RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RANJIT Singh, Pardip Singh and Surinder Kaur were tried in case FIR No. 106 dated 27.9.1995 registered at Police Station Sarhali under Section 304-B IPC. (The learned trial Court acquitted the accused for offence under Section 304-B IPC, but convicted under Section 498-A IPC).

(2.) JASWANT Kaur alias Jaspreet Kaur was married on 4.12.1994 according to Sikh rites with Ranjit Singh appellant. Pardip Singh is father and Surinder Kaur is mother of Ranjit Singh, husband of Jaswant Kaur alias Jaspreet Kaur. It is stated that due to the harassment Jaswant Kaur had died unnatural death. Sometime before 27.9.1995, it was stated that Scooter was being demanded. It was also stated that Jaspreet Kaur had died due to poison. Viscera of deceased Jaswant Kaur was sent to Chemical Examiner who detected aluminium Phosphide. Petitioners were tried for an offence under Section 304-B IPC.

(3.) MR . P.S. Hundal, learned senior counsel who is assisted by Mr. R.S. Sidhu, Advocate, has been instructed by Mr. Sidhu to say that no appeal against acquittal of the appellants under Section 304-B IPC or no revision has been filed by the complainant Therefore, acquittal of the appellants for an offence under Section 304-B IPC has attained finality.