BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 25.03.2013 passed by learned Additional Sessions Judge, Ferozepur dismissing the appeal filed by the present petitioner-convict against the judgment of conviction and order of sentence dated 24.10.2011 passed by learned Judicial Magistrate 1 st Class, Ferozepur vide which the petitioner was convicted for the offences under Sections 406, 498-A and 506 of Indian Penal Code (for short 'IPC') in case FIR No. 55 dated 14.06.2000 under Sections 498-A, 406 and 506 of IPC registered at Police Station Ghall Khurd and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.1000/-, in default thereof, to further undergo rigorous imprisonment for a period of one month for the offence under Section 406 of IPC; further sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.1000/-, in default thereof, to further undergo rigorous imprisonment for a period of one month for the offence under Section 498-A of IPC; and also sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.500/-, in default thereof, to further undergo rigorous imprisonment for a period of fifteen days for the offence under Section 506 of IPC. However, all the sentences were ordered to run concurrently.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) Briefly stated, marriage of complainant was performed with petitioner-convict on 19.03.1995 as per Hindu rites and ceremonies and sufficient articles were given in dowry and however, petitioner and his family members were not satisfied with the same. Harassment of the complainant started on account of insufficient dowry. There was also a demand of Maruti car. Many panchayats were convened but to no effect.