MAYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been instituted by Maya wife of Nathu Ram. She was nominated as an accused along with Jagtar Singh son of Jangir Singh in case FIR No. 113 dated 11.9.1997, registered at Police Station Khuian Sarwar, under Sections 306 and 34 IPC.

(2.) On the intervening night of 10/11.9.1997 in the area of village Beela Patti, Sukhwinder Kaur alias Pappi had committed suicide. The prosecution had sent both the accused for trial on the ground that they have abetted suicide by Sukhwinder Kaur as Jagtar Singh was having illicit relations with Maya and on being restrained by her, he used to give beating to her.

(3.) On the above said allegations, after the trial, the Court of Sessions Judge, Ferozepur, vide impugned judgment dated 22.10.2002, held both the accused guilty of offence under Section 306 IPC and vide a separate order of even date, sentenced Jagtar Singh to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 1,000, under Section 306 IPC, in default whereof to further undergo rigorous imprisonment for a period of three months. Appellant Maya was also sentenced under Section 306 IPC to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 500, in default of payment whereof to further undergo rigorous imprisonment for a period of one month.