MUKHA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal has been filed by the appellant challenging the judgment dtd. 12/7/2002 passed by learned Additional Sessions Judge No.2, District Hanumangarh (hereinafter referred to as 'the trial court') in Sessions Case No.06/2001 by which the trial court convicted and sentenced the appellant as under :

(2.) Offence U/s 498-A IPC : Two years' R.I. and fine of Rs.1,000.00and in default of payment of fine, to further undergo three months' R.I.

(3.) Offence U/s 306 IPC : Five years' R.I. and fine of Rs.1,000.00and in default of payment of fine, to further undergo three months' R.I.