SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The question for consideration is whether the dying declaration given by Kiran Bala to the effect that her husband (the appellant) had driven her to commit suicide should be accepted or not. The case of the appellant is that Kiran Bala accidentally caught fire and therefore it is not a case of suicide.

(2.) We agree with the concurrent view of the Trial Court and the High Court that Kiran Bala was driven to suicide by the appellant and as such his conviction and sentence under Section 304-B and Section 498-A of the Indian Penal Code (for short the IPC) should be upheld.

(3.) The appellant Surinder Kumar and Kiran Bala were married some time in 1990-91. They have a female child.