MANOHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE applicant -appellants No.3 and 4 has requested for suspension of sentence during pendency of the appeal. They were convicted and sentenced to undergo rigorous imprisonment for seven years each under Section 304 read with Section 149 of the Indian Penal Code and lesser imprisonment for other offences.

(2.) COUNSEL for the applicant -appellants argued that it was not proved that Gurdev Kaur had died as alleged by the prosecution. There was no mark of external injury on her body according to the post -mortem report, though the case was that the convicts had beaten her. So far as the allegations regarding Gurdev Kaur are concerned, she was given kicks and fist blows on the vital parts of the body and she was dragged by the hair. The weapons i.e. iron rod and saria were used for causing injury to her husband Jarnail Singh.

(3.) COUNSEL for the applicant -appellants submitted that there was no mark of any kind of injury on the body of the deceased nor there was any dragging mark. No bone was found fractured.