STATE OF PUNJAB Vs. GURNAM KAUR

JUDGEMENT

(1.) State of Punjab is in appeal before us aggrieved by and dissatisfied with a Judgment and Order of acquittal dated 17th July, 2006 passed by the High Court of Punjab and Haryana in Criminal Appeal No. 157-DB of 2004.

(2.) Respondents herein are three ladies, viz., Gurnam Kaur, Ranjit Kaur and Gurjit Kaur. Gurnam Kaur is wife of Pargat Singh. Paramjit Singh alias Pamma, Amolak Singh and Hira Singh are sons of Pargat Singh. Respondent Nos. 2 and 3, namely, Ranjit Kaur and Gurjit Kaur are wives of Hira Singh and Paramjit Singh respectively.

(3.) On or about 16-06-2000 one Shri S.S. Mand, DSP (D, Kapurthala purported to have received a secret information. He, pursuant to the direction of SSP, Kapurthala, was standing at the turning of Dhilwan Road, Dhussi Bundh in connection with a nakabandi arranged on the basis of the said secret information. Inspector Gurmukh Singh, SI Nirmal Singh, ASI Jaswinder Pal Singh, ASI Paramjit Singh, Head Constable Manohar Singh, Head Constable Surinder Kumar, Head Constable Gurmail Singh, Head Constable Swaran Singh, Constable Harjit Singh, Constable Malkiat Singh, Constable Raj Kumar, Constable Swaran Singh, Constable Surinder Pal Singh, Constable Lakhwinder Singh, Constable Baljinder Singh were with him. One U.P. Bhatt, Intelligence Officer of Narcotics Control Bureau (NCB) was also present.