SUKHBIR SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS against the conviction under Section 304 -B IPC and the sentence of 10 years R.I. passed by the trial Court as against each of the accused, the accused have jointly preferred the present appeal.

(2.) WHEN the matter was taken up for arguments on 19.5.2015, death certificate of appellant No. 3 Ajit Singh was produced. On verification, learned Addl.A.G., Punjab admitted the fact that accused Ajit Singh had died. Therefore, the appeal qua accused Ajit Singh abated as per the order passed on 19.5.2015.

(3.) IT is the case of the prosecution that on 5.6.2002 at about 11.30 p.m., PW3 Harbhajan Singh, father of deceased Balwinder Kaur received a telephonic message from village Darongla that his daughter had expired. He proceeded alongwith his son PW4 Avtar Singh to village Dorangla and found the dead body of Balwinder Kaur lying on a cot in the verandah of the house of the accused. They noticed ligature marks around her neck. PW3 suspected some foul play. He arrived at a conclusion that his daughter was hanged by her husband Sukhbir Singh, his brother Nirmal Singh and his father Ajit Singh.