DILAWAR SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants were convicted and sentenced to undergo rigorous imprisonment for 10 years under Ss. 304 -B IPC by the Sessions Judge, Jalandhar on 01.10.2008.

(2.) Recapitulating the brief facts, Nisha was married to Dawinder Singh on 31.01.2001. An unfortunate incident took place on 13.11.2005. Nisha succumbed to the injuries on 16.11.2005. A dying declaration was made by the deceased giving clean chit to the family, therefore, no FIR was registered. A complaint was filed subsequently and the accused were summoned. The case was committed and the prosecution examined 10 witnesses.

(3.) In the statement recorded under Sec. 313 Cr.P.C. all the accused denied the circumstances and pleaded innocent. Dawinder had stated that they were living happily and his father and mother had gone to attend a Satsang and he was feeding the pigeons on the roof. The deceased was preparing food on the Chulla using the waste of fire crackers and the fire took place and she was caught in the same and on hearing the cries he came down, tried to save his wife and during that process both his hands were burnt and with the help of the neighbours he took his wife to Puran Hospital Adampur. Six witnesses were examined in defence.