions earned by him.

(3.) The version of the prosecution is that the victim had succumbed to her death within less than 7 years of her marriage. She had died in her matrimonial home by hanging. The statements of her parents evidenced that cruelty was meted out to her regularly; her husband used to be an alcoholic and used to beat her and complaints to the said effect had been made by the victim to her parents.