ANOOP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Anoop Singh son of Karan Singh has assailed judgment of the learned Addl. Sessions Judge, Rohtak dated 6/9-5-1997 by which he was sentenced to undergo rigorous imprisonment for life under the provisions of S. 304-B of the Indian Penal Code. By the same judgment Balwan Singh son of Karan Singh was awarded 10 years rigorous imprisonment under S. 304-B of the Indian Penal Code. Both these appellants have filed separate appeals i.e. Crl. Appeal No. 483-DB of 1997 and Crl. Appeal No. 455-SB of 1997, respectively.

(2.) By this common judgment, I propose to dispose of both the aforementioned appeals.

(3.) Initially, accused-Anoop Singh, his brother Balwan Singh and the latter's wife Smt. Santosh along with Smt. Krishna Devi, mother of accused-Anoop Singh had been sent up for trial for having committed an offence under Ss. 498-A and 304-B read with S. 34 of the Indian Penal Code. Smt. Krishna Devi is stated to have died during the pendency of the trial. Smt. Santosh was acquitted by the trial Court. The other two accused, namely, Anoop Singh and his brother Balwan Singh, were convicted under the provisions of S. 304-B, I.P.C., whose appeals are now being dealt with presently.