NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The accused was convicted for an offence punishable under Section 306 of the Indian Penal Code and was sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs. 2,000/-. He was also convicted for an offence punishable under Section 498-A IPC and was sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs. 1,000/-. In default of payment of fine, he has been directed to further undergo rigorous imprisonment of one year under Section 306 IPC and six months under Section 498-A IPC. Hence, the appellant has preferred the present appeal.

(2.) The brief case of the prosecution is as follows :-

(3.) The trial Court having relied upon the evidence of PW--7, the father of the deceased, PW---8, the paternal uncle of the deceased, PW--5 who allegedly lent a sum of Rs. 25,000/- to PW-7, PW-6 who allegedly participated in the panchayat which was held in 1992, and the evidence of PW-3, the driver of the train, returned the verdict of conviction as against the accused for the offences punishable under Sections 306and 498-A IPC.