PRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Pritpal Singh faced trial for commission of an offence under Section 302 of the Indian Penal Code, 1860 (IPC for short) and in the alternative under Section 306 IPC. The wife of the appellant had died an unnatural death i.e. due to burns on 1.10.2002.

(2.) FIR No.320 was registered at police station Focal point District Ludhiana on 30.9.2002 under Section 307 IPC on the basis of the statement of deceased Surinder Kaur. Thereafter, challan was presented against the appellant under Section 306 IPC. However, charge was framed against the appellant under Section 302 IPC and in the alternative under Section 306 IPC by the trial Judge on 30.5.2006. Vide impugned judgment/ order dated 20.1.2007, the appellant was convicted and sentenced for commission of an offence under Section 302 IPC. Hence, the present appeal.

(3.) The process of law was set in motion on receipt of information by Assistant Sub Inspector Paramjit Singh qua admission of Surinder Kaur in Christian Medical College and Hospital, Ludhiana. On receipt of the said information, the said police official reached the hospital. When the doctor declared Surinder Kaur fit to make the statement, Judicial Magistrate, Ist Class, Ludhiana was called to the hospital and he recorded the statement of the injured.