CHIMAN SINGH S/O LABH SINGH; KUNTO BAI WIFE OF SHER SINGH AND BANSO BIBI WIFE OF BHALWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been directed by Chiman Singh, Kunto Bai wife of Sher Singh and Smt. Banso Bibi wife of Bhalwan Singh against the judgment and order dated 14.9.1990 passed by the Additional Session Judge, Ferozepur, whereby they were found guilty and convicted as under:-

(2.) However, all the substantive sentences were ordered to run concurrently.

(3.) Briefly stated, the facts are that on the night intervening 11/12.8.1989, Smt. Kunto Bai and Banso Bibi caught hold of Smt. Swarn Kaur (now deceased) and her husband Chiman Singh inflicted injuries to her with a Ghotna at his house at Village Jalalabad. PW-6 Jagdish @ Disa son of Smt. Swarn Kaur raised hue and cry "NA MARO NA MARO". Jagat Singh came there and caught hold of Jagdish @ Disa from his arm and took out of the house and threatened that in case he raised alarm, he would be given the same treatment as was given to Swarn Kaur. Thereafter, Swarn Kaur was detained in the said house by (sic) Disa was also not allowed to move independently in that house and also to go out of the house, so, that he might not disclose that incident to any person. Ultimately, the condition of Swarn Kaur worsened and deteriorated. Chiman Singh alongwith Jagdish @ Disa, PW-6, took Swaran Kaur to Muktsar from Village Jalalabad in a Car and left her at the house of her brother, Karnail Singh.