BIMLA DEVI Vs. STATE & ANR.

JUDGEMENT

(1.) The appellant is aggrieved by the order on sentence dated 10th January, 2011 passed by learned Additional Sessions Judge in Crl.A.No. 37/2008, pertaining to FIR No. 53/90, under Sections 498A/406/34 IPC, PS D.B.G. Road, Delhi whereby while partly allowing the appeal, the conviction of the respondent No. 2/husband for committing offence punishable under Section 498A IPC was maintained while his conviction for committing offence punishable under Section 406 IPC was set-aside and he was ordered to be released on probation.

(2.) The order on sentence reads as under:

(3.) Learned counsel for the appellant has submitted that the learned ASJ had committed an error while releasing respondent No. 2 on probation. The prayer of the appellant is that the order of the learned MM awarding two years substantive sentence under Section 498A IPC be restored.