JASVIR KAUR ALIAS GIANO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Jasvir Kaur @ Giano and accused Satnam Singh have challenged the conviction and sentence passed by the trial court under Section 302 IPC.

(2.) THE story of the prosecution is that on 17.10.2007 at about 2.00 A.M. S.I. Surinder Singh on receipt of wireless message reached Dayanand Medical College and Hospital, Ludhiana and recorded the statement of injured Promila Rani. She had stated in the statement that she was married to Narinder Pal. A child was born out of the wedlock with Narinder Pal. On the intervening night of 15/16.10.2007 at about 12.00 mid night, when she was present in her room, her mother in law Jasvir Kaur @ Giano called her out of the room. When she came out of her room accused Jasvir Kaur who found holding a plastic can of kerosene oil threw the same on her and accused Satnam Singh, the father in law of Promila Rani, lighted a match stick and set her on fire. She cried aloud. Her husband was attracted. He extinguished the fire. Earlier her husband also gave her beatings for not bringing more dowry from her parents. The said statement of Promila Rani was registered as a formal First Information Report.

(3.) PW 7 Dr. Aakash Sarangal had admitted Promila Rani brought by her husband on 16.10.2007 with 90% of burn injuries. He examined her on the said day at 3.00 A.M. She herself informed him that she self immolated herself at about 11.30 P.M. on 15.10.2007 on the issue of dowry. The carbon copy of the medico legal report of Promila Rani was exhibited as Ex. PH.