RATTAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated September 28, 1993, rendered by Sessions Judge, Gurdaspur, by which Rattan Singh, appellant, has been convicted under Section 302, Indian Penal Code, and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 800/-, or in default of payment of fine, to undergo further rigorous imprisonment for four months.

(2.) BRIEFLY stated, the prosecution story is as under : Swinder Singh acted as a mediator for the marriage of Raji, his sister-in-law (wife's sister), with Rattan Singh appellant. Relations between Rattan Singh and Swinder Singh were, however, strained prior to the marriage of the appellant with Raji, but with the intervention of the relations and respectables, the marriage of Rattan Singh appellant was solemnised.

(3.) IN order to establish the facts on the record, the prosecution relied on the testimony of P.W.1 Janak Singh Dhanjal, Draftsman, P.W.2 Constable Dilbagh Singh, P.W. 3 HC Vijay Kumar, P.W.4 Dr. Vipan Kumar, P.W.6 Mohinder Singh, P.W.7 Kulwant Singh and P.W.8 Inspector Mohinder Singh. The affidavits of HC Mohan Singh, Ex.PA, Constable Nirmal Singh, Ex.PW9/A, and Constable Surain Singh, ExPW9/A, were tendered in evidence. Jagir Singh, Shangara Singh, S.I. Swinder Singh and Constable Satwinder Singh were given up as unnecessary. Report of the Chemical Examiner, Ex.PN, and report of the Serologist, Ex.PO, were also tendered in evidence.