- (1.) Convict Harbans Singh has preferred this appeal against judgment/order dated 21.04.2014, passed by the learned Additional Sessions Judge, Patiala ('trial Court', for brevity), vide which he has been convicted for the commission of offence punishable under Section 306 and 498-A of the Indian Penal Code, (for short, 'the Indian Penal Code') and sentenced as under:- However, Both the sentences were ordered to run concurrently. In brief, the facts of the case, which find mention in para No. 2 of the impugned judgment, are reproduced as under:- "2. The brief resume of the prosecution story is that the present case was registered on the statement made by complaint Charanjit Singh to the police, wherein he alleged that he is resident of village Dhanetha, P.S. Sadar, Samana and is running the shop of Photography in the village. He is having four sisters. The marriage of his younger sister Amarjit Kaur was performed with accused Harbans Singh, 14 years ago, according to Sikh rites. They gave dowry as per their capacity at the time of marriage but the in-law of his sister were not satisfied with the same. Accused Harbans Singh used to taunt his sister Amarjit Kaur for bringing less dowry and he also used to beat her. An application was given to the Women Cell, Sangrur by them and the matter was compromised. After some time, his sister Amarjit Kaur was again beaten by her husband. His sister Amarjit Kaur was blessed with two daughters but no son and due to this reason, her husband i.e. the present accused used to taunt her regularly. He has further alleged that due to the above said harassment and taunting made by the accused, Amarjit Kaur Committed suicide by jumping into the canal. After registration the case, the accused was arrested and on completion of all formalities of investigation, present challan against the accused was presented in the Court"
(2.) Charges under Section 498-A and 306 IPC were framed against the accused appellant, to which he pleaded not guilty and claimed trial.
(3.) In order to prove its case, the prosecution examined as many as eight following witnesses:-;