JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the three accused viz. the husband, sister-in-law and father-in-law respectively of the deceased Kashmir Kaur, were convicted for the offence punishable under Section 304-B of the Indian Penal Code and were sentenced to undergo seven years rigorous imprisonment each.

(2.) Bachan Singh, the third accused-appellant had passed away during the pendency of the appeal. The death certificate was produced by the prosecution and as a result of which the appeal abated as regards the third accused- appellant.

(3.) The brief case of the prosecution as unfolded by the witnesses examined by the prosecution is as follows :