ANIL KUMAR AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present appeal has been preferred by Anil Kumar son of Daya Chand and his mother Kamla. Both the appellants were tried along with the acquitted accused Surinder, brother of Anil Kumar, by the Court of Sessions Judge, Gurgaon in case FIR No. 204 dated 15.06.1999 registered at Police Station Sohna under Sections 304-B, 498-A and 302 IPC. The Sessions Judge, Gurgaon, vide impugned judgment dated 24th September, 2002 held Anil Kumar and Kamla guilty of an offence punishable under Sections 498-A and 304-B IPC and vide a separate order dated 28th September, 2002, sentenced them to undergo rigorous imprisonment for a period of seven years each under Section 304-B IPC. Both the appellants were further sentenced under Section 498-A IPC to undergo rigorous imprisonment for a period of two years each and to pay a fine of Rs. 2000/- each, in default of payment of fine to further undergo rigorous imprisonment for three months. Both the sentences were ordered to run concurrently.

(2.) Occurrence, in the present case, had taken place on 13th June, 1999, in which Bala aged 22 years and Ms. Jyoti aged 3 years received burn injuries. Bala was married to Anil Kumar and Ms. Jyoti was their daughter. Both, Bala and Ms. Jyoti, succumbed to their injuries, therefore, charge under Section 302 IPC was also framed for causing death of Ms. Jyoti. However, the accused have been acquitted of the charge on this count.

(3.) No State appeal has been preferred.