YAD RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-Yad Ram Appellant was convicted for an offence under Sections 498-A and 306 of the Indian Penal Code (for short 'IPC') vide judgment dated 12.1.2002 passed by the Sessions Judge, Narnaul. Vide order of even date, the Appellants were ordered to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 500 under Section 498-A, IPC and was further ordered to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs. 1000 under Section 306, IPC. Both the substantive sentences were ordered to run concurrently. Hence, the present appeal by the accused-appellant.

(2.) Prosecution case, as noticed by the Trial Court in para No. 2 of its judgment, is reproduced hereinbelow:

(3.) Learned Counsel for the Appellant-Yad Ram, during the course of arguments, has not challenged the conviction of the Appellant under Sections 498-A and 306, IPC, but has submitted that the sentence qua imprisonment of the Appellant may be reduced to already undergone by him. The Appellant has undergone more than two years of actual sentence. In support of his arguments, learned Counsel has placed reliance on Rajbir v. State of Haryana,2004 1 RecCriR 932; Jagsir Singh and Anr. v. State of Haryana, 2004 1 DMC 538; Sanjay Kumar v. State of Haryana,2004 4 RecCriR 488; Dharam Pal v. State of Haryana,2003 4 RecCriR 334; Rakesh Kumar v. State of Punjab,1999 4 RecCriR 133 and Satto and Ors. v. State of Punjab,2003 4 RecCriR 878. Learned Counsel has further submitted that the Appellant is facing the criminal proceedings for the last ten years.