RAMESH KUMAR Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated Feb. 05,1997, of learned Additional Sessions Judge, Chandigarh-, convicting the appellant/Ramesh Kumar for the offences Punishable under Sections 398/506 of the Indian Penal Code and sentencing him thereunder, so suffer RI for seven years and to pay a fine of Rs. 1,000.00, in default of payment of which he was further directed to suffer RI for three months under Sec. 398 Penal Code. He has been directed to suffer RI for three years under Sec. 506 Penal Code. The substantive sentences were, however, directed to run concurrently.

(2.) The case of the prosecution, as unfolded at the trial, is as under:-

(3.) After investigation of the case, during which statements of the informant, the other victim Miss Gauri Banta and others were recorded, a challan report was submitted against the accused in the Court of Judicial Magistrate of the concerned police station, who committed the case of the accused to the Court of Sessions vide order of commitment dated 8-4-1995. The Sessions Judge entrusted the case to the Additional Sessions Judge for trial.