BALWANT KAUR Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) This appeal, by Special Leave, preferred against the judgment dt. April 26,1976 of the High Court of Punjab and Haryana affirming the judgment dt. 26-4-1976 of the Sessions Judge in S. C. No. 5 of 1976 convicting appellant for offences under Ss. 302 and 120-B, Penal Code, and sentencing her to imprisonment for life, raises certain questions as to the nature and extent of corroboration of an accomplice's evidence; and as to the procedure for the trial of offences by a "child" under the East Punjab Children Act, 1949.

(2.) From 14-11-1973 the whereabouts of appellant's husband Pritam Singh, a police-constable, were not known. His mother Mukhtiar Kaur (P.W. 19) reported this fact and expressed her apprehensions in the matter in her complaint to the Superintendent of Police. Appellant was arrested on 8-5-1975. Nand Singh and Ram Sarup were also arrested on 8-5-1975. Ram Sarup became an approver. Appellant's defence was one of total denial.

(3.) The judgment of the High Court under appeal is common to Criminal Appeal No. 676 of 1976 preferred by Nand Singh who was convicted under Ss. 302, 364, 201 and 120-B, I.P.C. and also sentenced to imprisonment for life.