KARAMJIT SINGH & ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The conspectus of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that in the wake of complaint of complainant Gagandeep Kaur d/o Darbara Singh (PW1), the present criminal case was registered against petitioners-accused Karamjit Singh s/o Jora Singh (husband), his brother Nazar Singh (brother-in-law) (Jeth) and his wife Baljit Kaur (sister-in-law) (Jethani), vide FIR No.30 dated 17.3.2009, on accusation of having committed an offence punishable u/s 498-A read with section 34 IPC by the police of Police Station Dhuri, Distt. Sangrur.

(2.) Having completed all the codal formalities/statutory procedure of trial and taking into consideration the entire oral as well as documentary evidence on record, the petitioners-accused were acquitted from the charges framed against them u/s 498-A IPC, by virtue of judgment of acquittal dated 14.9.2011 by the trial Court.

(3.) Aggrieved thereby, the appeal filed by the State was accepted and the petitioners were convicted & sentenced to undergo rigorous imprisonment (for brevity "RI") for a period of one year, to pay a fine of Rs. 1000/- each and in default thereof, to further undergo RI for a period of one month each, for the commission of an offence punishable u/s 498-A IPC, by way of impugned judgment of conviction and order of sentence dated 17.4.2013 by the appellate Court.