HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Appellants are before us aggrieved by and dissatisfied with the judgment and order dated 19th March 2008 passed by a learned single Judge of the High Court of Punjab and Haryana at Chandigarh whereby and whereunder the revision application filed by them questioning the legality and/or validity of the order dated 11th September 2006 passed by the learned Addl. Sessions Judge, Jalandhar allowing an application under Section 319 of the Code of Criminal Procedure (for short, the Code) filed by the complainant (respondent No. 2 herein) summoning them as additional accused in connection with FIR No.45 dated 13th March 2005 under Sections 306/509/420/120-B/456 of the Indian Penal Code, was dismissed.

(3.) Appellants and one Sarabjit Singh used to live together. Sarabjit Singh is the brother of the appellant No. 2. He used to follow the deceased Rajni despite protests made by her. He gave a proposal of marriage to her which was not accepted. Appellants also asked her to marry Sarabjit, but she refused. She was threatened of being blackmailed stating that some obscene photographs of hers would be shown to others. On 12th March 2005 Sarabjit Singh threw some obscene photographs of the deceased at her house as well as at the house of her paternal uncle-Kamaljeet. He telephoned the deceased that her father and uncle must have received the gift sent by him. She thereafter committed suicide by consuming sulphos tablets.