NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRA-S-961-SB of 2002 was preferred by Naresh Kumar and CRA-S-957-SB of 2002, was preferred by Shanti Devi, to challenge the judgment of conviction and order of sentence dated 23.5.2002, passed by the learned Additional Sessions Judge, Jalandhar, in Sessions Case No. 82 of 2001, arising out of FIR No. 445 dated 20.11.1999, registered under Sections 307/498-A IPC, at Police Station Sadar/8, Jalandhar.

(2.) By the said judgment, they were convicted under Sections 307/498-A of the Indian Penal Code. Naresh Kumar was directed to undergo Rigorous Imprisonment for 4 years alongwith fine in the sum of Rs.3000/- and in default of payment of fine to further undergo Rigorous Imprisonment for one year under Section 307 IPC . He was further sentenced to undergo Rigorous Imprisonment for two years and to pay fine in the sum of Rs.1000/- and in default of payment of fine to further undergo Rigorous Imprisonment for three months under Section 498-A IPC.

(3.) Shanti Devi was directed to undergo Rigorous Imprisonment for three years and to pay a fine in the sum of Rs.7000/- and in default of payment of fine to further undergo Rigorous Imprisonment for nine months under Section 307 IPC.