RAMESH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant - Ramesh Singh son of Sohan Singh has preferred this appeal impugning the judgment and order dated 16.10.2007 passed by the learned Sessions Judge, Bathinda whereby the appellant has been convicted for the offence punishable under Section 302 IPC and sentenced to undergo imprisonment for life besides pay a fine of Rs. 10,000/- in default of which to undergo further rigorous imprisonment for six months.

(2.) Prosecution was set in motion by PW2 complainant - Jagroop Singh, father of the deceased when he recorded his statement Ex. PD on 20.08.2006. He disclosed that he had three daughters and four sons. All his children were married. His daughter Balwinder Kaur @ Bholi Kaur was married with appellant - Ramesh Singh since last 10/12 years. Three children were born out of this wedlock. Eldest being a son and two younger daughter. Ramesh Singh - appellant used to maltreat and harass his daughter. Since last two years his daughter alongwith her children was living with him.

(3.) She was doing some labour work to look after her children.