PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PARDEEP Singh and Smt. Raj Kumari were prosecuted in the Court of Additional Sessions Judge, Gurdaspur, who vide his order dated December 1, 1988, convicted them under section 304-B read with section 34, IPS and sentenced them to undergo imprisonment for life 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 each.

(2.) FEELING aggrieved, they have filed this appeal.

(3.) BAHADUR Singh, father of Bimla Rani had given sufficient dowry at the time of marriage. However, the accused were not satisfied with the dowry given and used to taunt Bimla Rani for insufficient dowry.