PARAMJIT KAUR Vs. STATE OF DELHI

JUDGEMENT

(1.) Since both these appeals have been preferred against a common judgment of conviction and order on sentence, therefore, both these appeals are being decided together.

(2.) Aggrieved by the judgment of conviction dated 25.07.2001 convicting the appellants, namely, Paramjeet Kaur and Mangat Singh finding them guilty under Sections 304B/34 and 498A/34 Penal Code and order on sentence dated 28.07.2001 vide which the appellants were sentenced to undergo seven years rigorous imprisonment for the offence under Sec. 304B/34 Penal Code and also to undergo two years rigorous imprisonment for the offence under Sec. 498A/34 Penal Code with a fine of Rs.500.00 each, and in default of payment of fine they were ordered to further undergo simple imprisonment for three months, the present appeals have been preferred.

(3.) The factual matrix emerging from the record is that deceased Jaswant Kaur was married to the accused Sher Singh on 24.11.1989 and after a few months into their marriage, the relations between the deceased and her in-laws started deteriorating wherein they treated her with cruelty for bringing insufficient dowry. On 01.09.1990, the in-laws of the deceased caused injuries on her person with some hot object and strangulated her. Thereafter, accused Sher Singh took the deceased who was in an unconscious state and admitted her to Batra Hospital where she remained in coma till 04.09.1990 after finally passing away. Hospital authorities informed the police who reached hospital and found the deceased unfit for statement. Baldev Singh, father of the deceased also reached the hospital and on the basis of his statement, FIR of the instant case was registered.