ANITA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BALBHADAR Singh and Kulbir Singh, appellant Nos. 2 and 4, who have not been given bail so far, stood convicted under Section 304-B of the Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years for having committed the dowry death of one Sukhwinder Kaur. The other co-accused have already been granted bail.

(2.) ON the last date of hearing Mr. Dadwal had argued on behalf of the convicts that they have already undergone substantial portion of imprisonment of three years and have also earned remissions of about two years each and in this way they have already undergone 5 years of sentence. Mr. Sullar was directed to inform this Court as to how much sentence the convict-petitioners have already undergone including remissions. In this regard a written report has been filed by Mr. Sullar from the Superintendent Central Jail, Jalandhar which indicates that both of them have undergone imprisonment for five years nine months and ten days out of the total sentence of seven years awarded to them.