ASHWANI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Appellant, namely, Ashwani Kumar, has come in appeal against the judgment and order dated 02.04.2002 (hereinafter as 'impugned judgment) passed by the learned Additional Sessions, Judge, Sirsa (hereinafter as 'trial Court), whereby he has been convicted for the commission of offence punishable under Section 306 IPC and sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo imprisonment for a period of six months.

(2.) Brief facts of the prosecution case, as narrated in para 1 of the impugned judgment, read as under:

(3.) On completion of the investigation, the accused was charge-sheeted for commission of offence under Section 306 IPC to which he pleaded not guilty and claimed trial.