- (1.) Learned State Counsel has placed on file the affidavit of Sh.Karanveer Singh, PPS, Deputy Superintendent of Police, Sub-Division Tanda, Hoshiarpur, wherein it is mentioned that appellants Satnam Singh and Satya Devi had died on 19.1.2003 and 25.09.2011 respectively. The translated copy of their death certificates are also annexed herewith as Annexure R1/T and R2/T.
(2.) Smt. Surakasha, the mother of the deceased Kanchan Bala has filed a complaint against appellants Satnam Singh and Satya Devi and two others namely Surinder Kumar and Jasmail Kaur @ Jagmel Kaur for the offence punishable under Section 304-B read with Section 34 of Indian Penal Code. The said case was tried by the Court of learned Additional Sessions Judge, Hoshiarpur. Vide impugned judgment dated 28.03.2000 Surinder Kumar and Jasmail Kaur @ Jagmel Kaur were acquitted, however, appellants Satnam Singh and Satya Devi were held guilty and convicted for the offence punishable under Section 304-B read with Section 34 of Indian Penal Code and they were sentenced to undergo rigorous imprisonment for a period of eight years and to pay a fine of Rs. 1000/- each and in default of payment of fine, they were ordered to further undergo rigorous imprisonment for a period of three months.
(3.) Aggrieved with the aforesaid judgment of conviction, appellants Satnam Singh and Satya Devi have filed the present appeal.;