INDER PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973 to set-aside the conviction and sentence dtd. 24/8/2018, passed by the learned Additional Chief Judicial Magistrate, Haridwar in Criminal Case No.887 of 2010, 'State vs. Inder Pal and Others', by which, the applicant ' accused, namely, Inder Pal, husband of the respondent no.2/informant, was convicted for the offence punishable under Sec. 498A of IPC and was sentenced to undergo simple imprisonment for a period of two years along with a fine of Rs.5,000.00, and, the impugned judgment dtd. 10/6/2022, passed by the 5th Additional Sessions Judge, Haridwar in Criminal Appeal No.190 of 2018, 'Inder Pal vs. State of Uttarakhand', whereby, the Appellate Court has dismissed the said criminal appeal, filed by the present applicant, against the said conviction and sentence dtd. 24/8/2018.

(2.) Heard Mr. Pankaj Miglani, learned counsel for the applicant, Mr. Rohit Dhyani, learned Brief Holder for the State and Mr. Aakib Ahmed, learned counsel for the respondent no.2/informant/victim.

(3.) The applicant ' Inder Pal and the respondent no.2 Smt. Sangeeta are present in-person before this Court. The applicant ' Inder Pal is identified by Mr. Pankaj Miglani, Advocate. The respondent no.2 ' Smt. Sangeeta is identified by Mr. Aakib Ahmed, Advocate.