SWARAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SWARAN Kaur has been convicted under Section 304-B, Indian Penal Code, and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,000/-, and in default payment thereof, she has been directed to undergo further rigorous imprisonment for six months. It is against her conviction and sentence that she has filed the present appeal.

(2.) AS the present appeal had been filed through Jail and no counsel had been engaged by the appellant, Mr. Vikas Suri, Advocate, was appointed amicus curiae to represent her.

(3.) IN order to prove its case, the prosecution examined Smt. Swaran Kaur, mother of the deceased (P.W.5), and Jagir Singh (P.W.6), father of the deceased, besides the formal official witnesses.