SUSHMA BANSAL Vs. U T CHANDIGARH

JUDGEMENT

(1.) Accused Sushma Bansal had challenged the judgment of conviction and sentence passed by the trial Court on 29.08.2009 under Sections 328 and 382 of the Indian Penal Code.

(2.) The appellant was in fact convicted under Section 328 of the I.P.C. and sentenced to undergo 5 years rigorous imprisonment and to pay a fine of Rs.2,000/- and in default of payment of fine to undergo a further period of one year rigorous imprisonment. She was also convicted for the offence under Section 382 I.P.C. and was sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.2,000/- and in default of payment of fine to undergo a further period of one year rigorous imprisonment.

(3.) The learned Public Prosecutor for the U.T. Chandigarh, would submit, producing the custody certificate, that the appellant has already undergone the sentence in this case.