STATE OF PUNJAB Vs. PARDIP SINGH

JUDGEMENT

(1.) By this order, we propose to dispose of the above-mentioned appeal as well as the Criminal Revision Petition as they both arise out of a same occurrence.

(2.) CRA-D-745-DBA-2005 has been preferred by the State of Punjab and CRR-2231-2005 has been preferred by the complainant challenging the judgment of acquittal dtd. 21/4/2005 passed by learned Sessions Judge, Kapurthala, whereby the accused-respondents Pardip Singh (husband of Jasbir Kaur) and Inderjit Kaur, mother-in-law of Jasbir Kaur, were acquitted of the charges under Sec. 304-B of the IPC.

(3.) For the sake of convenience, the facts are being taken from CRA-D-745-DBA-2005.