HARCHARAN DASS AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the judgment/order dated 2.2.1993 passed by the Additional Sessions Judge, Yamuna Nagar at Jagadhari whereby Appellants Ramesh Kumar and Harcharan Dass were convicted for the offence under Sections 304 -B/498 -A IPC. They were sentenced to undergo RI for seven years for the offence under Section 304 -B IPC. No separate sentence was awarded of the offence under Section 498 -A IPC in view of the substantive sentence having been awarded for the major offence punishable under Section 304 -B IPC.

(2.) IN this case, Ramesh Kumar, husband, Harcharan Dass husband's elder brother (now Appellants), Bhagwan Dass (father), Shanti Devi (mother) and Neelam Rani, sister of the husband had faced trial.

(3.) POLICE had investigated the case and sent the accused for trial. Trial Court found the case against Harcharan Dass and Ramesh Kumar proved and they were accordingly convicted and sentenced as aforesaid whereas other accused were acquitted.