AMARJEET SINGH @ AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Amarjit Singh and Shanti Devi were convicted for an offence under Section 498-A of the Indian Penal Code ("IPC" for short), vide judgment dated 3.2.2010 passed by the Judicial Magistrate, 1st Class, Barnala. Vide order of the even date they were sentenced to undergo rigorous imprisonment for a period of two years with a fine of Rs. 1,500/- each. Aggrieved by the same, they preferred an appeal. Vide judgment dated 15.7.2010 passed by the Additional Sessions Judge, Barnala, appeal qua Shanti Devi was allowed and she was acquitted of the charge framed against her, whereas, the appeal qua Amarjit Singh was dismissed. Hence, the present revision petition by petitioner Amarjit Singh.

(2.) Prosecution case, as noticed by the Appellate Court in para Nos. 2 to 4 of its judgment, is reproduced herein below:-

(3.) After hearing learned counsel for the petitioner, I am of the opinion that the present petition deserves dismissal.