Kanwaljit Singh Ahluwalia, J. - (1.) SANDEEP Tanwar, appellant in S.B. Criminal Appeal No. 86/2009, on the complaint filed by Bal Gopal Verma, petitioner to Criminal Revision Petition No. 1529/2008, was alone tried by the Court of Additional Sessions Judge (Fast Track), Chhabra Distt. Baran.
(2.) THE trial Judge vide impugned judgment dated 26th June, 2008, had held appellant Sandeep guilty of the offences under Sections 304(B), and 498(A) IPC, and vide a separate order of even date, the trial Judge sentenced the appellant as under: - For offence under Section 304(B) IPC: to undergo ten years rigorous imprisonment. For offence under Section 498(A) IPC: to undergo two years rigorous imprisonment, and to pay a fine of Rs. 2000/ -. In default thereof, to further undergo six months rigorous imprisonment. The above -said sentences were ordered to run concurrently.
(3.) SANDEEP has filed S.B. Criminal Appeal No. 86/2009, to assail his conviction of offences under Sections 304(B), and 498(A) IPC and sentence awarded for the said offences, whereas complainant Bal Gopal Verma has preferred D.B. Criminal Revision Petition No. 1529/2008, to challenge the acquittal of Sandeep for offence under Section 302 IPC.;