STATE OF PUNJAB Vs. NANDLAL

JUDGEMENT

(1.) STATE of Punjab has filed the present appeal against the judgment of acquittal dated 8.10.1993 passed by Addl. Sessions Judge, acquitting the respondents herein for an offence under Sections 302/34/304-B and 316 of the Indian Penal Code.

(2.) THE prosecution was initiated on the basis of statement of Ram Lubhaya father of deceased Sunita who was married to Nand Lal on 15.1.1986. Accused No. 2 Lajwanti is the mother of Nand Lal. Ram Lubhaya is resident of Ludhiana whereas Nand Lal is resident of Patiala.

(3.) ON completion of investigation, challan was presented. Respondents were charged under Section 302/34 IPC and in the alternative under Sections 302- B/34 and 316 IPC. Accused pleaded not guilty to the charges and claimed trial.