STATE OF PUNJAB Vs. GIAN KAUR

JUDGEMENT

(1.) THE State has filed this appeal against the judgment of the Punjab and Haryana High Court in Criminal Appeal No. 13/87. The High Court acquitted both the respondents for the offence punishable under Section 302 read with Section 34 IPC.

(2.) BOTH the respondents alongwith two others were tried for causing death of Rita. Respondents - - Gian Kaur, Balvinder Kaur, Darshan Lal and Balbir were the mother -in -law, sister -in -law, father -in -law and husband respectively of Rita (deceased).

(3.) THE only evidence which was relied on by the prosecution and on the basis of which the trial Court convicted Gian Kaur and Balvinder Kaur was the dying declaration recorded by ASI - Darshan Singh - PW 5.