KAMALJIT SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 27.11.1999 passed by Additional Sessions Judge, Faridkot, whereby the Appellants were convicted under Section 306 IPC and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 1,000/-each and in default of payment of fine, to undergo further rigorous imprisonment for six months.

(2.) According to the prosecution, Gurmit Kaur, since deceased was married to Kamaljit Singh about five years before the date of occurrence. From this wedlock, two daughters were born. According to complainant Major Singh, his sister Gurmit Kaur used to be harassed by the Appellants on account of giving birth to daughters. This led her to end her life by consuming some poisonous substance. On the basis of a statement made by complainant Major Singh, FIR No. 56 dated 11.11.1997 under Section 306 IPC was registered at Police Station, Sadiq against the Appellants.

(3.) Learned Counsel for the Appellants has not challenged the judgment of conviction. However, he has submitted that Sukhdeep Kaur and Kuldeep Kaur, two daughters of Gurmit Kaur born from the loins of Kamaljit Singh, who had been living with the Appellants ever since the death of their mother, have since grown older and are close to attaining the marriageable age. Complainant Major Singh has also expressed his wish of setting aside the remaining sentences of imprisonment of the Appellants on the ground that in case the Appellants go behind the bars, there would be no one to look after his two nieces.