BALBIR KAUR Vs. HARDARSHAN KAUR

JUDGEMENT

(1.) THIS Criminal appeal is directed against the judgment dated 21. 2. 1984 of the Judicial Magistrate 1st Class, Phillaur, by which the respondents have been acquitted of the charge under Sections 494 and 120-B, Indian Penal Code.

(2.) CRIMINAL Revision No. 302, of 1987 (Rajinder Singh and Anr. v. The State of Punjab and Anr.) has been filed by Rajinder Singh and Shiv Dyal Singh against the judgment passed by the Additional Sessions Judge, Jalandhar, on 13. 12. 1986, by which the conviction of Rajinder Singh petitioner under Section 494, Indian Penal Code, and the conviction of Shiv Dyal Singh petitioner under Sections 494/109, Indian Penal Code, has been maintained but their sentence has been reduced to a fine of Rs. 2,000/- each.

(3.) BY this judgment, we propose to dispose of this appeal and the above-mentioned revision petition.