MAHESH KUMAR @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Mahesh @ Sonu assailed the judgment of conviction dated 9.3.2012 rendered by Sh. Dilbagh Singh Johal, Additional Sessions Judge, Bathinda, whereby, out of the three accused, only appellant Mahesh was convicted for committing offence punishable under Section 304-B IPC. Vide order of sentence of the even date, he was sentenced to undergo RI for 10 years.

(2.) The other two accused; Tara Chand and Shanti Devi, wife of Tara Chand i.e. father-in-law and mother-in-law of deceased, were acquitted after holding that the prosecution has miserably failed to prove the charge under Section 304-B IPC against them.

(3.) Brief facts of the prosecution case are like this; that complainant Dheeraj-brother of the deceased-Madhu Bala, lodged report with the police on 30.8.2008 at about 10.00 A.M. As per complainant, he is working as Photographer. His father Babu Ram had died 8 years ago whereas his mother is alive. He has 8 sisters.