A S.NEHRA,J - (1.) THIS appeal is directed against the judgment dated 14-5-1992 passed by the Additional Sessions Judge, Amritsar by which Pritam Singh, Manjit Kaur, Lakhvinder Kaur and Rajbinder Kaur have been convicted under Section 302 read with section 34 of the Indian Penal Code and sentenced to undergo imprisonment for life each.
(2.) THE prosecution story in brief is as follows :- Daijit Kaur daughter of Joginder Singh complainant was married with Narinder Singh son of Pritam Singh appellant. The husband and other members of his family were not satisfied with the dowry given in the marriage of Daljit Kaur and they started maltreating her and asking her to bring more dowry. One month prior to her death the complainant supplied one T.V., one Refrigerator and one she buffaloo to the in-laws of Daljit Kaur. On 18 5.1990 complainant Joginder Singh and his son Amrik Singh went to her in laws house to meet her. After taking dinner they slept in the courtyard. At about 9/10 p.m. they heard shri ks from the room where Daijit Kaur had been dragged in by all the four appellants and the appellants had bolted the door from inside. The complainant and Amrik Singh knocked at the door but it was not opened by the appellants. They heard the shrieks of Daljit Kaur from inside the room and they raised alarm. Thereafter all the appellants opened the door and fled away. Daljit Kaur was found lying on the ground inside the room and she was struggling for life. Electric wire was lying near her. Daljit Kaur died during the night. Complainant and his son Amrik Singh remained near the dead body of Daljit Kaur and on the next day i. e. 19-5-90 Joginder Singh left Amrik Singh at the spot and he took Karam Singh from his village Chochla Sabab and was going to lodge the report with the police when the police met them at the turning of village Gandiwind. The police recorded the statement of the complainant which is Ex. PD and on the basis thereof formal FIR Ex. P.E. was recorded. The police accompanied the complainant, to the place of occurrence and prepared the inquest report Dead body was identified by Joginder Singh and Karam Singh. Injury statement was also prepared and the dead body was sent for post mortem examination. The police took into possession the electric wire. After the post mortem examination the police took into possession the clothes of the deceased. The appellants were arrested on 20-6-1990 and after completing the investigation they were challaned and sent up for trial to the Court.
(3.) THE prosecution examined Dr. Viney Kumar Azad as PWI, Shri Rishi Ram Draftsman, as PW 2 Shri Sukhdev Singh Ahalmad, as PW4, Karam Singh as PW5, Randhir Singh Sarpanch as PW6. Charan Singh as PW7, Joginder Singh complainant as PW8, Amrik Singh as PW9, Raj Kumar its PW10, G. Sewa Singh as PW1 1, C. Jaswinder Singh as PW 12 and ASI Shangara Singh as PW13. PWs Mohinder Singh ASI, Inspector. Surinder Singh and Fauja Singh H.C. were given up as unnecessary. The prosecution closed its evidence after tendering into evidence affidavit Ex.PW3/A of C. Sukhchain Singh.;