ANIL AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) UNDER challenge, in this appeal, is the judgment/order dated 24.5.2006/25.5.2006 passed by Shri S.S. Lamba, the then Additional Sessions Judge, Rohtak whereby the appellants were convicted and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 5,000/ - each and in default of payment of fine, to undergo further rigorous imprisonment for one year under Section 304B IPC. They were further sentenced to undergo rigorous imprisonment for two years each under Section 498 -A IPC. Both the sentences were, however, ordered to run concurrently.

(2.) VIDE same judgment, co -accused Sunil, Subhash and Sona were given the benefit of doubt and were acquitted.

(3.) COMPLAINT , Exhibit P -1 was handed over by Raghbir Singh son of Shri Ram Sarup, resident of Ward No. 8, Kalanaur to the Superintendent of Police on 22.9.2004 which was sent to DSP for verification and subsequently on the direction of the concerned Police Officer, a case under Section 304 -B IPC was registered on 28.9.2004.