VAJINDER PAUL Vs. U. T. CHANDIGARH

JUDGEMENT

(1.) Since common questions of law and facts are involved in these appeals bearing CRA-D No. 1547-DB of 2014 and CRA-D No. 1604-DB of 2014, the same are being disposed of by a common judgment.

(2.) These appeals are instituted against the judgment dtd. 26/8/2014 and order dtd. 29/8/2014 rendered by Additional Sessions Judge, Chandigarh, in Session Case No. 275 of 26/10/2012, whereby accused Vajinder Paul and Renu Bains were charged with and tried for the offence under Ss. 302, 201, 34 IPC. Criminal Appeal bearing CRA-D No. 1547-DB of 2014 - Vajinder Paul vs U. T. Chandigarh has been filed by accused Vajinder Paul and CRA-D No. 1604-DB of 2014 - Renu Bains vs U. T. Chandigarh, has been filed by accused Renu Bains. They were convicted and sentenced as under:- Name of the Offence Period of sentence Fine Period of sentence accused under Sec. (RI) imposed in Rs.in default of payment of fine (SI) Vajinder Paul 302/34 IPC Life imprisonment 50,000/- One year 201/34 IPC Three years 20,000/- Three months Renu Bains 302/34 IPC Life imprisonment 50,000/- One year 201/34 IPC Three years 20,000/- Three months

(3.) The case of the prosecution in a nutshell is that complainant PW1 Prem Chand son of Shakti Chand lodged a complaint to the effect that his younger sister Suresh Kumari @ Pooja was married with appellant Vajinder Paul in July, 2007. On 14/7/2012 at about 6.00 A.M. in the morning, he received a phone call from Balwinder Pal father-in-law of his sister, asking about whether Suresh Kumari @ Pooja had come to his house. He replied in negative. He told him that she was missing since13/7/2012. He firstly called Pooja and then Vajinder Paul on their phones but could not contact them. Then he asked on phone from Pooja's father-in-law that whether some quarrel had taken place in the home. He told that trivial quarrel usually took place at home. He further told that on 13/7/2012 at about 10.15 A.M.,Vajinder Paul went to Jalandhar in his car and after 10-15 minutes Pooja came out of house to go to Khuda Ali Sher where she worked. He came to know that Pooja has not reached her place of work. Balwinder Pal lodged the missing report on 13/7/2012. The call details of Vajinder Paul were taken into possession. On 17/7/2012, Vajinder Paul was interrogated. He confessed his crime. It is in these circumstances, FIR was registered. The investigation was completed and the challan was put up after completion of all the codal formalities.