SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant appeal has been filed by appellant Surinder Singh challenging the judgment of his conviction and order of sentence vide which he was convicted under Section 306 IPC and sentenced to undergo rigorous imprisonment for seven years and pay a fine of Rs.3,000/-. In default of fine, he was required to undergo further rigorous imprisonment for one year.

(2.) The facts necessary for the disposal of the case are noticed first.

(3.) Appellant Surinder Singh was married to Kiran on 17.01996 at Jind. It appears that the couple could not adjust with each other. FIR No. 275 dated 15.05.1997 was registered at the instance of Kiran against husband Surinder Singh, mother-in-law Kaushalya and brothers-in-law Devinder and Yoginder.