MUKESH KUMAR Vs. STATE

JUDGEMENT

(1.) Aggrieved by the judgment of conviction dated 30.05.2000 passed by the Learned Additional Sessions Judge, Delhi, whereby appellant has been convicted for the offence under Sec. 498 A of the Indian Penal Code (hereinafter referred to as I.P.C) and vide order on sentence dated 02.06.2000 has been sentenced to undergo rigorous imprisonment for a period of two years with fine of Rs.15,000.00 for the offence under Sec. 498-A of Penal Code and in default of payment to further undergo rigorous imprisonment for eight months, the appellant has filed this present criminal appeal.

(2.) The facts of the case, as emerging from the record are that on 24.06.1997, wife of the appellant Seema had consumed baygon spray. Her son Darpan went to the neighbourhood and informed one Sunil about something abnormal which had happened to his mother.

(3.) The FIR was registered under Sec. 498-A/307/506/404/34 of IPC, but after completion of investigation, charges under Sec. 498- A/34, 506 Part II/34, 406/34 and 307/34 of Penal Code were framed against the appellant as well as his parents, to which they pleaded not guilty and claimed trial.