KULDEEP SINGH Vs. KAMALJEET KAUR

JUDGEMENT

(1.) Petitioner has assailed the order dated 02.07.2016 passed by Additional District Judge, Jalandhar, whereby application under Sec. 24 of the Hindu Marriage Act filed by the respondent was allowed along with grant of litigation expenses.

(2.) Respondent was tried for the murder of her son i.e. son of the petitioner in case bearing FIR No.140 dated 19.12010 under Sec. 302 read with Sec. 34 IPC, Police Station Nakodar. Respondent and Satbir Singh were convicted and sentenced to undergo rigorous imprisonment for a term of life and to pay fine of Rs. 1000.00 each under Sections 120-B/302 Penal Code. Both the sentences were ordered to run concurrently.

(3.) The allegations were that son of the petitioner namely Satinderjit Singh was poisoned by the respondent as she was having illicit relations with Satbir Singh in the absence of the petitioner. Respondent and Satbir Singh had a doubt that Satinderjit Singh may not disclose this fact to his father i.e. petitioner, therefore they had entered into a conspiracy for killing Satinderjit Singh.