BALBIR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants who were convicted under Sections 313, 498A, 506 and 120B of the Indian Penal Code have preferred Criminal Appeal No. 664-SB of 2005. The complainant, who is the wife of Balbir Singh, who is the 1st appellant in the above appeal, has preferred Criminal Revision No. 1538 of 2005 seeking enhancement of punishment and also for compensation.

(2.) The above criminal case has been launched by complainant Paramjit Kaur wife of Balbir Singh as there was matrimonial discord between husband and wife.

(3.) Balbir Singh filed a petition under Section 13 of the Hindu Marriage Act against his wife Paramjit Kaur seeking dissolution of marriage by way of decree of divorce. The trial Court granted the decree of divorce as prayed for on 6.12.2006. An appeal has been preferred by Paramjit Kaur challenging the decree of divorce granted by the trial Court. During the course of hearing of the appeal No. FAO-37- M of 2007 filed by Paramjit Kaur, both the parties arrived at a settlement to amicably resolve their matrimonial dispute.In fact, Paramjit Kaur has agreed to receive a sum of Rs. 17 lacs in full quit of her claim made as against Balbir Singh. Part of the amount has already been paid. The remaining part in the shape of bank drafts is lying in the custody of the Registry of this Court.