SANJAY Vs. STATE

JUDGEMENT

(1.) This is an appeal under Section 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to in short as the 'Cr.P.C.') against the judgment dated 28.04.2006 and sentence dated 02.05.2006 passed by the Additional Sessions Judge, New Delhi.

(2.) By virtue of the impugned judgment, the appellant has been convicted under Sections 498- A/304-B of the Indian Penal Code, 1860 (hereinafter referred to in short as the T.P.C). Consequently, the appellant has been accorded punishment whereby he has to undergo rigorous imprisonment for a period of seven years and also to pay a fine of Rs. 2,000/- in respect of his conviction under Section 304-B of the I.P.C. In default of payment of fine, the appellant would be required to undergo a further simple imprisonment for a period of two months. In regard to the appellant's conviction under Section 498-A of the I.P.C, he has been sentenced to rigorous imprisonment for a period of two years with a fine of Rs 1,000/-. In default of payment of fine, the appellant would be required to undergo a further simple imprisonment for a period of one month. Both sentences are to run concurrently.

(3.) The prosecution's case is briefly as follows:-