LAWS(P&H)-2004-2-39

PARDEEP KUMAR @ BOBY Vs. STATE OF PUNJAB

Decided On February 13, 2004
Pardeep Kumar @ Boby Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THE deceased committed suicide by hanging after her lover Pardeep Kumar petitioner No. 1 refused to marry her. The petitioner has been undergoing sentence since March 15, 2003 of five years under Section 306 IPC. Appeal is not likely to be heard soon. Sentence qua Pardeep Kumar alias Bobby is suspended on his furnishing bail bonds to the satisfaction of the Chief Judicial Magistrate, Ferozepur. Order accordingly.