HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant-Harpreet was convicted for an offence under Sections 306 and 498-A of the Indian Penal Code (for short 'IPC') dated 12.2.1998 passed by the Additional Sessions Judge, Amritsar. Vide order of even date, the Additional Sessions Judge,Amritsar sentenced him to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs.2000/- In default of payment of fine, the appellant was further ordered to undergo rigorous imprisonment for six months under Section 306 IPC only. Hence, the present appeal.

(2.) The brief facts of the case, as noticed by the Additional Sessions Judge, in paras 1 to 3 of its judgment, are as under:-

(3.) As per the custody certificate placed on record, the appellant has undergone one year seven months and twenty nine days of actual Criminal Appeal No.193-SB of 1998 5 sentence.