KULDIP SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellants - Surjit Kaur and Kuldip Singh have been convicted and sentenced to undergo rigorous imprisonment for a period of ten years each, besides pay a fine of Rs. 3,000/ - each and in default thereof, to further undergo rigorous imprisonment for three months for the commission of offence punishable under Section 304B IPC vide impugned judgment and order dated 06.12.2003 passed by learned Additional Sessions Judge, Gurdaspur.

(2.) AS per office note dated 23.09.2014, appellant No. 1 - Kuldip Singh is reported to have passed away during the pendency of this appeal on 15.05.2013. A photocopy of the Death Certificate has been attached alongwith. Therefore, the present appeal survives only qua appellant No. 2 - Surjit Kaur. Surjit Kaur is the mother -in -law of the deceased - Harwinder Kaur and it abates qua appellant No. 1 - Kuldip Singh.

(3.) THEREAFTER , his son Ravel Singh and daughter -in -law Jasbir Kaur (wife of Ravel Singh) visited his daughter Harwinder Kaur and stayed overnight at her home about 15 days prior to her death. On their return they revealed that she was being compelled to bring a Hero Honda motorcycle by her in -laws.