LAWS(P&H)-2010-4-532

SURESH KUMAR Vs. STATE OF PUNJAB

Decided On April 20, 2010
SURESH KUMAR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The appellant was convicted for an offence under Section 304-B of the Indian Penal Code ("IPC"- for short) vide judgment dated 14.7.2007 by the Additional Sessions Judge, Jalandhar. Vide order dated 17.7.2007, the appellant was sentenced to undergo rigorous imprisonment for a period of ten years. Hence, the present appeal.

(2.) Prosecution case, as noticed by the trial Court in para Nos. 2 and 3 of its judgment, is reproduced herein below:

(3.) On the event of death of Sonia on 18.3.2006 ASI Kapoor Singh went to Civil Hospital, Jalandhar and prepared inquest proceedings, recorded the statements of the witnesses under Section 175 Cr.P.C. and made written request for post mortem of the dead body and after necessary formalities by the doctor, the dead body was handed over to her relations. During the course of investigation, the clothes of the dead body were also taken into police possession through a separate memo. Scaled site plan of the place of occurrence was also prepared, the medical record was also taken into police possession and co-accsued Roshal Lal was arrested on 18.3.2006. After necessary formalities and on completion of the investigation the challan was presented before the court of Magistrate and then court of Mrs. Paramjit Kaur, Judicial Magistrate 1st Class, Jalandhar. Through commitment order dated 29.4.2006 committed the case to the court of Sessions which was put up before my learned Predecessor on 13.5.2006.