GURIQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment shall dispose of Crl. Appeal-S No.1986-SB of 2010 preferred by appellant Guriqbal Singh; Crl. Appeal-S No.1987 of 2010 preferred by appellants Nirmal Singh and Kulwinder Kaur challenging their conviction and sentence and Crl. Revision No.2114 of 2012 preferred by complainant Jaswinder Singh for the enhancement of sentence imposed upon the appellants.

(2.) Brief facts of the case are that, appellant Guriqbal Singh was married to Rajwinder Kaur (deceased) on 27.04.2009. She died an unnatural death on 13.06.2009 at her matrimonial home within two months of her marriage. FIR No. 25 dated 13.06.2009 was registered on the statement of Jaswinder Singh (PW4), father of the deceased Rajwinder Kaur. As per his statement, sufficient dowry was given at the time of marriage of his daughter. After about a month of the marriage, Guriqbal Singh raised a demand of Lancer car or Rs. 10,00,000/- in alternate. Jaswinder Singh (PW4) told him that he could not give the same to him at that time but whenever he had the capacity he would give the car or the money. On this, Guriqbal Singh alongwith his parents Nirmal Singh and Kulwinder Kaur got annoyed and started maltreating Rajwinder Kaur. Rajwinder Kaur told her father telephonically 2-3 times that they had started maltreating her on his refusal to give a Lancer car or Rs. 10,00,000/-.

(3.) Appellant Nirmal Singh called the complainant on 13.06.2009 to inform that wheat chaff (Turi) had caught fire in a room of his house. Rajwinder Kaur was stated to have received some burn injuries alongwith appellant- Kulwinder Kaur. Jaswinder Singh alongwith Nirmal Singh (PW3) son of Ajaib Singh proceeded to his daughter's matrimonial home at village Gaji Gadana. He saw that his daughter's body was badly burnt and she had died but there were no burn injuries on the person of Kulwinder Kaur her mother-in-law. His daughter's dead body was lying in a vehicle. He being satisfied that his daughter had been done to death by her husband, mother-in-law and father-inlaw proceeded to have his statement recorded and set the law in motion. His statement (Ex.PF) was recorded on 13.06.2009 itself and FIR No.52 dated 13.06.2009, under Sections 304B/201/34 IPC (Ex.PF/2) was registered at police station Dhilwan, Kapurthala.