ISRAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant impugned the judgment dated 10/12.8.2010 rendered by the Additional Sessions Judge, (Fast Track Court), Panipat convicting him under the provisions of Section 489-B and 489-C of the Indian Penal Code and sentencing him as under:-

(2.) The appellant was charged for having violated the provisions of Section 489-B and 489-C of IPC to which he pleaded not guilty and claimed trial, which resulted in the conviction and the sentence being awarded to him, the details of which have been given in the foregoing paragraph.

(3.) Assailing the aforesaid conviction and sentence, learned counsel for the appellant contends that no case under Section 489-B of IPC stands established against the appellant even if the entire case of the prosecution is taken to be correct.