BALBIR SINGH AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE Appellants have filed this appeal challenging the judgment dated 8.2.2000 passed by Additional Sessions Judge, Sirsa, whereby they were convicted for an offence under Sections 498 -A and 304 -B read with Section 34 of the Indian Penal Code (Indian Penal Code, 1860 for short) and the order of the even date vide which the Appellants were sentenced to undergo rigorous imprisonment for a period of ten years each under Section 304 -B/34 Indian Penal Code, 1860 and to undergo rigorous imprisonment for a period of six months each and to pay a fine of Rs. 500/ -each under Section 498 -A Indian Penal Code, 1860. Both the sentences were ordered to run concurrently. Hence, the present appeal.

(2.) LEARNED Counsel for the Appellants has submitted that there were general allegations levelled in the FIR. The complainant 2 had made material improvements in his statement while appearing during trial. In fact, the deceased had committed suicide as she was not happy with the second marriage performed by her father -complainant. Ghisa Ram had been falsely involved in this case being father of Balbir Singh and there was No. allegation levelled against him qua harassment meted out by him to the deceased. Kanwar, wife of Appellant Ghisa Ram and mother of Appellant Balbir Singh had died during trial.

(3.) AFTER hearing learned Counsel for the parties, I am of the opinion that the present appeal deserves to be dismissed.