GURMEJ SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of aforesaid two appeals and criminal revision as these arise out of a judgment and order dated 7.2.2002, passed by learned Additional Sessions Judge, Amritsar.

(2.) The prosecution case was set in motion on the statement (Ex.PJ) of complainant-Savinder Kaur (PW3), wife of the deceased in respect of the occurrence, which took place on 20.6.1999 at about 11.00 p.m in village Bhakna Khurd, recorded by SI-Jaswinder Singh (PW10) around T-point on the turning of Achint Kot on 21.6.1999 at 8.15 a.m. The statement reads as under:

(3.) On the basis of the statement (Ex.PJ), a formalized FIR (Ex.PJ/2) was registered at Police Station Gharinda, 04 miles away from the place of occurrence, at 8.30 a.m on 21.6.1999. Special report reached JMIC, Amritsar at 12.30 p.m, the same afternoon. Rough site plan was prepared by SI/SHO Jaswinder Singh (PW10). He prepared inquest proceedings (Ex.PF) of the dead body of Mohinder Singh and sent the same for post mortem. Post mortem was conducted by Dr. Gurmanjit Rai (PW1) at Medical College, Amritsar at 2.50 p.m on 21.6.1999. Investigating Officer took into possession one bloodstained chaddar found on the dead body of Mohinder Singh vide recovery memo Ex.PX. Bloodstained clothes of deceased Mohinder Singh after post mortem were also taken into possession vide recovery memo Ex.PY. Savinder Kaur-complainant (PW3) and Lakhbir Kaur (PW5-A)-injured were medicolegally examined by Dr. Bikramjit Singh (PW5) at PHC Attari on 21.6.1999 at 12.10 p.m and 12.40 p.m respectively. Report of the Forensic Science Laboratory, Punjab is Ex.PSS and as per report, human blood was found only on the chaddar of the deceased. No blood could be detected from the weapon of offence of the accused persons. Report of the chemical examiner on the viscera of deceased is Ex.PB.