PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of two appeals i.e. CRA S - No. 3735 -SB of 2014 (Pardeep Kumar versus State of Haryana) and CRM A -No. 194 -MA of 2015 (State of Haryana versus Prem Kumar and another) arising out of a common judgment dated 19.08.2014.

(2.) CRA S -No.3735 -SB of 2014 has been preferred by Pardeep Kumar son of Prem Kumar impugning the judgment dated 19.08.2014 and order dated 21.08.2014 respectively passed by the learned Additional Sessions Judge, Karnal whereby the appellant has been convicted for the offence punishable under Section 304B IPC and sentenced to undergo rigorous imprisonment for a period of eight years besides to pay a fine of Rs. 10,000/ - and in default thereof to undergo rigorous imprisonment for six months.

(3.) THE facts are being taken from CRA S -No. 3735 -SB of 2014.