GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The sole accused who was convicted for an offence under Section 304-B IPC and was sentenced to undergo ten years rigorous imprisonment, has preferred the present appeal.

(2.) The case in brief of the prosecution as unfolded by the witnesses examined on its side is as follow:

(3.) The trial Court having placed reliance upon the evidence of PW8 Waryam Singh and PW 10 Laxmi Devi, the father and the mother of Balwinder Kaur, in the background of medical evidence arrived at a conclusion that the prosecution has established the case beyond reasonable doubt that Balwinder Kaur committed suicide on account of cruelty committed by the accused on Balwinder Kaur demanding dowry.