RAM LUBHAYA Vs. BALBIR KAUR AND OTHERS

JUDGEMENT

(1.) This application has been filed under Section 378(4) read with Section 372 Cr.P.C. seeking leave to file an appeal against the judgment of acquittal dated 24.5.2012.

(2.) Respondent No.1-Balbir Kaur along with one Rachhpal Singh alias Pala was arrayed as accused in FIR No,. 56 dated14.10.2006 Police Station Model Town, Hoshiarpur, for commission of an offence under Section 306 IPC. It was an allegation against them that they had committed murder of Ram Parkash (husband of respondent No.1) by giving him beatings on 9.5.2006.

(3.) The process of law was started on an application made by applicant-Ram Lubhaya to the Senior Superintendent of Police, Hoshiarpur on 2.8.2006. Whereupon, an inquiry was got conducted through the concerned Deputy Superintendent of Police. The FIR was recorded as per the inquiry report, wherein it was stated that the deceased was not happy to note presence of Rachhpal Singh alias Pala in his house. To show his resentment, he consumed poison and committed suicide. On further inquiry conducted by Superintendent of Police (Headquarters), Hoshiarpur, Rachhpal Singh alias Pala was found innocent, however, respondent No.1 was found guilty and accordingly she was arrested on 2.1.2007.