CHHAJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) CHHAJU, Smt. Shanti and Sunder were convicted by the Additional Sessions Judge, Hissar under Sections 304-B and 498-A read with Section 34 of the Indian Penal Code. They were sentenced to undergo rigorous imprisonment for one and a half year and to pay a fine of Rs. 1000/- each; in default of payment of fine to undergo further R. I. for six months, each, under Section 498-A read with Section 34 of the Indian Penal Code. Chhaju and Sunder were also sentenced to life imprisonment and to pay a fine of Rs. 5000/- each; in default of payment of fine to undergo further R. I. for two years each whereas Shanti was sentenced to undergo R. I. for seven years and to pay a fine of Rs. 2000/-; in default of payment of fine to undergo further R. I. for one year under Section 304-B read with Section 34 of the Indian Penal Code.

(2.) SUBSTANTIVE sentences on both the counts were, however, ordered to run concurrently.

(3.) FEELING aggrieved against their conviction and sentences, the aforementioned convicts have preferred this appeal.