CHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and order of sentence dtd. 18/1/2005 passed by the Sessions Judge, Sangrur.

(2.) The instant FIR came to be registered on 29/10/2003. The accused-appellant came to be convicted vide judgment of conviction and order of sentence dtd. 18/1/2005. The present appeal against the judgment of conviction and order of sentence was filed on 21/3/2005. The matter has come up for final hearing now after more than 21 years of the registration of the FIR.

(3.) The facts, in brief, are that on 29/10/2003, ASI Sukhkirpal Singh of Police Station, Sunam reached at Civil Hospital, Sangrur on receipt of a memo regarding the death of Bhola Singh son of Ram Singh resident of village Ramgarh Jawandha. Ram Singh, father of the deceased, met him and made a statement Ex.P-11 to the effect that he was a resident of Village Ramgarh Jawandha and had two sons, Bhola Singh (deceased) and Mithu Singh (PW-3). Bhola Singh was married with Charanjit Kaur (accused) about 11 years ago and two sons and a daughter were born from the wedlock. There was a quarrel at the time of the last Rabi crop between Charanjit Kaur, Ram Singh, Bhola Singh and Mithu Singh and a case was registered against them at police station, Sunam. Charanjit Kaur also moved an application before the Women Cell but Panchayats of Villages Kohrian and Ramgarh Jawandha got effected a compromise and Charanjit Kaur came to reside with Bhola Singh about three months back. Bhola Singh was an employee of Atma Singh of Village Kothe Rohi Ram and he resided there on rent in a house of Vas Dev along with his family. The second son of Ram Singh, namely, Mithu Singh also worked at Kothe Rohi Ram.