DINESH KUMAR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in this appeal is to the orders of conviction and sentenced, passed by the Additional Sessions Judge, Barnala on 13.02.2004/16.02.2004, vide which the husband, his two brothers and mother were sentenced to undergo rigorous imprisonment for a period of 10 years for commission of offence under Section 304-B alongwith a fine of Rs.5,000/- each. The accused were acquitted under Section 302/34 IPC.

(2.) During the pendency of the appeal, appellant no.2 Santosh Rani had died and her appeal had abated.

(3.) The facts as projected by the prosecution in nutshell is as follows:-