Jasbir Singh, J. - (1.) This judgment will dispose of two appeals, i.e., Criminal Appeal No. 1212 -SB of 1999, filed by appellant -husband Siri Bhagwan, and Criminal Appeal No. 448 -DBA of 2000, filed by the State of Haryana, as these arise out of one and the same incident and judgment. For facility of dictating judgment, facts are being taken from Criminal Appeal No. 1212 -SB of 1999.
(2.) Appellant Siri Bhagwan and his mother Bhateri Devi were made to face trial for commission of offences under Ss. 498A/304B read with Sec. 34 of the Indian Penal Code on the allegations that they had subjected Smt. Kavita alias Babita, cruelty / harassment to coerce her to meet their unlawful demand of dowry and thus forced her to burn herself to death on October 29, 1998.
(3.) Trial Court, on appreciation of evidence of record, acquitted Bhateri Devi (respondent in Criminal Appeal No. 448 -DBA of 2000) of the charges framed against her. Siri Bhagwan, appellant -husband was convicted and qua him, following order awarding sentence was passed: The accused is sentenced to imprisonment for one year and fined Rs. 1000/ -(Rs. One thousand only) only for the commission of the offence punishable under Sec. 498A of the Indian Penal Code. He is further sentenced to undergo imprisonment for a period of seven years for the commission of the offence punishable under Sec. 304B of the Indian Penal Code. In default of payment of fine, the accused shall undergo further imprisonment for a period of two months. All the sentences shall run concurrently. The period spent by the accused in custody in this case shall be set off against the sentenced awarded today.;