MILKHA SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Milkha Singh (father -in -law), Dilbagh Singh (husband) and Raj Kaur (mother -in -law) of victim Kiranbir Kaur, challenged the conviction and sentence passed by the trial Court under Sections 498 -A, 323, 34 IPC vide which they were sentenced to undergo rigorous imprisonment for 3 years and fine of Rs. 1000/ - each and in default, to undergo one month rigorous imprisonment under Section 498 -A vide which the accused were sentenced to undergo rigorous imprisonment for one year under Section 323/34 IPC. Both the sentences were ordered to run concurrently. Accused No. 4 -Manpreet Kaur (sister -in -law) of victim -Kiranbir Kaur has been acquitted.

(2.) IT is the brief case of the prosecution that accused Milkha Singh, Dilbagh Singh, Raj Kaur and Manpreet Kaur demanded dowry, maltreated and harassed Kiranbir Kaur, who got married to accused Dilbagh Singh son of Milkha Singh on 17.04.2000. On 24.08.2001, when Kiranbir Kaur was staying in her in -laws house, all the 4 accused verbally abused and physically assaulted her. Victim Kiranbir Kaur informed her sister namely Bikramjit Kaur. Due to various injuries on Kiranbir Kaur she was taken to the hospital at Ajnala. The Doctors examined her and found 7 injuries were caused on her. P.W. 4 Dr. Raju Chauhan narrated the following injuries which is reflected in MLR report: -

(3.) LACERATED wound 3 c.m. x 1 c.m. bone deep on the palmer aspect of left little finger. The wound is horizontally placed advised x -ray left little finger.