BALBIR SINGH Vs. STATE

JUDGEMENT

(1.) Wrought with discrimination and prejudiced by rituals, Indian society has dealt the girl child a rough hand starting even before her birth and ending with the dusk of her life. Amidst uproar of gender equality and law enforcement, female infants are found dumped in the trash, by the dozens, and unborn female foetuses continue to be sniffed in the womb. The present case highlights the unfortunate plight of the girl child where the parents and siblings of the deceased girl, betrayed the love and trust reposed by the deceased in them by helping her wrongdoers to go scot free.

(2.) Process of criminal law was set into motion when at around 3.00 P.M. on 31.01.2002 Const.Pappu Singh PW-5, recorded an entry in the daily diary Ex.PW-5 noting therein that one Trilok Singh PW-2, came to Police Station Tilak Nagar and informed that his sister Pinki Kaur (hereinafter referred to as the "deceased") has died at her matrimonial house bearing Municipal No.B-58, Tilak Vihar, Delhi and that he suspects some foul play in the death of the deceased. A copy of the aforesaid DD entry was handed over to SI Anil Kumar PW-17, for investigation upon which accompanied by Const.Vinod Kumar he proceeded to the house in question where he found that the deceased was lying dead on the floor of a room in the house in question; that there was a ligature mark on the neck of the deceased; that there were some burn marks on the left side of the chest of the deceased and that Surjit Singh PW-1 and Trilok Singh PW-2, the brothers of the deceased, Judia Singh PW-3, the father of the deceased, Vidya Kaur PW-7, the sister of the deceased and appellants Balbir Singh and Kamla Devi, the husband and mother-in-law of the deceased respectively, were present there.

(3.) SI Anil Kumar PW-17, recorded the statement Ex.PW-2/A of Trilok Singh and made an endorsement Ex.PW-17/A thereon, and at around 04.35 P.M. handed over the same to Const.Vinod Kumar for registration of an FIR. Const.Vinod Kumar took the endorsement Ex.PW-17/A to the police station and handed over the same to HC Jai Kumar PW-13, who recorded the FIR No.61/2002 Ex.PW-13/A.