Markandey Katju, J. - (1.) This appeal has been filed against the impugned judgment of the Punjab and Haryana High Court dated 1.7.2005 by which the death sentence awarded to the accused Major Singh and Baldeo Singh under Section 302/201 IPC has been upheld.
(2.) Heard learned counsel for the parties and perused the record.
(3.) The facts as narrated in the record of the case are that the sister of the appellants Major Singh and Baldev Singh, Sukhwinder Kaur had been married to the deceased Kashmir Singh about 12 years prior to the date of the incident. Sukhwinder Kaur died after two years of marriage with Kashmir Singh, and the accused had the suspicion that Kashmir Singh had murdered Sukhwinder Kaur. It is alleged that this was the motive for which the accused murdered Kashmir Singh in the incident in question.;