RAJINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) As, identical questions of law and facts are involved, therefore, I propose to decide the above indicated petitions, arising out of the same impugned judgments, bearing CRM No.284-MA of 2012(for brevity "the 1 st case") and CRR No.1184 of 2012(for short "the 2 nd case"), by means of this common judgment, to avoid the repetition.

(2.) The epitome of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petitions and emanating from the record is that, initially in the wake of complaint of complainant petitioner-Rajinder Kaur(wife), a criminal case was registered against Sukhwinder Singh(husband), Harbhajan Singh(father-in-law)(since deceased), Mohinder Kaur(mother-in-law), Tejinder Kaur(sister-in-law) of the complainant and Gurmit Singh son of Mohan Singh. Harbhajan Singh died during the pendency of the case.

(3.) Having completed all the codal formalities and taking into consideration the evidence brought on record, the trial Court acquitted Gurmit Singh son of Mohan Singh. Sequelly, convicted and sentenced Sukhwinder Singh(husband), Mohinder Kaur(mother-in-law) and Tejinder Kaur(sister-in-law), to undergo rigorous imprisonment for a period of one year, to pay a fine of Rs.500/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month each, for the commission of offences punishable under Sections 406 and 498-A IPC. However, both the sentences were ordered to run concurrently by the trial Court by virtue of impugned judgment of conviction and order of sentence dated 07.01.2009.