STATE OF PUNJAB Vs. MANJIT KAUR

JUDGEMENT

(1.) The appeal bearing No. CRA-D-62-DBA-2003 has been directed by the State of Punjab challenging the verdict of acquittal made upon respondent Manjit Kaur (co-accused) qua the charges framed against her, by the Additional Sessions Judge, Barnala, on 2/8/2022. On the other hand, the appeal bearing No. CRA-S-1326-SB-2002 has been filed at the instance of appellant Ranjit Singh, against the verdict of conviction dtd. 2/8/2002 and order of sentence dtd. 5/8/2002, recorded by the learned Additional Sessions Judge, Barnala, in case FIR No.25 of 11/5/2001, registered under Ss. 304-B and 498-A of IPC, at Police Station Mehal Kalan, District Barnala, whereby he has been convicted for the offence punishable under Ss. 304-B and 498-A of IPC, and, has been awarded sentence as under:- <FRM>JUDGEMENT_159_LAWS(P&H)1_2023_1.html</FRM> Both these sentences were ordered to run concurrently.

(2.) Since both these appeals arise out of the same facts and a common impugned judgment, therefore, they are being taken together and decided accordingly. FACTUAL MATRIX

(3.) The prosecution agency was set into motion on the complaint of Jagsir Singh (PW1), whereupon, SI/SHO Balbir Singh recorded his statement, Ex.PA. The relevant extract of his statement, Ex.PA, reads as under:-