STATE OF PUNJAB Vs. ASHWANDEEP SINGH

JUDGEMENT

(1.) The present appeal is preferred by the State aggrieved by the acquittal recorded by the Sessions Judge in favour of the respondents 1 to 4. The appeal preferred against respondent no. 4 was dismissed at the time of admission of appeal on 16.12.2002.

(2.) The accused were charged under Section 304B, 201 and 498-A read with Section 34 of the Indian Penal Code.

(3.) The accused Ashwandeep Singh was the husband, accused Rameshwarjit Singh was the father in law, accused Kamal Moti was the mother in law and accused Bhawna was the sister in law of the deceased Sangeeta who was given in marriage to accused Ashwandeep Singh. PW4 Mohinder Singh was the father of the deceased Sangeeta. The marriage of Sangeeta with accused Ashwandeep Singh was solemnised on 7.1.1996. They were blessed with twin daughters on 28.3.1997.