DHARAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) DHARAM Pal son of Basau Ram, the appellant herein, stands convicted under Sections 306/498-A IPC vide impugned judgment dated 19.7.1990 passed by the learned Additional Sessions Judge, Hisar and has been sentenced to undergo RI for five years and to pay a fine of Rs. 500/- under Section 306 IPC, in default of payment of fine to further undergo RI for six months. He has been sentenced to undergo RI for a period of two years and to pay a fine of Rs. 300/- under Section 498-A IPC, in default of payment of fine to further undergo RI for a period of six months. However, both the sentences were ordered to run concurrently.

(2.) IT is worth mentioning here that the appellant was initially charged under Section 304-B IPC but he stands acquitted for the same and instead has been convicted under Section 306 IPC. Banaspati wife of the appellant is the deceased in this case. She died of unnatural death after six and half years of her marriage. The present case was registered against the appellant on the statement Ex.PA of Rajbir son of Wazir Chand PW2.

(3.) THE police immediately swung into action and completed other formalities. The appellant was arrested in the present case and after thorough investigation, the appellant was sent for trial. A charge under Sections 304B/498-A IPC was framed against the appellant.