Kanwaljit Singh Ahluwalia, J. - (1.) Mst. Mamta @ Shobhagya on 27.04.2008 was married with present appellant - Lokesh Singh @ Sannu. On 30.04.2008 she committed suicide in her parental home by pouring kerosene oil upon herself and by igniting the fire. On 30.04.2008 present appellant had gone to the house of the in-laws to bring back Mst. Mamta @ Shobhagya, his wife to the matrimonial home.
(2.) Believing the demand of dowry raised by the appellant, ld. trial Judge, vide its impugned judgment dated 19.10.2010, convicted the appellant for commission of offence punishable under Section 304-B of Indian Penal Code.
(3.) Having convicted the appellant for the above said offence, the trial Judge, vide a separate order of even date, sentenced the appellant to undergo life imprisonment.;