Yogeshwar Dayal, J. - (1.) This is an appeal against the judgment of the Punjab and Haryana High Court dated 23rd May, 1978 upholding the conviction of Brij Lal aged 36 years, teacher and Sh. Lekh Ram aged 65 years under Sections 302/34 I.P.C. for the murder of Sukhcharanjit Kaur, wife of appellant Brij Lal.
(2.) The learned Additional Sessions Judge had convicted the aforesaid two appellants but had acquitted Smt. Shanti Devi and Rani for the same charge.
(3.) It appears that on an application (Ext. P.A.) to the Chief Minister of Punjab regarding the murder of Smt. Sukhcharanjit Kaur during the night between 8th and 9th August, 1974 and F. I. R. was recorded by S. H. O. Jaitu on 22nd August, 1974. The complaint inter alia stated that a deputation of about 70 persons want to wait upon your honour to explain the causes of the murder of Sukhcharanjit Kaur at the hands of her husband Brij Lal, her two sisters, brother and mother and other family members. It was also recited in the complaint that the deceased was married to Brij Lal about 1 1/2 years back. Brij Lal, her husband, used to torture her for transferring her bank balance of Rs. 25,000/- standing in her name and that her father had not given a scooter in dowry.;