KRISHAN KUMAR Vs. STATE

JUDGEMENT

(1.) We have heard learned counsel for the parties in the instant appeal whereby challenge is made to the judgment dated 21.09.2000 passed in SC Case No.87/2/97, which arises out of FIR No.233/94, registered under Sec. 498A/302/34 of IPC, at Police Station Narela.

(2.) By the impugned judgment, the appellant - Krishan Kumar stands convicted for commission of offence punishable under Sec. 498-A read with Sec. 302 of IPC. By the same judgment, the Trial Court has acquitted the appellant's mother-Smt. Shanti Devi and sister Smt. Murti Devi from the charges under Sec. 498-A read with Sec. 34 of IPC, with which they were charged. By the consequential order on sentence dated 25.09.2000, the learned Additional Sessions Judge has awarded the sentence of life imprisonment to the appellant and imposed fine of Rs. 2,000.00 and in default of payment of fine, he was directed to undergo simple imprisonment for further period of six months for commission of the offence under Sec. 302 IPC. For the offence under Sec. 498-A, the appellant stands sentenced to undergo rigorous imprisonment for 3 years and also to pay fine of Rs.2,000 and in default of payment of fine, to undergo simple imprisonment for six months. The sentences were directed to run concurrently.

(3.) We first note certain basic facts which have been established in the evidence before the Trial Court.