GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Convict-Gurdeep Singh has filed this criminal appeal challenging his conviction and sentence ordered by learned Additional Sessions Judge (Ad hoc), Patiala vide judgment and order dated 14.03.2002, thereby convicting the appellant under Section 304-B Indian Penal Code (for short, IPC) and sentencing him to undergo rigorous imprisonment for 10 years.

(2.) FIR was lodged by Piara Singh father of the deceased.

(3.) Admittedly, marriage of the deceased Kuljit Kaur was solemnized with appellant-Gurdeep Singh about 31/2 years before her death. Complainant-Piara Singh alleged that appellant, his mother Swaran Kaur and sister Harjinder Kaur had been harassing his daughter for more dowry.