MANPAL SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) The appellants Manpal Singh and Mangla Devi are the father-in-law and mother-in-law of the deceased Manisha who are aggrieved by the judgment dated 16th July, 2001 and the order on sentence dated 18th July 2001 in Sessions Case No. 177/1999 whereby they have been convicted for committing offence punishable under Section 304B I.P.C. and sentenced to undergo rigorous imprisonment for ten years with fine of Rs. 10,000/- and in default of payment of fine, to undergo rigorous imprisonment for three months.

(2.) In Sessions Case No. 177/1999 (FIR No. 306/1999, under section 498-A/302/304-B IPC), along with the appellants herein namely Manpal Singh and Mangla Devi, Jai Prakash-husband of the deceased Manisha also faced trial. Vide the impugned judgment, Jai Prakash had been found guilty for committing offence punishable under Section 498A I.P.C. and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 5,000/- and in default of payment of fine, to undergo rigorous imprisonment for two months. Jai Prakash - husband of the deceased Manisha has already been released from jail after undergoing the sentence awarded to him.

(3.) Jai Prakash - husband of the deceased has not challenged his conviction and sentence by filing any appeal, nor the State has filed any appeal challenging his acquittal in respect of the offence punishable under Section 304B I.P.C.