BAKSHISH RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 26.03.2008 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 487-SB of 1994 whereby the learned Single Judge of the High Court dismissed the appeal filed by the Appellants herein and confirmed the judgment and order dated 21.09.1994 passed by the Additional Sessions Judge, Jalandhar convicting the Appellants herein under Sections 304B and 498A of the Indian Penal Code, 1860 (hereinafter referred to as "Indian Penal Code") and sentencing them to undergo rigorous imprisonment for seven years.

(2.) Brief facts:

(3.) Heard Mr. Satinder Singh Gulati, Learned Counsel for the Appellants-accused and Mr. V. Madhukar, learned Additional Advocate General for the Respondent-State.