JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Joginder Singh has challenged the judgment passed by the trial Court whereby he has been convicted under Section 306 IPC and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 1000/ - and in default of payment of fine to undergo further period of two months.

(2.) IT is the case of the prosecution that the accused got married to Dilbagh Kaur in the year 1991. He taunted his wife and beat her quite often. In spite of the fact that he was blessed with three children, the accused wanted to remarry. Therefore, Dilbagh Kaur having been fed up with the conduct of the accused, took poisonous substance and committed suicide. It is the case of the prosecution that the accused abetted Dilbagh Kaur to commit suicide.

(3.) PW 2 Parsin Kaur corroborated the statement of PW1 Gulzar Singh as regards the taunting and beating allegedly given by the accused to Dilbagh Kaur.