PIARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, Criminal Appeal No. 409-B of 1997 titled as "Piara Singh and Others v. State of Punjab" and Revision No. 621 of 1997 titled as "Sadhu Singh v. Piara Singh and Others" shall be decided together.

(2.) The appeal has been preferred by four appellants namely Piara Singh son of Bant Singh, his brother Raj Paul Singh, father Bant Singh, and mother Gurdev Kaur.

(3.) Raj Paul Singh, appellant, was married with Jagdish Kaur, aged 32 years (at the time of death). The marriage of Raj Paul Singh was solemnized with Jagdish Kaur six years before the date of occurrence. The date of occurrence in the present case is 9.8.1991. The appellants have challenged the judgment dated 6.5.1997 rendered by the Additional Sessions Judge, Sangrur, whereby he convicted all the four appellants for the offence under Section 304-B read with Section 34 IPC and under Section 498-A IPC. All the appellants have been sentenced to undergo rigorous imprisonment for seven years for offence under Section 304-B read with Section 34 IPC.. They have also been sentenced to undergo rigorous imprisonment for one year for offence under Section 498-A IPC and to pay a fine of Rs.3,000/- each. In default of payment of fine, to further undergo rigorous imprisonment for six months each.