SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The appellant, who is the husband of the deceased, was convicted by the Trial Court for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (for short, the "IPC"). He was sentenced to undergo life imprisonment by the Trial Court. The conviction of the appellant has been confirmed by the High Court by the impugned judgment.

(3.) According to the prosecution case, there used to be constant disputes between the deceased and the appellant (her husband) from the day of their marriage. Though the couple was blessed with a son and a daughter, the disputes continued.