SATBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard parties.

(2.) This appeal is directed against the judgment and order dated 8-8-2003 passed by the High Court affirming the conviction recorded by the Trial Court.

(3.) Accused No.1 Satbir Singh, father-in-law of the deceased, Accused No. 2, Pritam Singh, younger brother of the deceased, Accused No. 3, Dilbag Singh, husband of the deceased and Accused No. 4, Smt. Bohti, mother-in-law of the deceased were put to trial under Sections 304-B, 498-A and 201, IPC. The Trial Court, after considering the evidence and the documents on record, convicted all of them and sentenced them to undergo rigorous imprisonment for 7 years under Section 304-B IPC. They were also sentenced to 3 years RI and fine of Rs.1000/-, in default to undergo 1 year RI under Section 498-A, IPC. Accused Nos. 2 and 3 were also sentenced to undergo 3 years RI and fine of Rs.1000/-, in default to undergo RI for one year under Section 201, IPC. The sentences were, however, ordered to run concurrently.