SUKHWINDER SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Appellants were convicted for an offence under Section 304-B of the Indian Penal Code (IPC for short) vide judgment dated 20.10.2008 passed by Additional Sessions Judge, Ferozepur. Vide order dated 21.10.2008, they were sentenced to undergo rigorous imprisonment for a period of seven years each under Section 304-B IPC. Hence, the present appeal.

(2.) Prosecution case, as noticed by the trial Court in para No. 2 of its judgment, is reproduced herein below:

(3.) Learned Counsel for the Appellants has submitted that the prosecution case was not free from doubt. The dead body of the deceased was recovered from the house of her parents. The story putforth by the prosecution that the deceased had died on 3.8.2000 was not corroborated by the medical evidence. From these facts, it was evident that the deceased had not died in the house of her in-laws but had died in the house of her parents by consuming poison.