ONKAR Vs. STATE OF PUNJAB
LAWS(SC)-2015-12-93
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on December 15,2015

ONKAR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the appellant and the respondent/State.
(3.) This appeal by special leave is filed by the husband of the deceased who was convicted for the offence under Section 304B IPC and imposed with sentence of seven years rigorous imprisonment by the Trial Court which was affirmed by the High Court in the impugned order.;


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