DALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Criminal Appeal No. 593-DB of 1997, filed by the accused-appellants against their conviction and sentence and Criminal Revision No. 1043 of 1997, filed by the complainant for enhancement of sentence.

(2.) Accused Dalbir Singh, Karnail Singh, Gian Singh and Dalbiro have filed the present appeal against the judgment dated 7-8-1997, passed by Additional Sessions Judge, Sirsa, vide which they were convicted and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 500.00 each under Section 498-A/34 of the Indian Penal Code (hereinafter referred to as 'the Code'). In default of payment of fine, the defaulting accused was ordered to further undergo rigorous imprisonment for three months. All the aforesaid accused were also convicted and sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000.00 each under Section 302/34 of the Code. In default of payment of fine, the defaulting accused was ordered to further undergo rigorous imprisonment for six months. However, the substantive sentences were ordered to run concurrently.

(3.) All the accused are interrelated, Balbir Singh is the husband of deceased Jasbir Kaur, Karnail Singh is the father, Gian Singh is the elder brother and Dalbiro is the sister of Dalbir Singh.