JAGRUP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Smt. Kirandeep Kaur, the deceased, resident of village Jhunir, was married with Jagrup Singh appellant of village Jatana Kalan, within the area of Police Station, Sardulgarh, district Mansa in the year 1994. At the very initial stage of the marriage, the parties w ere not happy with each other. The appellant Jagrup Singh claimed that Kirandeep Kaur did not like him as he was not upto her standard or was not sufficently good looking. Kirnadeep Kaur deceased had been telling her uncle Mohinder Singh P.W.-2 and mother Jas Kaur P.W.-3 that her mother-in-law, namely, Malkit Kaur, brother- in-laws Balwinder Singh alias Binder Singh and Raj Singh had been demading money to the extent that they expected Rs. 1,00,000/-. Darbara Singh P.W.-4 claimed that he ultimately got Kirandeep Kaur settled in the house of the accused and when she was expecting to deliver a baby and was in advance stage of pregnancy, she was asked to go to the house of her parents as the first delivery was to take place at the house of the parents of the bride but surprisingly on 5.5.1995 Jas Kaur and others came to the house of the appellant and did not find Kirandeep Kaur there and they suspected that the mother-in-law Malkiat Kaur, her two other sons, namely, Binder Singh and Raj Singh and Jagrup Singh, the third son the husband of the deceased - conspired to do away with the life of the deceased. Jas Kaur made her statement Ex.PG before Inspector Gurdeep Singh P.W.-7 and on its basis formal F.I.R. Ex.PG/2 was recorded at 6.30 P.M. on 5.5.1995.

(2.) Parallel to this on 4.5.1995 Sukhdev Singh P.W.-.5 was stated to be coming to his village on the bank canal from village Surtia when he reached near bridge in the canal of Jagatgarh Bander, he noticed that a person unknown to him was coming on a scooter and behind him on the pillion seat a lady was sitting. The driver of the scooter took the lady in his grip and threw her in the canal and immediately the lady got immersed in the same. He tried to ask the scooterist as to what was the matter but all was in vain. He returned home. Next day he narrated the incident to the police and ultimately the dead body of Kirandeep Kaur was spotted at a distance of 30 Kilometers from the place from where she was allegedly thrown in the canal. A large number of abrasions were found on her dead body. Inspector Gurdeep Singh P.W.-7 recovered the dead body and was identfied by Mohinder Singh P.W.-2 and Sarup Singh. The matter was investigated by Inspector Gurdeep Singh P.W.-7. He arrested the accused. During the investigation of the case Satnam Singh P.W.-6 a resident of village Bhalike mentioned that all the four accused had made an extra judicial confession that they had thought of killing the deceased and had done the same and they were produced by him before the police. After completion of the investigation, the accused were put to trial.

(3.) Dr. Gurdarshan Singh P.W.-.1 along with Dr. Inder Pal Singh and Dr. Ashok Kaushal conducted post mortem on the dead body of Kirandeep Kaur deceased on 7.5.1995 at 10.00 A.M. and found as many as 12 injuries, which were all abrasions. In the opinion of the doctors the death was due to asphyxia due to drowing. Ex.PA is the copy of the post mortem report.