HARDEV SINGH @ GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed against the judgment dated 3.8.1990 passed by the Additional Sessions Judge, Hoshiarpur, whereby the appellants have been convicted and sentenced to undergo rigorous imprisonment for seven years each under Section 304-B of Indian Penal Code.

(2.) HARDEV Singh @ Gurdev Singh, appellant No. 1 is the husband of Gurbux Kaur alias Baby, deceased. Satnam Singh, appellant No. 2 is the younger brother of Hardev Singh and Chhino, appellant No. 3 is the mother of the first two accused-appellants. The facts of the case are as under :-

(3.) STATEMENTS of the accused were recorded under Section 313 of the Code of Criminal Procedure. While admitting the factum of marriage with Gurbux Kaur, Hardev Singh, appellant No. 1 stated as under :-