AMARJEET KAUR Vs. STATE

JUDGEMENT

(1.) Amarjeet Kaur is convicted for the offence of murder of Surjit Kaur, wife of Joginder Singh vide impugned judgment dated May 21, 1999 and directed her to undergo imprisonment for life and pay a fine of Rs. 300/- and in default of payment of fine to undergo simple imprisonment for one year vide the impugned order dated May 22, 1999.

(2.) The prosecution case rests on the testimony of two eye-witnesses Manjit Kaur PW-1 and Narender Kaur PW-2 the daughters of the deceased. Manjit Kaur who is the maker of FIR deposed before the Court that Amarjeet Kaur was tenant in their house No.9/667, Kishan Dutt Gali, Gandhi Nagar, Delhi. Jasmit Kaur aged 3-4 years was the daughter of Amarjeet Kaur. There used to be quarrels between her mother and Amarjeet Kaur regarding children. On March 03, 1987 Jasmit Kaur had come to their premises at about 12.30 PM and had gone back. Thereafter Amarjeet Kaur came to her mother who was in the kitchen cooking food and complained that her brother had beaten Jasmit Kaur. Her mother denied the allegation due to which a quarrel took place between them. Her mother continued cooking food but Amarjeet Kaur kept on abusing her and stated that she would make a graveyard for her mother in the very same house. At that time, Amarjit Kaur was standing outside the gate of their kitchen while their mother was preparing the food. Amarjeet Kaur entered the kitchen, picked up the cane containing kerosene oil from the kitchen and poured the same on their mother resulting in their mother catching fire as she was cooking food near the burning stove.

(3.) This version of Manjit Kaur is corroborated by Narender Kaur, the elder daughter of deceased Surjit Kaur.