SARVAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal filed by Sarvan Singh (hereinafter described as to the appellant) directed against the judgment and the order of sentence passed by the learned Sessions Judge, Amritsar. By virtue of the impugned judgment, the learned Trial Court held the appellant guilty of the offence punishable under Section 304-B, IPC. By the subsequent order of sentence dated 24th of November, 1994, the appellant was sentenced to undergo ten years rigorous imprisonment and to pay a fine of Rs. 1,000/ -. In default of payment of fine, he was to undergo further rigorous imprisonment of three months.

(2.) THE brief resume of the facts can well be made. Deceased Paramjit Kaur d/o Gulzar Singh was married to the appellant in October, 1991. The son of Gulzar Singh died during those days. No dowry articles were given at the time of marriage of Paramjit Kaur. Deceased Paramjit Kaur had visited the house of her parents 1 to 1/2 months prior to her death and told them that they should give whatever they could. She was taunted and maltreated for bringing insufficient dowry.

(3.) AFTER some time, the deceased expired. On the statement of Gulzar Singh, First Information Report was recorded. On 18th April, 1992 Dr. Karnail Kaur (PW 1) conducted the post-mortem of the dead body of Paramjit Kaur-deceased. Viscera was sent for chemical examination and it was pointed out thereafter by Dr. Karnail Kaur that the cause of death was consumption of aluminium phosphide poison.