HARISH KUMAR ALIAS HARISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HARISH Kumar alias Harish was tried and convicted by Additional Sessions Judge Rohtak vide his order dated August 1, 1988. He vide his order dated August 4, 1988 sentenced the accused as under : Under Section 304-B I. P. C. To undergo rigorous imprisonment for life. Under Section 306 I. P. C. To undergo rigorous imprisonment for seven years and to pay a fine of Rs. 200/- and in default of payment of fine, to undergo further rigorous imprisonment for six months. Under Section 498-A I. P. C. To undergo rigorous imprisonment for three years with a fine of Rs. 200/- and in default of payment of fine, to further undergo R. I. for six months. Under Section 201 I. P. C. To undergo rigorous imprisonment for three years with a fine of Rs. 200/- and in default of payment of fine, to further undergo R. I. for six months.

(2.) ALL the substantive sentences passed against the accused were ordered to run concurrently.

(3.) FEELING aggrieved he has filed this appeal.