STATE OF PUNJAB Vs. HARMINDER SINGH AND ORS.

JUDGEMENT

(1.) THESE two appeals arise out of the judgment of the learned Sessions Judge, Amritsar, dated 11.02.2002, whereby the 3 accused were all acquitted of the charge framed against them under Section 304 -B of the IPC, but were convicted for offences punishable under Sections 306 and 498 -A of the said Code. The sentence imposed upon the three appellants in Criminal Appeal No. 260 -SB -2002 (hereinafter referred to as the appellants), who are respondents in Criminal Appeal No. 802 -DBA -2002 (filed by the State of Punjab), was for a term of five years rigorous imprisonment for the offence punishable under Section 306 IPC and three years rigorous imprisonment for the offence punishable under Section 498 -A of the IPC. In addition, each of them was also imposed a fine of Rs. 10,000/ - for the offence punishable under Section 306 and of Rs. 5000/ - for the offence punishable under Section 498 -A of the IPC.

(2.) THE facts giving rise to the criminal proceedings are that, on 20.05.2000, Narinder Singh son of Gurbax Singh, resident of Gali Cinema Wali, Tarn Taran, running a cloth shop, aged about 54 years, approached the police of Police Station Goindwal Sahib and stated that he has three children, i.e. two daughters and a son, of whom the eldest was Kamaljit Kaur, who was married on 14.05.1997 to Harminder Singh @ Lovely son of Ranjit Singh, resident of Fatiabad.

(3.) UPON the above complaint having been made, FIR No. 64 is shown to be recorded at 9:05 PM, on 20.05.2000, at PS Goindwal Sahib.