PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a criminal appeal filed by Paramjit Singh (husband) and has been directed against the judgment and order dated 9.11.1995 passed by the Court of Addl. Sessions Judge, Kapurthala, who convicted the appellant under Section 304-B of the Indian Penal Code and sentenced him to undergo RI for a period of ten years and to pay a fine of Rs. 2,000/-; in default of payment of fine, the appellant was directed to undergo RI for one month.

(2.) The brief facts of the case can be noticed in the following manner :

(3.) Vide order dated 16.11.1994 the appellant and his companions were charge-sheeted for the offence under Sections 304-B, 101 and 120-B of the Indian Penal Code. The charges v/ere read over and explained to the appellant and his companions to which they pleaded not guilty and claimed a trial.