ONKAR SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Onkar Singh along with his mother Kartar Kaur was convicted by the Court of Additional Sessions Judge, Hoshiarpur, vide its judgment dated 6.4.2002, for the offence under Section 304-B IPC and vide a separate order of even date, they were sentenced to undergo rigorous imprisonment for a period of seven years each, in case FIR No. 18 dated 15.2.2001, registered at Police Station Mukerian, District Hoshiarpur, under Section 304-B IPC.

(2.) In this appeal, the judgment of conviction and order of sentence, awarded by the Court of Additional Sessions Judge, Hoshiarpur, is under challenge.

(3.) Paramjit Kaur, wife of Onkar Singh, appellant, was found dead in her matrimonial house on 15.2.2001 as a result of hanging. It was second marriage of both Paramjit Kaur and Onkar Singh, appellant, which was solemnized on 21.11.1999.