DARSHAN SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present appeal is directed against an order dated 14.11.2003 convicting the appellant -Darshan Singh for an offence under Section 302 of Indian Penal Code (for short 'IPC') and appellant -Ranjit Kaur for an offence under Section 302 read with Section 34 IPC. The appellants were sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 10,000/ -, in default of payment of fine to further undergo rigorous imprisonment for a period of six months under Section 302 read with Section 34 IPC.

(2.) LEARNED counsel for the appellants has pointed out that appellant No. 1 -Darshan Singh, when on bail, has been murdered, therefore, the appeal qua him stands abated.

(3.) THE appellant No. 1 Darshan Singh and Chamkaur Singh are two brothers. Ranjit Kaur - appellant is wife of Darshan Singh. Deceased -Manjit Kaur is wife of Chamkaur Singh. It was on 30.11.2001 at about 3.30 PM a statement was made by Chamkaur Singh to Balbir Singh Sub Inspector (for short 'SI')/Station House Officer, Police Station Dhaka. It is stated that his brother Darshan Singh has taken life of his wife Manjit Kaur and in such process wife of Darshan Singh has actively participated.