LAWS(P&H)-2003-2-168

PARGAT SINGH Vs. AVTAR SINGH & ORS.

Decided On February 11, 2003
PARGAT SINGH Appellant
V/S
Avtar Singh and Ors. Respondents

JUDGEMENT

(1.) Complainant Pargat Singh has filed the present revision. petition praying for enhancement of sentence awarded to respondents Avtar Singh, Bhag Singh, Gurdev Kaur and Labh Kaur by the learned Additional Sessions Judge, Sangrur vide his judgment dated Oct. 20, 1993.

(2.) Vide order dated March 6, 1996 the present revision petition was admitted qua respondents No. 1 and 2 namely Avtar Singh and Bhag Singh only and the revision petition qua respondent No. 3 and 4, namely Gurdev Kaur and Labh Kaur was dismissed as not pressed.

(3.) As per the prosecution version, Surjit Kaur wife of Avtar Singh had died a natural (?) death on Sept. 18/19, 1992. It was stated that she had died within seven years of her marriage after she has been subjected to harassment and mal-treatment with regard to insufficient dowry by her husband Avtar Singh and hiseee parents and sister. I