ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant challenging his conviction under section 304 B and 498 A IPC vide judgment dated 16.8.2002 delivered by the Court of learned Sessions Judge, Gurgaon (for short as 'the trial Court').

(2.) Vide order dated 17.8.2002, the appellant was sentenced to 7 years RI under Section 304 B and to undergo RI for two years for conviction under Section 498-A. In addition to the sentence under Section 498-A, a fine of Rs. 2,000/- was also imposed and in default of payment of fine, appellant was ordered to further undergo RI for three months.

(3.) In nut-shell, the facts, as narrated in para 2 of the impugned judgment, are as under :