SUKHCHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Sukhchain Singh has filed the present appeal against the judgement of conviction and order of sentence dated 7.11.2012, passed by learned Addl. Sessions Judge, Sangrur vide which he was convicted under Section 304-B IPC and sentenced to undergo life imprisonment and also under Section 498-A IPC and sentenced to undergo rigorous imprisonment for 3 years and to pay a fine of L 10,000/- and in default thereof, to undergo a further period of rigorous imprisonment for six months, who was responsible for the death of his wife Satvir Kaur deceased committing suicide on account of maltreatment/harassment on account of not bringing sufficient dowry.

(2.) The case of the prosecution was unfolded on the basis of the statement dated 9.7.2010 (Ex.PW1/A) made by father of the deceased Joginder Singh which is as under:-

(3.) On the basis of the above statement, FIR No. 73 dated 9.7.2010, under Section 304-B/34 IPC, Police Station Longowal, District Sangrur (Ex.PW10/B) was recorded. PW10 ASI Sukhchain Singh was the investigation officer in this case. Spot was inspected by him and rough site plan (Ex.PW10/D) was prepared. Statements of witnesses were recorded. Inquest report Ex. PW10/D was also prepared and the dead body of Satvir Kaur was taken in possession and the same was sent to Civil Hospital, Sangrur for post mortem examination. From the place of occurrence, one bed sheet along with two blood stained salwars were taken into police possession vide memo Ex.PW2/A. On 23.7.2010, accused Joginder Singh and Sukhchain Singh @ Sonu were arrested. On 4.9.2010, accused Jagpal Kaur and Amandeep Kaur were arrested. Accused Jagpal Kaur suffered disclosure statement Ex.PW8/A and got recovered one bottle of pesticide which was taken into police possession vide memo Ex.PW8/B.