GUDDU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Irfan and his brother Guddu (present appellant) were tried by learned Additional Sessions Judge, Panckhula for the offences under Sections 304-B and 498-A IPC and vide judgment dated 27.10.2004 accused Irfan was acquitted of the charges framed against him, whereas accused Guddu was convicted and vide order dated 29.10.2004, he was sentenced as under:

(2.) Both the sentences were ordered to run concurrently.

(3.) The accused-convict Guddu, who is appellant before this Court prays that the appeal be accepted, the impugned judgment of his conviction and sentence be set aside and he be acquitted of the charge framed against him.