RANDEEP SINGH Vs. STATE OF U T

JUDGEMENT

(1.) The above named petitioner has challenged the judgment of conviction and sentencing order dated 3.6.2013 passed by Judicial Magistrate, 1st Class, Chandigarh vide which he was convicted and sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs. 3000/- or in default to undergo further rigorous imprisonment for rigorous imprisonment for one month under Section 498-A of Indian Penal Code (in short, "the Code") as well as the judgment of the appellate court dated 4.12.2014 vide which the appeal filed by him was dismissed. However, the appellate court has accepted the appeal filed by co-accused Harbans Kaur and Dilbagh Singh (who are parents of the petitioner) and both of them have been acquitted.

(2.) Filtering out unnecessary details, the factual position is as follow : -

(3.) Learned trial court, after giving adequate opportunities to the parties to adduce evidence, has convicted the petitioner and his parents only for the offence punishable under Section 498-A of the Code as aforesaid.