LAWS(P&H)-2011-5-359

ZORA SINGH Vs. STATE OF PUNJAB

Decided On May 30, 2011
ZORA SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) ZORA Singh son of Jang Singh is in appeal aggrieved against the judgment dated 22.11.2002 passed by the learned Sessions Judge, Fatehgarh Sahib, vide which the Appellant was convicted inter alia for the offence punishable under Section 302 IPC and sentenced to undergo for imprisonment for live and to pay a fine of Rs. 1000. In default of payment of fine, the Appellant was directed to undergo further rigorous imprisonment for a period of six months.

(2.) THE prosecution case was set in motion on the basis of statement of Santokh Singh @ Kaka Singh son of Hazara Singh, resident of Bathan Kalan made to SI/SHO Bhupinder Singh on 02.06.2000 at about 6.15 am in respect of death of Jinder Kaur daughter of Piara Singh. In his statement (Ex.PA), Santokh Singh stated that they are three brothers. Jasbir Singh son of Sadhu Singh, who is his cousin being uncle's son, married Jinder Kaur of village Tadewal about 15 years ago. He stated that his brother Jasbir Singh has four sons, but he died about 11/2 years ago in an accident. Jinder Kaur along with her four children was staying in Village Bathan Kalan, i.e. village of her in -laws. About 10 -12 days back, Jinder Kaur along with her children has gone to her parental home at Village Tadewal, but came back alone on 31.05.2000. He stated that yesterday i.e. 01.06.2000 at about 8.00 pm, Zora Singh son of Jang Singh, Bajigar, also came to Tadewal, who used to visit Jinder Kaur earlier. He stated that at about 4.00 pm, his BhabhiJinder Kaur and Zora Singh went towards Village Ucha Pind Sanghol and returned at about 7.00 pm. He stated that around 10.00 pm, when he and Teja Singh son of Rulia Singh were sitting in the street in front of their house and were conversing, they heard shrieks of Jinder Kaur. She was asking for help. Then both of them reached Jinder Kaur's house from the street and saw that Zora Singh was strangulating Jinder Kaur with the help of parandi. On seeing them, Zora Singh got perplexed and ran away. When they went inside the room, they found that their Bhabhi Jinder Kaur has died and that Parandiwas still around her neck. After leaving Teja Singh near the dead body, he went to lodge the report about the death of Jinder Kaur. On the basis of such statement, FIR (Ex.PA/2) was lodged on 02.06.2000 at about 6.45 am. The special report was delivered to the Magistrate on the same day at about 12.30 pm.

(3.) AFTER arresting the accused on 10.06.2000 and on completion of necessary formalities, the accused was made to stand trial for an offence punishable under Section 302 IPC.