GURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matrix of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, in the wake of complaint of complainant Ravinder Kaur (PW 1), a criminal case was registered against her husband Gurinder Singh (petitioner-convict) and his parents Balwant Singh & Balwinder Kaur, vide FIR No. 484 dated 16.8.2000, on accusation of having committed the offences punishable under sections 406 & 498A IPC by the police of Police Station Ambala Cantt. Having completed all the codal formalities, Balwant Singh and Balwinder Kaur, parents-in-law of the complainant, were acquitted. At the same time, main accused Gurinder Singh (petitioner-convict), husband of the complainant, was convicted and sentenced to undergo rigorous imprisonment for a period of one year each, to pay a fine of 200/- and in default of payment of fine, to undergo further simple imprisonment for a period of 10 days for the commission of offences punishable under sections 406 & 498A IPC. However, both the substantive sentences were ordered to run concurrently by the Trial Court, by way of impugned judgment of conviction dated 11.8.2010 & order of sentence dated 12.8.2010 (Annexure P2).

(2.) Aggrieved thereby, the appeal (Annexure P1) filed by the petitioner-convict was partly accepted and he was acquitted of the charge under section 406 IPC. However, the conviction & sentence awarded for the commission of an offence punishable under section 498A IPC were maintained by the appellate Court, by means of impugned judgment dated 14.6.2012.

(3.) The petitioner-convict still did not feel satisfied and preferred the present revision petition, to challenge the impugned judgments of conviction & orders of sentence, invoking the provisions of section 401 Cr. PC.