MAJOR SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed by Major Singh, Raskaranjit Singh and Gurdip Kaur challenging the impugned judgment of conviction and order of sentence dated 8.5.2003 passed by learned Sessions Judge, Kapurthala, whereby the accused have been held guilty and convicted for the offences punishable under Sections 304 -B and 498 -A IPC. They have been sentenced to undergo rigorous imprisonment for ten years each and to pay a fine of Rs. 5,000/ - each and in default of payment of fine to further undergo rigorous imprisonment for six months each for the offence under Section 304 -B IPC. They have also been sentenced to undergo rigorous imprisonment for two years each and to pay a fine of Rs. 2,000/ - each and in default of payment of fine to further undergo rigorous imprisonment for three months for the offence under Section 498 -A IPC. However, both the sentences have been ordered to run concurrently.

(2.) THE brief facts as given in the judgment of the learned Sessions Judge, Kapurthala are given below: -

(3.) IN support of its case, the prosecution examined PW -1 MHC Joginder Singh, PW -2 Constable Charan Dass, PW -3 Rana Punjab Singh, PW -Swaran Singh complainant, PW -5 Major Singh son of the complainant, PW -6 HC Jaswinder Singh, PW -7 C -I Manjit Singh, PW -8 Granthi Manjit Singh, PW -9 Jagat Singh, PW -10 C. Balkar Singh, PW -11 Sarmukh Singh, PW -12 Dr. Gurbachan Singh, PW -13 Dr. Parveen Sehgal and PW -14 SI Gurbachan Singh and thereafter after tendering report Ex.PX of the Chemical Examiner, closed prosecution evidence.