STATE OF PUNJAB Vs. HARI OM

JUDGEMENT

(1.) FATHER -in-law Gurdit Singh, mother-in-law Smt Devki and bridegroom Hari Om, all the three together, were prosecuted under section 302 read with section 34 and section 498A of the Indian Penal Code for having meted out cruel treatment to bride Krishna renamed Karamjit Kaur inside her matrimonial home for all the five years after her marriage with Hari Om and ultimately killed her in pursuance of their common intention, shared by all of them three by poisoning and burning on Ist March, 1986. Principal charge under section 302 of the Indian Penal Code was against husband Hari Om alone.

(2.) GURDIT Singh accused was acquitted by the learned trial court in terms of section 232 of the Criminal Procedure Code on 26th May, 1988. Remaining two accused were, however, acquitted by the learned trial court on 3rd June, 1988 by giving them the benefit of doubt.

(3.) WE have heard Shri Randhir Singh, A.A.G. Punjab, for the appellant State, Shri, P.S. Kang, Advocate, for the respondents and have carefully perused the relevant material on record.