AMRIT KAUR Vs. STATE

JUDGEMENT

(1.) Smt. Amrik Kaur w/o Sh, Avtar Singh r/o House No. T-650/EA/1, Baljit Nagar, Delhi was convicted for the offence punishable under Section 302 Indian Penal Code by Shri V.S. Aggarwal, Additional Sessions Judge, Delhi vide judgment dated 3rd February 1986. She has been sentenced to rigorous imprisonment for life by the learned Additional Sessions Judge vide separate order of even date.

(2.) . Peeling aggrieved from her conviction and sentence Smt. Amrik Kaur has filed this appeal.

(3.) . It would be proper to narrate brief facts of the case. Shri Gurcharan Singh s/o Shri Pratap Singh r/oGali No. 13, Kot Harnam Dass, Sultan Wind Road, Amritsar is the father of Smt. Harpreet Kaur. He arranged marriage of his daughter with Inderjit Singh son of Shri Avtar Singh and Smt. Amrik Kaur accused. That marriage was solemnised on 294-1983 and after marriage Smt. Harpreet Kaur started residing with her husband where his parents Avtar Singh and Smt. Amrik Kaur were also residing. On 8th September at 6.25 P.M Smt. Harpreet Kaur w/o Inderjit Singh was brought to the casualty of Ram Manohar Lohia, Hospital by her father-in-law Avtar Singh when she was having bu injuries. Smt. Harpreet Kaur was examined by lady Dr. Veena Sabharwal in the presence of duty constable Harnam Singh (Public Witness 6). Thereafter, this duty constable Harnam Singh gave information on telephone to Police Station Patel Nagar about the admission of Harpreet Kaur with burn injuries upon which D.D.No 86 B was recorded in the police station by Constable Prithi Singh (Public Witness 13). A copy of this D.D. entry was given to S I Vijay Manchanda (Public Witness 18) who along with Constable Sheodham Singh left the police station tor the hospital.