NACHHATTAR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Delay condoned.

(2.) This appeal is against the conviction and sentence dated 18.09.2003 recorded by the Additional Sessions Judge, Barnala in FIR No.46 dated 18.04.2001, registered at Police Station Dhanaula, under Sections 304-B and 498-A IPC.

(3.) The trial Court had convicted the appellants under Sec. 304-B Penal Code and had sentenced them to undergo rigorous imprisonment for a period of 10 years along with a fine of Rs.5,000.00 each. In default of payment of fine, they were to further undergo rigorous imprisonment for a period of six months. They were also convicted under Sec. 498-A Penal Code to undergo rigorous imprisonment for two years along with fine of Rs.1,000.00 each. In default of payment of fine, they were to further undergo rigorous imprisonment for a period of three months.