GURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal and the Criminal Revision No. 207 of 1991, is directed against the judgment and order of the learned Addl. Sessions Judge, Ludhiana. The three appellants in Criminal Appeal No. 87-DB of 1991 namely Gurjit Singh, his father Avtar Singh along with his mother Motia (now dead) stand convicted under Sections 302/34 of the Indian Penal Code and sentenced to life imprisonment each, besides payment of Rs. 5000/- as fine. In default of payment of fine to undergo further rigorous imprisonment of six months each.

(2.) WE have heard the learned counsel for the parties and also had a thoughtful consideration over the record of the case.

(3.) THE sailent features of the prosecution case against the three appellants who will be referred to as accused Nos. 1 to 3, henceforth, for the sake of convenience in the judgment, are that accused No. 1 was the husband of the deceased Jasvinder Kaur and the accused Nos. 2 and 3 were her father and mother-in-law respectively. It is not in dispute that all the accused were living in the same house situate at Urban Estate, Ludhiana, in the State of Punjab.