MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been directed against the judgment of conviction and order of sentence both dated 24.5.1986 passed by the then learned Additional Sessions Judge, Jalandhar, whereby the appellants have been convicted for an offence under Section 306 read with Section 34, Indian Penal Code and as a result thereof each has been sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,000/- and in default of payment of fine, to further undergo rigorous imprisonment for six months.

(2.) THE appellants alongwith three other accused namely Jagir Singh, Pappu alias Palvinder Singh and Surinder Kaur, who have been acquitted by the trial court, were charged and tried by the Court of Sessions under two counts, one under Section 302 read with Section 149, Indian Penal Code and the other under Section 302 read with Section 149 of the Indian Penal Code.

(3.) MOHINDER Kaur, appellant, is the wife of Mohan Singh appellant. Accused Jagir Singh and Pappi (both acquitted) and Darshan Singh are the sons while Surinder Kaur accused (acquitted), is the daughter of the appellants. Gurbux Kaur deceased in this case is the wife of Darshan Singh to whom she was married about 15 months prior to the occurrence leading to her death. Saudagar Singh, PW-2, who is the complainant in this case is the father and Harbhajan Singh, PW-3 is the brother of Gurbax Kaur deceased. Tara Singh, PW- 6, is the maternal uncle of Gurbax Kaur deceased inasmuch as his sister is the wife of Saudagar Singh, PW-2.