BRIJ KISHAN Vs. STATE

JUDGEMENT

(1.) 1. 5 persons; namely, Raj Kishan husband of the deceased Suman, Sumans mother-in-law Smt. Pushpa, Sumans brother-in-law (jeth) Brij Kishan, Sumans sister-in-law Vijay Laxmi and Jagat Narayan the husband of Vijay Laxmi were charged with the offence punishable under Section 302/34 IPC and for the offence punishable under Section 498a/34 IPC.

(2.) DURING trial, Smt. Pushpa, the mother-in-law of the deceased expired on 16. 8. 2000; a fact noted in the impugned judgment and order dated 22. 8. 2001. Thus, proceedings abated against Smt. Pushpa.

(3.) THE remaining four accused have been convicted for the offence they were charged and for the offence punishable under Section 302/34 IPC have been sentenced to undergo imprisonment for life and for the offence punishable under Section 498a/34 IPC they have been sentenced to undergo rigorous imprisonment for a period of three years. Fine has also been imposed upon the accused who have been convicted and in default of payment of fine it has been directed that they would undergo further imprisonment for a period of 6 months.