BASHIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the applicant-appellant submits that the marriage between the appellant-applicant Bashir and the deceased Smt. Sito was solemnized 18-20 years prior to 31.10.1998 i.e. the date of occurrence. The deceased in her dying declaration (Ex.P-7), which is reproduced in para 13 of the judgment, stated that she poured Kerosene oil on herself and set herself on fire with match stick. No pressure was mounted on her for making statement. Her husband remarked that she was having illicit relations with Desa son of her neighbour. She said that she was innocent and had become angry. Except this, she was not harassed for dowry. Besides, it is not in dispute that the appellant has undergone one year, eight months of sentence against the sentence of six years imposed by the learned trial Court.

(2.) IN the circumstances, the sentence of imprisonment of the appellant- applicant is suspended subject to his furnishing personal bond and surety in the like amount to the satisfaction of the learned Chief Judicial Magistrate, Ferozepur. Appeal allowed.