KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal has been filed by accused -appellant Krishan Kumar @ Hari Kishan, who has been convicted for offences punishable under Sections 498 -A/304 -B IPC, in case, FIR No. 146 dated 24.06.2002 registered at Police Station Sadar Hansi, vide judgment dated 16/20.08.2003 passed by the Additional Sessions Judge, Hisar.

(2.) THE accused -appellant has been convicted for the said offences and was sentenced to undergo rigorous imprisonment for a period of ten years with fine of Rs. 2,000/ - for commission of offence punishable under Section 304 -B IPC with default clause and was also sentenced to undergo rigorous imprisonment for a period of one year with fine of Rs. 500/ - for offence punishable under Section 498 -A IPC with default clause. However, both the sentences have been ordered to run concurrently.

(3.) AFTER registration of FIR and on completion of necessary formalities, the challan was presented against both the accused and they were charge sheeted for offences punishable under Sections 304 -B, 498 -A and 306 IPC.