SHEELA DEVI AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sheela Devi and Rakesh Kumar have preferred present appeal against the judgment rendered by Additional Sessions Judge, Ambala on 24th September, 2002, which had held the appellants guilty of an offence punishable under Section 304-B read with Section 34 IPC and sentenced them to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 2000/- each, in default of payment of fine to further undergo simple imprisonment for five months.

(2.) Both the appellants, along with Sunita and Ballu, were named as accused in case FIR No. 229 dated 01.12.1999 registered at Police Station Ambala under Section 304-B IPC. It is submitted that during the investigation, Sunita and Ballu were found innocent. They were placed in column No. 2 and were not subsequently summoned to put on trial.

(3.) Appellant Rakesh Kumar was husband of Deepika and appellant Sheela Devi was her mother-in-law. Sunita was sister of the appellant Rakesh Kumar and Ballu was her husband.