RAJINDER ARORA ALIAS RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersenessly, the facts, which need a necessary mention, for a limited purpose of deciding the core controversy involved in the present petition and emanating from the record, are that initially, Anita daughter of Dairya Lal Batra complainant (respondent No. 2) filed a criminal complaint (Annexure P1) against her husband Rajinder Arora son of Shingara Singh (petitioner) and his relatives, on accusation of having committed the offences punishable under sections 406 and 498-A read with section 34 IPC in the Court of Magistrate.

(2.) The trial Magistrate only convicted the petitioner (husband) and sentenced him to undergo rigorous imprisonment for a period of two years, to pay a fine of Rs. 1500/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of two months, for the commission of offence punishable under section 406 IPC, by virtue of impugned judgment of conviction and order of sentence dated 1.12.2006 (Annexure P2).

(3.) Aggrieved by the judgment of conviction and the order of sentence of the trial Court, the petitioner filed the appeal, which is still pending in the appellate Court at Patiala.