- (1.) The appellant, having been convicted and sentenced for commission of offences under Sections 498-A and 304-B of the Indian Penal Code (for short, "I.P.C.") vide judgment and order dated 17.04.2003/ 18.04.2003 passed by learned Sessions Judge, Gurgaon, had filed the instant appeal. The sentence awarded to the appellant was under:- JUDGEMENT_185_LAWS(P&H)8_2016.html
(2.) It was ordered that the substantive sentences shall run concurrently.
(3.) The relevant facts garnered from the record are recapitulated hereunder:-;