- (1.)The appellant faced trial in sessions case no. 83/2011, on conclusion of which he was found guilty and convicted for offences punishable under sections 302 and 498A of Indian Penal Code (IPC) vide judgment dated March 14, 2012 passed by Sh.Virender Bhat, Additional Sessions Judge, Dwarka. Vide order on sentence passed on March 17, 2012 the learned trial court awarded imprisonment for life with fine of Rs.10,000/- for offence under section 302 IPC and rigorous imprisonment for two years with fine of Rs.10,000/- for offence under section 498A IPC. It was further directed in the said order that in case of default in the payment of fine the convict would undergo simple imprisonment for a period of six months. Feeling aggrieved, the convicted appellant has come up in this appeal to this Court.
(2.)Before we deal with the contentions raised it is apposite to take note, albeit briefly, of the facts and circumstances leading to the case in which impugned judgment and order were passed.
(3.)During the relevant period, the appellant was working as a driver in private employment. Praveen Yadav (DW-4), Director of T.R.Logistics Pvt. Ltd. has deposed that the appellant was deployed as a driver on the Rhino vehicle of the company engaged in the business of tours and travels.