BALJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Baljinder Singh, the husband of the injured Ranjit Kaur, alone was convicted and sentenced as follows: - Under Section 307 IPC - To undergo RI for life and to pay a fine of Rs. 10000/ -, in default, to undergo further RI for 6 months.

(2.) HE has challenged the conviction and sentence passed by the trial Court in CRA -D -931 -DB of 2010. Injured Ranjit Kaur and her minor daughter have preferred CRA -D -995 -DB -2011 praying for compensation for the injuries she sustained in the occurrence.

(3.) THE case of the prosecution projected through PW8 Ranjit Kaur is that accused Baljinder Singh who is the husband of PW8 received instructions through telephone from his parents accused Inder Singh and Kamaljit Kaur and thereafter he caught hold of PW8 and pressed her neck and gave fist blows on her face. She was laid down in a room and the accused gave an electric shock with electric rod. The accused demanded a sum of Rs. 5 lacs, but PW8 refused to fulfill his demand. PW8 was pregnant at the time of occurrence.