BHAGIRATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Bhagirath and his parents Bhau Ram and Shanti Devi have been convicted for offences punishable under Sections 306/34, 498-A/34 and 201 IPC. For the offence of abetment to commit suicide they have been sentenced to undergo SI for a period of seven years and to pay fine in sum of Rs. 5000/-, in default to undergo SI for six months. For the offence punishable under Section 498A/34 IPC they have been sentenced to undergo SI for two years and pay fine in sum of Rs. 2000/-, in default to undergo SI for three months. For the offence punishable under Section 201 IPC they have been sentenced to undergo SI for one year and pay fine in sum of Rs. 1000/-, in default to undergo SI for one month. All sentences have been directed to run concurrently.

(3.) Bhagirath has already undergone a sentence of 6 years 8 months and 17 days as on 24.1.2019. His parents have undergone a sentence of 11 months and are on bail. Bhagirath is still in jail.