Anita Chaudhry, J. - (1.) The appellant was convicted and sentenced to undergo 10 years rigorous imprisonment along with fine of Rs. 2000/- under Section 304-B IPC. In default of payment of fine he was to further undergo rigorous imprisonment for a month. Aggrieved by the judgment, this appeal.
(2.) The unfortunate incident took place in November 1996 but the case was registered in December 1997 on the basis of a letter sent by the Addl. DGP (Crimes), Chandigarh to the Senior Superintendent of Police, Kapurthala. The brief facts are adumbrated below:-
(3.) Anju Bala was taken to the Civil Hospital, Phagwara with burn injuries on 18.11.1996. Ruqa was sent to the police. Mohinder Singh SI recorded her statement on the next day. It was disclosed that burn injuries were suffered while preparing meals. Anju died on 24.11.1996. No FIR was registered and SI Mohinder Singh concluded that no cognisable offence was made out. The proceedings under Section 174 Cr.P.C. were drawn up.;