STATE OF H.P. Vs. SUVINDER KUMAR

JUDGEMENT

(1.) Heard. Allowed for the reasons and sufficient cause disclosed in the application. Delay condoned. The application is disposed of. Cr.M.P. (M) 1446 of 2003. Be registered. Heard.

(2.) This petition for leave to appeal is directed against the judgment of acquittal recorded by the learned Sessions Judge, Sirmaur District at Nahan, dated 1st October, 2002.

(3.) It appears, respondent Suvinder Kumar, hereinafter referred to as the husband, was prosecuted for an offence punishable under Section 498 -A of the Indian Penal Code before the learned Chief Judicial Magistrate, Sirmaur, who convicted the accused and sentenced him to suffer imprisonment till the rising of the Court and to pay a fine of Rs. 5,000. In case of default in the payment of fine, the accused -husband was to suffer simple imprisonment for two months. The fine on realisation was directed to be paid to the wife.