AMAR IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present appeal has been preferred by Amar Igbal Singh. He has been convicted and sentenced by the Court of Additional Sessions Judge, Ludhiana under Section 304-B IPC to undergo 7 years rigorous imprisonment and a fine of Rs. 1,000/-. In default of payment of fine to further undergo rigorous imprisonment for two months.

(2.) AMAR Iqbal Singh was tried in case FIR No. 11 dated 24.1.1993 registered at Police Station Division No. 4, Ludhiana under Sections 302/304-B/306/511 and 120-B IPC along his father Harbhajan Singh, mother Surjit Kaur, brother Kamaljit Singh and sister Sukhdeep Kaur.

(3.) PETITIONER to present appeal has built his entire edifice on Daily Diary Entry No. 13 recorded on 17.1.1993 at Police Station Division No. 4, Ludhiana. Para 2 of the judgment reveal that Swaran Singh made a statement on 17.1.1993 before ASI Mohan Lal that he has got two sons and three daughters. On 13.1.1993 he received a telephonic message that his daughter is admitted in C.M.C., Ludhiana. Therefore, he reached there and found his daughter lying unconscious. It was stated that she is unconscious and as and when she becomes conscious, then on knowing the true facts, he will make a statement to the police.