ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ashok Kumar, appellant, before this Court was convicted by the learned Trial Judge, vide judgment/order dated 9.9.1999, for an offence under Section 306 of the Indian Penal Code and was sentenced to rigorous imprisonment for five years and a fine of Rs. 2,000/-. It was further directed that in default of the payment of fine, he shall undergo rigorous imprisonment for a further period of six months.

(2.) The prosecution story, in brief, is as under:

(3.) Accused-appellant was charge-sheeted, vide order dated 4.12.1998, by the learned trial Court for the offence punishable under Section 306 of the Indian Penal Code to which he pleaded not guilty and claimed trial.