CRA-S-1745-SB-2003      -1- 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

            CRA-S-1745-SB-2003 

            Reserved on: 02.05.2025 

            Pronounced on:- 29.05.2025 

Gurdial Singh @ Bittu and another   ....Appellants 

      Versus 

State of Punjab          ....Respondent

CORAM:-  HON’BLE MRS. JUSTICE AMARJOT BHATTI 

Present:-  Mr. Chandeep Singh, Advocate 

Amicus Curiae for the appellants. 

Mr. Kunwarbir Singh, Assistant A.G. Punjab 

  ***** 

AMARJOT BHATTI, J. 

1.    Appellants/convicts Gurdial Singh @ Bittu and Amar Kaur have 

filed aforesaid appeal against judgment of conviction dated 18.08.2003 and 

order on question of sentence dated 19.08.2003 passed by learned Additional 

Sessions Judge, Gurdaspur in Sessions Case bearing No. 45 of 1999 dated 

02.12.1999, titled as “State Vs. Gurdial Singh @ Bittu and another” in FIR 

No.  79  dated  18.07.1999  under  Section  304-B  of  IPC registered  at  Police 

Station Kalanaur, Gurdaspur vide which appellants were sentenced as under :- 

Name of Convict  Offence U/s  Sentence 

1. Gurdial Singh @ Bittu 

304-B of IPC  Rigorous  Imprisonment  for 

Ten years 

2. Amar Kaur 

304-B of IPC   Rigorous  Imprisonment  for 

Seven years 

CRA-S-1745-SB-2003      -2- 

2.    As per the facts of case, on 18.07.1999, complainant Harbhajan 

Singh  gave  his  complaint  to  ASI  Amarjit  Singh,  Police  Station  Kalanaur 

alleging that he was resident of Dhokowal and was an agriculturist. About one 

and a half years ago, he performed marriage of his daughter Sarabjit Kaur 

with  Gurdial  Singh  @  Bittu  son  of  Baldev  Singh.  Out  of  this  wedlock,  a 

female child was born. At the time of marriage of his daughter, he had given 

scooter, television and other dowry articles as per his capacity. After some 

time  of  marriage,  her  daughter’s  husband  Gurdial  Singh  @  Bittu  and  his 

mother  Amar Kaur  started  harassing  and  compelling  his  daughter  to  bring 

more dowry and cash. He told Gurdial Singh and Amar Kaur that he was a 

poor person and requested them to keep his daughter in their house. On the 

birth of girl child, accused demanded Rs. 10,000/-. On this, he (complainant) 

and his wife Kulwant Kaur borrowed Rs. 10,000/- and gave to Gurdial Singh 

in the presence of Amar Kaur. About one week ago, his daughter Sarabjit 

Kaur again came to her parent’s house and told them that her in-laws and 

husband  were  demanding  fridge.  However,  he  (complainant)  showed  his 

inability to purchase the same and requested them that they would arrange the 

same after harvesting paddy crop. On 18.07.1999, he (complainant) alongwith 

his son Gurdial Singh went to village Dehriwal Kiran to inquire about his 

daughter and when they reached outer-skirts of village, they came to know 

that his  daughter had  been killed by  his  son-in-law Gurdial Singh  and his 

mother Amar Kaur by giving his daughter some poison. At about 05:00 PM, 

when they reached in-laws house, they saw dead body of his daughter Sarabjit 

Kaur lying on a cot in the courtyard, whereas, accused after locking the rooms 

of the house had run away. It is further submitted that his daughter Sarabjit 

CRA-S-1745-SB-2003      -3- 

Kaur  was  given  poisonous  material  by  her  husband  Gurdial  Singh  and 

mother-in-law  Amar  Kaur,  for  bringing  less  dowry.  Accordingly,  it  was 

prayed  that  legal  action  be  taken  against  aforesaid  accused  persons.  With 

these allegations, FIR was registered under Section 304-B of IPC. 

3.    During  investigation,  inquest  proceedings  were conducted  and 

dead body of deceased victim was subjected to postmortem. Rough site plan 

of  place  of  occurrence  was  prepared.  Both  accused  persons  were  arrested. 

Statements  of  witnesses  were  recorded  under  Section  161  Cr.P.C.  After 

completion of investigation, accused were challaned under Section 304-B of 

IPC and Final Report under Section 173 Cr.P.C. was prepared and submitted 

before the learned Illaqa Magistrate. 

4.    On appearance, accused were supplied complete sets of copies of 

challan report  as provided under  Section  207  of  Cr.P.C.  Since  the offence 

under Section 304-B of IPC was exclusively triable by the Court of Sessions, 

therefore, learned Additional Chief Judicial Magistrate, Gurdaspur committed 

the  case  to  the  Court  of  learned  Sessions  Judge,  Gurdaspur  for  trial  vide 

commitment order dated 12.11.1999. 

5.    Learned  Additional  Sessions  Judge,  Gurdaspur  after  hearing 

arguments framed charge-sheet against accused Gurdial Singh @ Bittu and 

Amar Kaur under Section 304-B of IPC, which was read over and explained 

to them in simple language to which they pleaded not guilty and claimed trial. 

6.    In  order  to  prove  the  facts  of  case,  prosecution  examined 

Harbhajan Singh as PW-1, HC Partap Singh as PW-2, Gurdial Singh as PW-

3,  Inspector  Prabhdev  Singh  as  PW-4,  Dr.  H.S.  Dhillon,  Medical  Officer, 

Civil Hospital Gurdaspur as PW-5, HC Jhirmal Singh as PW-6, J.S. Dhanjal, 

CRA-S-1745-SB-2003      -4- 

Draftsman as PW-7 and SI Amarjit Singh as PW-8. Thereafter, learned Addl. 

Public Prosecutor closed prosecution evidence on 18.07.2003.  

7.    Statements of both accused persons were recorded under Section 

313  Cr.P.C.  by  the  trial  Court  to  which  they  pleaded  innocence  and  false 

implication. However, accused did not examine any witness in defence and 

closed the same on dated 18.08.2003. 

8.    After hearing arguments advanced by learned Additional Public 

Prosecutor  for the  State  and learned  counsel  representing accused persons, 

accused persons namely Gurdial Singh @ Bittu and Amar Kaur were held 

guilty and convicted under Section 304-B of IPC vide judgment of conviction 

dated 18.08.2003 and order of sentence dated 19.08.2003 as referred above 

passed by learned Additional Sessions Judge, Gurdaspur. Feeling aggrieved 

of  this  judgment  of  conviction  and  order  of  sentence,  appellants/convicts 

Gurdial Singh @ Bittu and Amar Kaur filed present appeal. 

9.    Learned counsel for appellants/convicts argued that judgment of 

conviction and order of sentence passed by learned trial Court is not on sound 

footing.  Prosecution  has  relied  upon  the  testimonies  of  witnesses  who  are 

close  family  members  of  deceased  victim.  There  is  no  independent 

corroboration to the testimonies of Harbhajan Singh-father PW-1 and Gurdial 

Singh-brother  PW-3.  The  Investigating  Agency  did  not  try  to  join  any 

independent witness from neighbourhood who could tell about the true facts. 

Version put forward by prosecution that deceased victim was maltreated on 

account of demand of dowry is without any basis. It was a simple marriage in 

which no dowry was received. Victim got married about one and a half years 

ago and she was mother of a girl child when this occurrence took place. It is 

CRA-S-1745-SB-2003      -5- 

wrongly alleged that she was being harassed on account of demand of dowry 

in the shape of cash amount or a fridge as alleged in prosecution version. 

Learned trial Court has failed to consider discrepancies and contradictions in 

statements of Harbhajan Singh PW-1 and Gurdial Singh PW-3. As per cross-

examination  of  Harbhajan  Singh  PW-1,  he  is  an  agriculturist.  Therefore, 

considering his financial status, it is difficult to presume in the absence of 

independent witness that appellants/convicts raised demand of Rs. 10,000/- or 

a fridge. There is no convincing evidence on record to show that soon before 

said occurrence, victim was ill-treated on account of any kind of demand.  

Learned counsel for appellants/convicts further raised the issue 

that  entire  family  has  been  wrongly  roped  in  present  case.  Amar  Kaur-

appellant No. 2 is an old mother-in-law of deceased victim. Harbhajan Singh 

PW-1 during cross-examination admitted that Amar Kaur was about 70 years 

of  age.  Thus,  at  present  she  must  be  around  92  years  of  age.  Cross-

examination of Harbhajan Singh PW-1 indicates that first child of deceased 

victim was born in matrimonial home. After the unfortunate occurrence, girl 

child is being looked after by Amar Kaur being her grandmother. Allegations 

against  appellants/convicts  are  vague  and  general  in  nature.  Prior  to  this, 

neither victim nor appellants lodged any report with police.  

Without  considering  the  aforesaid  factual  position,  both 

appellants have been wrongly convicted and sentenced by trial Court. It is 

submitted  that  judgment  of  conviction  dated  18.08.2003  and  order  on 

question of sentence dated 19.08.2003 passed by learned Additional Sessions 

Judge, Gurdaspur may kindly be set aside by accepting present appeal.  

CRA-S-1745-SB-2003      -6- 

10.    On the other hand, learned counsel representing State pointed out 

that prosecution had led convincing evidence on record to prove the guilt of 

appellants under Section 304-B of IPC. Entire prosecution case is proved on 

record  from  the  testimonies  of  Harbhajan  Singh-father  PW-1  and  Gurdial 

Singh-brother PW-3 of deceased victim. Both witnesses consistently deposed 

that  deceased  victim  Sarabjit  Kaur  was  being  continuously  maltreated  in 

matrimonial  home  on  account  of  demand  of  dowry  in  the  shape  of  cash 

amount and fridge. Matter was resolved in the family by requesting appellants 

not to ill-treat Sarabjit Kaur. She was rehabilitated in matrimonial home time 

and again but there was no change in their behaviour. Finally, on 18.07.1999, 

they were going to matrimonial home of Sarabjit Kaur at village Dheriwal 

Kiran  and  when  they  reached  outskirts  of  village,  complainant-father  of 

victim came to know that his daughter was killed by giving some poisonous 

substance. Unnatural death of deceased victim is proved by Dr. H.S. Dhillon, 

Medical Officer PW-5, who has proved Postmortem Report as Ex.PW5/A and 

report  of  Chemical  Examiner  Laboratory  as  PW5/D,  according  to  which 

Aluminium Phosphide pesticide was detected in contents of small and large 

intestine and vial of blood taken from her heart. As per opinion of doctor 

Ex.PW5/E, cause of death in this case was Aluminium Phosphide poisoning 

which  was  sufficient  to  cause  death  in  the  ordinary  course  of  nature. 

Investigation carried out in this case is proved on record by SI Amarjit Singh 

PW-8. Link evidence in this case is also complete. Therefore, considering the 

entire evidence on record, appellants were rightly convicted and sentenced by 

the  trial  Court.  Thus,  appeal  preferred  by  appellants/convicts  deserves 

dismissal. 

CRA-S-1745-SB-2003      -7- 

11.    I have considered the arguments advanced before me by learned 

Amicus  Curiae  representing  appellants/convicts  and learned  counsel 

representing State of Punjab and have carefully gone through the record of 

trial Court. As per facts of the case, FIR has been registered on the statement 

of  Harbhajan  Singh-complainant  who  is father  of  deceased  victim,  Ex.PA. 

Occurrence took  place  on  18.07.1999  and  Harbhajan  Singh  came  to know 

about unfortunate death of his daughter Sarabjit Kaur by poisoning when he 

reached the outskirts of their village at about 05:00 PM. Thereafter, matter 

was reported to police and his statement was recorded by SI Amarjit Singh 

(then ASI) PW-8 at about 06:30 PM, said endorsement is Ex.PA/1 and on that 

basis present FIR was registered, which is Ex.PA/2. Therefore, in the case in 

hand, there is prompt FIR.  

Both appellants Gurdial Singh @ Bittu-husband and Amar Kaur-

mother-in-law  of  deceased  victim  are  charge-sheeted  for  the  offence 

punishable  under  Section  304-B  of  IPC.  In  order  to prove  the  charges, 

prosecution  has  examined  Harbhajan  Singh-father  as PW-1  and  Gurdial 

Singh-brother as PW-3. Testimonies of both these witnesses are material to 

prove  the  facts  of  present  case.  These  witnesses  categorically  stated  that 

Sarabjit Kaur got married with Gurdial Singh @ Bittu about one and a half 

years ago and she was having a girl child age about 5-6 months at the time of 

her (Sarabjit Kaur) death. Harbhajan Singh PW-1 father of deceased victim 

deposed that at the time of marriage, he had given scooter, television, 8 tolas 

of gold and other dowry articles as per their capacity. Even then his daughter 

was beaten up in matrimonial home and was even turned out of the house. 

There was demand for cash of Rs. 10,000/-. Thereafter, he alongwith his wife 

CRA-S-1745-SB-2003      -8- 

had  given  Rs.  10,000/-  in  cash  to  accused  persons  and  requested  them  to 

rehabilitate his daughter. Even thereafter, his daughter was given beating by 

accused  and  was  again  turned  out  of  the  matrimonial  home.  She  came  to 

parental  home  and  disclosed  that  now  there  was  demand  for  a  fridge.  He 

alongwith his son (Gurdial Singh PW-3) had gone to matrimonial home and 

again requested to rehabilitate Sarabjit Kaur. They expressed their inability to 

satisfy their demand for fridge. He told them that he will arrange fridge after 

harvesting of paddy crop. After about one week when he alongwith his son 

Gurdial  Singh  was  going  to  matrimonial  home  of  his daughter  at  village 

Dehriwal  Kiran  to  know  about  her  welfare,  he  came  to  know  about 

unfortunate  death  of  his  daughter  Sarabjit  Kaur  by poisoning.  When  they 

reached matrimonial home, dead body of Sarabjit Kaur was lying on a cot in 

the courtyard of their house. The rooms were locked and both accused had 

already gone. I have considered the testimonies of both Harbhajan Singh PW-

1  and  Gurdial  Singh  PW-3.  Learned  counsel  for  appellants  could  not  pin-

point  any  material  discrepancy  in  testimonies  of  both  the  witnesses.  Their 

statements remained consistent on all material points. There is no reason to 

discard their testimonies. 

12.    Learned counsel representing appellants/convicts raised the issue 

that prosecution could not examine any private, independent witness to prove 

the facts of case. Testimony of SI Amarjit Singh PW-8 indicates that he did 

make inquiry from the persons who had collected there. It is usually seen that 

persons living in neighbourhood do not come forward to depose against their 

co-villager  to  avoid  life  long  enmity.  It  cannot  be  ignored  that  even 

appellants/convicts could not examine any private person from their village in 

CRA-S-1745-SB-2003      -9- 

support of their defence. Therefore, this objection raised by learned counsel 

for appellants/convicts does not hold any ground. Testimonies of aforesaid 

prosecution witnesses clearly indicates that Sarabjit Kaur lived in matrimonial 

home for about one and a half years of her marriage. During this period, she 

gave  birth  to  a  girl  child  who  was  5-6  months  old  at  the  time  of  said 

unfortunate  occurrence.  During  this  short  span  of  her  stay  in  matrimonial 

home, she was maltreated by raising demand for dowry in the shape of cash 

amount  and  fridge.  Evidence  led  by  prosecution  indicates  that  parents  of 

deceased  victim  arranged  cash  of  Rs.  10,000/-  and  satisfied  demand  of 

appellants/convicts. Thereafter, maltreatment again started by raising demand 

for a fridge. Harbhajan Singh PW-1 conceded that he could not satisfy this 

demand  and  requested  for  time  to  arrange  for  a  fridge  after  harvesting  of 

paddy  crop.  In  the  meantime,  this  unfortunate  occurrence  took  place  on 

18.07.1999. Therefore, sequence of events clearly indicate that soon before 

her death she was subjected to physical and mental cruelty on account of one 

demand after the other.  

On this point, gainful reference can be made to the judgment of 

Supreme  Court  of  India cited  in 2013(2)  RCR(Criminal)  75,  case  titled 

“Kashmir Kaur and another Versus State of Punjab”, where in order to 

constitute the offence under Section 304-B of IPC, following principles were 

culled out, which are as under :- 

“16. From the above decisions the following principles can be 

culled out : 

a) To attract the provisions of Section 304B Indian Penal Code 

the main ingredient of the offence to be established is that soon 

before the death of the deceased she was subjected to cruelty and 

CRA-S-1745-SB-2003      -10- 

harassment in connection with the demand of dowry. 

b) The death of the deceased woman was caused by any burn or 

bodily injury or some other circumstance which was not normal. 

c)  Such  death  occurs  within  seven  years  from  the  date  of  her 

marriage. 

d) That the victim was subjected to cruelty or harassment by her 

husband or any relative of her husband. 

e) Such cruelty or harassment should be for or in connection with 

demand of dowry. 

f) It should be established that such cruelty and harassment was 

made soon before her death. 

g) The expression (soon before) is a relative term and it would 

depend  upon  circumstances  of  each  case  and  no  straightjacket 

formula can be laid down as to what would constitute a period of 

soon before the occurrence. 

h) It would be hazardous to indicate any fixed period and that 

brings in the importance of a proximity test both for the proof of 

an offence of dowry death as well as for raising a presumption 

under Section 113B of the Evidence Act. 

i) Therefore, the expression "soon before" would normally imply 

that  the  interval  should  not  be  much  between  the  concerned 

cruelty or harassment and the death in question. There must be 

existence of a proximate or life link between the effect of cruelty 

based on dowry demand and the concerned death. In other words, 

it should not be remote in point of time and thereby make it a 

stale one. 

j) However, the expression "soon before" should not be given a 

narrow meaning which would otherwise defeat the very purpose 

of the provisions of the Act and should not lead to absurd results. 

k)  Section  304B  is  an  exception  to  the  cardinal  principles  of 

criminal jurisprudence that a suspect in the Indian Law is entitled 

to the protection of Article 20 of the Constitution, as well as, a 

presumption of innocence in his favour. The concept of deeming 

CRA-S-1745-SB-2003      -11- 

fiction  is  hardly  applicable  to  criminal  jurisprudence  but  in 

contradistinction  to  this  aspect  of  criminal  law,  the  legislature 

applied  the  concept  of  deeming  fiction  to  the  provisions  of 

Section 304B. 

l) Such deeming fiction resulting in a presumption is, however, a 

rebuttable presumption and the husband and his relatives, can, by 

leading their defence prove that the ingredients of Section 304B 

were not satisfied. 

m) The specific significance to be attached is to the time of the 

alleged cruelty and harassment to which the victim was subjected 

to,  the  time  of  her  death  and  whether  the  alleged  demand  of 

dowry  was  in  connection  with  the  marriage.  Once  the  said 

ingredients were satisfied it will be called dowry death and by 

deemed  fiction  of  law  the  husband  or  the  relatives will  be 

deemed to have committed that offence”. 

13.    In the case in hand, unnatural death of deceased victim Sarabjit 

Kaur is proved on record from the testimony of Dr. H.S. Dhillon, Medical 

Officer examined as PW-5. He conducted postmortem on the body of Sarabjit 

Kaur  on  19.07.1999.  He  categorically  stated  that  there  was  no  apparent 

external injury mark on her body. Viscera was sent for chemical analysis and 

as  per  report  of  Chemical  Examiner  Laboratory  Ex.PW5/D,  he  gave  his 

opinion Ex.PW5/E that cause of death in this case was due to Aluminium 

Phosphide poisoning. Once it is established that Sarabjit Kaur died unnatural 

death in matrimonial home within one and a half years of marriage on account 

of continuous maltreatment on account of demand of dowry, then provisions 

of Section 113-B of The Indian Evidence Act, 1872 comes into play, which 

runs as under:- 

CRA-S-1745-SB-2003      -12- 

“113B. Presumption as to dowry death - When the question is 

whether a person has committed the dowry death of a woman and 

it  is  shown  that  soon  before  her  death  such  woman  has  been 

subjected  by  such  person  to  cruelty  or  harassment  for,  or  in 

connection with, any demand for dowry, the Court shall presume 

that such person had caused the dowry death. 

Explanation.- For the purposes of this section, “dowry death” shall 

have  the  same  meaning  as  in  section  304B  of  the  Indian  Penal 

Code (45 of 1860).” 

    On this point, gainful reference can be made to the judgment of 

Supreme  Court  of  India,  case  titled  “Surinder  Singh  Versus  State  of 

Haryana” [Law  Finder  Doc  Id  #  498981] 2014(1)  RCR(Criminal)  535, 

where in para No. 13 it was held as under :- 

“

13. Section 113B of the Indian Evidence Act, 1872 states that when

the question is whether a person has committed the dowry death of a

woman, and it is shown that soon before her death such woman has

been subjected by such person to cruelty or harassment for, or in

connection with, any demand for dowry, the court shall presume that

such person had caused the dowry death. Section 304B of the IPC

states that where the death of a woman is caused by any burns or

bodily injury or occurs otherwise than under normal circumstances

within seven years of her marriage and it is shown that soon before

her death she was subjected to cruelty or harassment by her husband

or any relative of her husband for, or in connection with, any demand

for dowry, such death shall be called ‘dowry death’, and such husband

or relative shall be deemed to have caused her death. Thus, the words

‘soon before’ appear in Section 113B of the Indian Evidence Act,

1872 and also in Section 304B of the IPC. For the presumptions

contemplated under these Sections to spring into action, it is necessary

to show that the cruelty or harassment was caused soon before the

death. The interpretation of the words ‘soon before’ is, therefore,

important. The question is how ‘soon before’? This would obviously

CRA-S-1745-SB-2003      -13- 

depend on facts and circumstances of each case. The cruelty or

harassment differs from case to case. It relates to the mindset of

people which varies from person to person. Cruelty can be mental or it

can be physical. Mental cruelty is also of different shades. It can be

verbal or emotional like insulting or ridiculing or humiliating a

woman. It can be giving threats of injury to her or her near and dear

ones. It can be depriving her of economic resources or essential

amenities of life. It can be putting restraints on her movements. It can

be not allowing her to talk to the outside world. The list is illustrative

and not exhaustive. Physical cruelty could be actual beating or causing

pain and harm to the person of a woman. Every such instance of

cruelty and related harassment has a different impact on the mind of a

woman. Some instances may be so grave as to have a lasting impact

on a woman. Some instances which degrade her dignity may remain

etched in her memory for a long time. Therefore, ‘soon before’ is a

relative term. In matters of emotions we cannot have fixed formulae.

The time-lag may differ from case to case. This must be kept in mind

while examining each case of dowry death.”

14.    In  the  case  in  hand,  prosecution  led  convincing  evidence  on 

record that Sarabjit Kaur victim was not allowed to live in the matrimonial 

home  peacefully.  She  remained  under  constant  stress  on  account  of  one 

demand or the other during her short stay of 1½ years in the matrimonial 

home, which finally led to her tragic death. Prosecution led credible evidence 

on file to establish the ingredients of offence under Section 304-B of IPC read 

with Section 113B of the Indian Evidence Act, 1872.  

Now  onus  was  on  appellants  to  rebut  the  said  presumption. 

Considering  the  evidence  led  by  prosecution,  learned  counsel  for 

appellants/convicts  failed  to  pin-point  anything  in  the  testimonies  of 

Harbhajan  Singh  PW-1  and  Gurdial  Singh  PW-3  which  could  lead  to 

conclusion that it was not a case of dowry death. Appellants/convicts could 

CRA-S-1745-SB-2003      -14- 

not lead any evidence in defence to establish their own version. Gurdial Singh 

@ Bittu took the stand in his statement under Section 313 Cr.P.C. that his 

wife  was  sick,  she  used  to  take  medicines  and  by  mistake  she  consumed 

insecticide  kept  in  the  house  for  agricultural  purposes.  Infact,  there  is  no 

evidence led in defence that prior to occurrence of 18.07.1999, Sarabjit Kaur 

was sick. Even otherwise, it cannot be believed that Sarabjit Kaur consumed 

insecticide tablet by mistake. Therefore, defence raised by appellant/convict 

Gurdial Singh @ Bittu is without any basis. 

15.    The  other  aspect  of  present  case  is  when  body of  victim  was 

brought  by  HC  Partap  Singh  PW-2  and  Constable  Gurvail  Singh  to  Civil 

Hospital,  Gurdaspur  for  postmortem  examination,  a  chit/slip  Mark-A  was 

recovered, when clothes from dead body were removed by mortuary staff in 

the presence of Dr. H.S. Dhillon PW-5. Said chit (Mark-A) was recovered 

from her clothes and was handed over to HC Partap Singh PW-2 and same 

was  taken  into  possession  vide  memo  Ex.PW5/A.  HC  Partap  Singh  PW-2 

further confirmed that he had handed over said chit to ASI Amarjit Singh 

Investigating Officer which was taken into police possession vide recovery 

memo Ex.PB. It has come in cross-examination of SI Amarjit Singh PW-8 

that  when  he  prepared  inquest  report  before  sending  dead  body  for 

postmortem  examination,  he  did  not  recover  anything  from  the  body  of 

deceased victim. I have gone through the contents of said slip (Mark-A). In 

the case in hand, Investigating Officer did not properly investigate regarding 

the chit (Mark-A) recovered from the clothes of deceased victim. There was 

no effort on the part of Investigating Agency to compare hand writing on the 

said chit with standard hand writing of deceased victim. Due to lack of proper 

CRA-S-1745-SB-2003      -15- 

investigation, alleged hand written chit (Mark-A) could not be looked into, as 

a piece of evidence. 

16.    Despite  aforesaid  factual  position,  there  is  ample  evidence  on 

record to show that Sarabjit Kaur soon before her death was maltreated in 

matrimonial home by  raising one demand  after the  another which  resulted 

into her unfortunate unnatural death. Gurdial Singh @ Bittu being husband of 

deceased victim cannot escape his liability for unnatural death of his wife in 

matrimonial home. Therefore, learned trial Court rightly concluded that guilt 

of Gurdial Singh @ Bittu is duly established under the provisions of Section 

304-B of IPC and was rightly convicted thereunder. With this observation, 

judgment of conviction dated 18.08.2003 and order on question of sentence 

dated  19.08.2003  passed  by  learned  Additional  Sessions  Judge,  Gurdaspur 

qua appellant/convict  Gurdial  Singh  @  Bittu  does  not  require  any 

interference and appeal preferred by him is, accordingly, dismissed. 

17.    Appellant No. 2/convict Amar Kaur-mother-in-law of deceased 

victim  has  also  preferred  appeal  against  judgment  of  conviction  dated 

18.08.2003 and order on question of sentence dated 19.08.2003 vide which 

she is sentenced to undergo rigorous imprisonment for seven years. There is 

no specific allegation against appellant No. 2/convict Amar Kaur. Harbhajan 

Singh  PW-1  during  his  cross-examination  conceded  that  girl  child  of 

deceased victim was being looked after by Amar Kaur-grandmother. In the 

absence  of  specific  attribution,  prosecution  failed  to  prove  the  guilt  of 

appellant  No.  2  Amar  Kaur  beyond  the  shadows  of  reasonable  doubt. 

Therefore, appeal on behalf of appellant No. 2 Amar Kaur is, accordingly, 

allowed and judgment of conviction dated 18.08.2003 and order on question 

CRA-S-1745-SB-2003      -16- 

of sentence dated 19.08.2003 passed by learned Additional Sessions Judge, 

Gurdaspur passed qua her is set aside by giving her benefit of doubt and she is 

acquitted of the charge framed against her. 

18.    With  aforesaid  observation,  present  appeal  preferred  by 

appellants Gurdial Singh @ Bittu and Amar Kaur is, accordingly, disposed of. 

Sentence  of  appellant  Gurdial  Singh  @  Bittu  was  suspended  by  the 

Coordinate  Bench of  this  Court, he  is directed to  surrender before learned 

Chief Judicial Magistrate, Gurdaspur, within one month from today, failing 

which learned Chief Judicial Magistrate, Gurdaspur would issue warrants of 

arrest  to  secure  his  presence  and  send  him  to  jail to  undergo  remaining 

sentence. Necessary intimation be sent to the concerned Court for information 

and compliance. 

19.    Pending  miscellaneous application(s),  if any, stand(s) disposed 

of accordingly. 

              (AMARJOT BHATTI)   

                JUDGE        

29.05.2025          

lalit 

    Whether speaking/reasoned:  Yes/No 

      Whether reportable:    Yes/No