BALWINDER KAUR AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANTS Balwinder Kaur, Jaswinder Kaur and Baldev Singh have been convicted for the offence punishable under Section 302 read with Section 34 IPC by the learned Sessions Judge, Sangrur and sentenced to undergo rigorous imprisonment for life vide impugned judgment and order dated 09.04.2003.

(2.) APPELLANTS aggrieved of the abovesaid judgment have preferred the instant appeal. In the interregnum appellant No. 3 - Baldev Singh son of Avtar Singh has passed away on 10.08.2014. Affidavit of Deputy Superintendent of Police, Sub Division Sunam verifying the abovesaid fact has been filed. As none has sought to pursue the appeal on his behalf, the instant appeal abates qua Baldev Singh and survives qua Balwinder Kaur and Jaswinder Kaur only.

(3.) ON receipt of this information, SI Satpal PW10 alongwith other police officials reached the spot. On inspection, the police took in possession the mashed wheat flour, three baked Chapatis and a bowl stained with vegetable i.e., Ex. P5, Ex. P6 and Ex. P7 One jug, a steel tumbler and a glass bottle containing a little quantity of liquor (Ex. P8) were also taken in possession. Rough site plan, Ex. PQ of the place of occurrence was prepared.