JAI PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a criminal appeal and has been directed against the judgment and order dated 1.10.1994 passed by the Court of Additional Sessions Judge, Sonepat, who convicted the present appellant Jai Pal under Section 304-B of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for a period of ten years.

(2.) It may be mentioned here at the first instance that present appellant Jai Pal was tried alongwith Satbir, Mahabir, Pardeep, Dilbagh and Rattan under Sections 304-B, 498-A and 201 of the Indian Penal Code, but Satbir etc. were acquitted.

(3.) The story of the prosecution can be briefed as follows :