KAMALJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) For the reasons indicated in the Crl. Misc. application, the same is allowed. Delay of 6 days in filing the appeal is condoned.

(2.) The instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 10.07.2012 passed by the learned Sessions Judge, Bathinda, whereby respondent No.2 has been acquitted of the charges framed against her.

(3.) Brief facts of the case are that on 04.06.2011, consequent upon receipt of a message from D.C.R., Bathinda regarding the death of Ms. Malika daughter of Jagsir Singh due to hanging, from Civil Hospital, Bathinda, SI Harjinder Kaur along with other police officials visited Civil Hospital, Bathinda,where they met Kamaljit Singh son of Jagsir Singh, who got his statement recorded before SI Harjinder Kaur to the effect that he was resident of Kotkapura and was a labourer. They are two brothers and sisters. His younger sister Ms. Malika, aged about 21 years, had been getting training of A.N.M. in Civil Hospital, Bathinda, for the last about 8- 9 months. Some days earlier, his sister Ms. Malika told that Ms. Kamal, Incharge of the Hostel, was harassing her without any reason. However, they after persuading Malika, sent her back to the Hostel, so that she should complete her training. On 04.06.2011 at about 11.15 a.m, one Ms. Palo, who was working in the Hostel, telephonically informed them that Malika was serious and asked them to reach Hostel immediately.