DEVINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant Devinder Kumar along with his four companions Rajesh Kumar alias Rajnish, Vijay Kumar, Amrit Lal and Raj Kumar (hereinafter referred to as the accused) faced trial under Sections 302 read with Section 149 and 147 of the Indian Penal Code before the trial Court who on the conclusion of the trial convicted the accused Devinder Kumar under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000/-; in default of which he was further ordered to undergo three month's rigorous imprisonment. The other accused were acquitted of the charges framed against them.

(2.) THE allegations levelled against the accused on the basis of which they faced the above motioned trial are that the complainant Narinder Kumar was married with Savita daughter of Boota Ram resident of Kot Baba Deep Singh, Amritsar about three years before the occurrence took place. She lived with the complainant only for 5/6 months and was suffering from mental disorder. She was living with her parents for the last 2 years. The respectables and the villagers tried their utmost to patch up the matter between the parties but the same did not materialise.

(3.) THE complainant left his brother there to guard the dead body and went himself to lodge a report with the Police. On the way to the Police Station he met ASI Kishori Lal at Amritsar-Batala road and made the statement Ex. PG before him on the basis of which FIR No. 163 dated 10.5.1992 was registered. The Police swung into action and on completion of the investigation challaned all the accused for the offences as mentioned above.