PARVEEN SIWACH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is appeal against judgment dtd. 5/2/2018 and order of conviction dtd. 8/2/2018, whereby appellant was convicted and sentenced as follows:-

(2.) It was ordered that all the substantive sentences shall run concurrently and the period of imprisonment already undergone by the For Subsequent orders see appellant shall be set off against the substantive sentence awarded to him. BRIEF FACTS:-

(3.) FIR (Ex. P-1) was registered on the complaint of Parveen (PW-1), wherein he has stated that his wife Nanhi Devi (later referred to as the 'deceased') aged 20 years was in family way and was under treatment of Sadhu Ram Memorial Hospital, Barwala. On 12/9/2010, he took his wife for check up and was recommended ultrasound by Dr. Smt. Parveen Siwach (appellant). He got the ultrasound done from Janta Hospital, Barwala and the appellant after seeing the report informed the complainant that deceased and child in the womb were well. They took medicines and went home.