MANPREET KAUR Vs. BALRAJ SINGH

JUDGEMENT

(1.) The present appeal is directed against the judgment dated 29.05.2013 passed by the learned Additional Sessions Judge, Sri Muktsar Sahib, whereby respondent Nos. 1 and 2, namely, Balraj Singh @ Pappi and Narinder Singh @ Ninderpal Singh, were acquitted of the charge under Section 306 IPC.

(2.) Facts of the case are that complainant-Manpreet Kaur recorded her statement on 05.08.2009 to the effect that her husband, Jagjit Singh, inherited 7-1/2 killas of land from his father. Accused Balraj Singh @ Pappi and Narinder Singh @ Ninderpal Singh, who had been on visiting terms with her husband, had sold the land of her husband. The accused had kept with themselves the sale consideration and when her husband demanded the money, the accused lingered on the matter due to which her husband Jagjit Singh got upset. The accused told the complainant and her husband that they had purchased for them a house for Rs. 25 lacs, but after three months, the complainant and her family was thrown out of the said house on the pretext that the said house had been mortgaged. Thus both the accused abetted her husband to commit suicide as a result of which her husband consumed pesticide on 9.7.2009. He was taken to Sachdeva Hospital, Muktsar. The accused approached them and showed their regrets and promised to repay the amount. Her husband Jagjit Singh, was discharged from the hospital on 1.8.2009, but he again developed complications, whereupon he was admitted in the Nagpal Hospital, wherefrom he was referred to Adesh Hospital, Muktsar, where he breathed his last.

(3.) On the basis of the statement of Manpreet Kaur, FIR No. 119 dated 5.8.2009 was registered under Section 306/34 IPC at Police Station Sadar, Malout. After filing of the challan, charge was framed against the accused under Section 306 IPC.