ASHOK KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) APPELLANT has laid challenge in this appeal to his conviction and sentence passed by the learned trial Court in Sessions trial No. 9/7 of 2004/2001 dated 30.11.2004 for the offences punishable under Sections 498 -A and 306 Indian Penal Code whereby he was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.1000/ -under Section 498 -A Indian Penal Code and also to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.5000/ - under Section 306 Indian Penal Code with default clauses. Both the sentences were ordered to run concurrently.

(2.) AFTER completing investigation, challan was presented in the Court for the trial of the accused.

(3.) CONTRA Shri P.M. Negi, learned Deputy Advocate General supported the impugned judgment of conviction and sentence and submitted that the conviction and sentence of the accused require no interference as it is borne out from the evidence on record.