AMARJIT SINGH ALIAS MINTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed by Amarjit Singh alias Mintu and Smt. Joginder Kaur. They were named as accused in case FIR No. 381 dated 19.12.2001 registered at Police Station Sadar Hoshiarpur under Section 304-B IPC.

(2.) The Court of Sessions Judge, Hoshiarpur found them gulity of offence under Section 304-B IPC and sentenced them to undergo RI for 7 years each vide judgment and order dated 23.10.2002.

(3.) Aggrieved against the same, present appeal has been filed.