AMARJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Jaswant Singh and Amarjeet Kaur were convicted under Section 302 read with Section 34 Indian Penal Code and were sentenced to undergo life imprisonment and to pay a fine of Rs. 5000/- and in default to undergo a further period of two years simple imprisonment.

(2.) Aggrieved by the verdict of conviction and sentence passed by the trial Court, Amarjeet Kaur has preferred Criminal Appeal No.-D-802-DB of 2008 and Jaswant Singh has preferred Criminal Appeal No.D-811-DB of 2008.

(3.) The brief case of the prosecution is that PW2 Gurnam Singh was the son of Anokh Singh (deceased) through his first wife Gurdeep Kaur. PW3 Saravjeet Kaur is the wife of PW2. Deceased Anokh Singh married accused Amarjeet Kaur as his second wife. Accused Jaswant Singh was the son of deceased Anokh Singh through his second wife Amarjeet Kaur.