VIJAY KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) The Appellant-Vijay Kumar was convicted and sentenced to Rigorous Imprisonment for Life and fine of Rs.5000/- under Section 302 RPC with default sentence of one year, and two years' Rigorous Imprisonment and fine of Rs.2000/- with default sentence of six months under Section 498-A RPC by the learned Sessions Judge, Kathua vide his judgment and order dated 16.04.2009, for committing Murder of his wife- Pinki Devi alias Babli, and treating her with Cruelty.

(2.) He is in Appeal against the sentence.

(3.) Learned Sessions Judge too has made Reference for confirmation of the sentence of life imprisonment awarded to the appellant.