VIRENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this judgment I shall be disposing of two cases, viz. Criminal Appeal No. 811-SB of 1996 (Virender v. State of Haryana) and Criminal Appeal No. 336 of 1997 (Bal Krishan v. Virender) as both are arising out of the same judgment.

(2.) VIRENDER son of Ishwar stands convicted under Section 306 IPC by the judgment dated December 7, 1996 passed by the learned Additional Sessions Judge, Rohtak and has been sentenced to undergo RI for six years and to pay a fine of Rs. 1,000/-, in default of payment of the fine to further suffer RI for three months vide order dated December 10, 1996.

(3.) THE appellant allegedly used to give beating to Sumitra on different occasions. For that reason she is said to have committed suicide.