PAWAN KUMAR Vs. STATE OF PUNJAB & OTHER

JUDGEMENT

(1.) A complaint was filed by Paramjit Kaur against her husband Pawan Kumar and her mother-in-law Shanti Devi under Section 406/498-A of the Indian Penal Code. After trial learned Judicial Magistrate, Jagraon vide judgment dated January 31, 1989 found Pawan Kumar guilty under section 406/489-A I.P.C. and Shanti Devi guilty only, under section 498-A I.P.C. They were both sentenced to imprisonment to various terms.

(2.) In appeal learned Additional, Sessions Judge on December 6, 1989 accepted the appeal of Shanti Devi and acquitted her altogether but Pawan Kumar's conviction under Section 406 I.P.C. was maintained although his conviction under section 498-A I.P.C. was set aside.

(3.) Pawan Kumar filed this revision petition challenging his conviction and sentence. The petition was admitted on December 13, 1989.