PARAMJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The brief facts of the case are that on 11.7.2011, the petitioner, Paramjit Kaur, suffered a statement before the police that she was resident of Kazichak. On 10.7.2011, at about 8.00 a.m., she along with her husband, Anokh Singh, visited her parental village, Mokha, where she found her mother, Preeto, lying on a cot. She told to the petitioner that she (Preeto) was beaten up by her son, Angrez Singh, daughter-in-law, Shanti, and grand-daughter, Maninder Kaur, and all the three forced her to consume some poisonous substance. The petitioner, Paramjit Kaur, and her husband, Anokh Singh, removed her to Civil Hospital, Gurdaspur, where she (Preeto) took her last breath.

(2.) After completion of the investigation, the chargesheet was filed against Angrez Singh for the offence punishable under Section 302, IPC, whereas his wife, Shanti, and daughter, Maninder Kaur, were found innocent and their names were placed in Column No. 2 of the report under Section 173, Cr.P.C.

(3.) The charge was framed against Angrez Singh, to which he pleaded not guilty and claimed trial.