LIAQ RAM Vs. STATE OF HP

JUDGEMENT

(1.) The two petitioners, Liaq Ram and Ram Dayal, who are son and father, respectively, hereinafter referred to as the accused, were convicted by the learned Sub Divisional Judicial Magistrate, Kandaghat, Camp at Solan, for the offence under Section 498 -A, Indian Penal Code, vide judgment dated 17.3.1998 in Criminal Case No. 74/2 of 1997/93. Upon such conviction each of them was sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs. 500/ -. In default of payment of fine, each of the two accused has been sentenced to undergo simple imprisonment for a further period of fifteen days.

(2.) The conviction and sentence imposed upon the two accused by the learned Magistrate was affirmed in appeal by the learned Sessions Judge, Solan, on 16.6.1998.

(3.) Feeling aggrieved, the two accused have come up before this Court by virtue of the present revision petition under Section 397 read with Section 401, Code of Criminal Procedure, assailing the conviction and sentence imposed upon them by the two courts below.