PAL NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Criminal Appeal has been filed by Shri Pal Nath son of Shri Mangal Nath, aged about 36 -37 years, Jogi and his wife Smt. Guddi, and it has been directed against the judgment dated 3.4.1997' passed by the court of Additional Sessions Judge, Sirsa who convicted these appellants Pal nath and Guddi under Sections 366 and 372 of the Indian Penal Code. Pal Nath appellant No.1 was sentenced to undergo rigorous imprisonment for five years under Section 366 I.P.C. and to pay a fine of Rs. 500/ -. In default of payment of fine, he was directed to undergo rigorous imprisonment for three months. Pal Nath was further sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 500/ - under Section 372 I.P.C. In default of payment of fine he was directed to undergo rigorous imprisonment for three months. Both the sentences awarded upon Pal nath were ordered to run concurrently. His wife Smt. Guddi was granted benefit of; probation under Section 4 of the Probation of Offenders Act, both Sections 366 and 372 of the Indian Penal Code.

(2.) IT may be mentioned at the first outset that this court is not disposing matter of Shri Mahinder Nath.

(3.) BRIEF facts of the case can be described as follows : -