AVTAR SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This order will dispose of Criminal Misc.-A- 773-MA of 2011, filed by Avtar Singh, complainant, seeking leave to file an appeal against judgment dated July 26, 2011, acquitting respondent No. 2 Sewa Singh of the charges framed against him. This order will also dispose of Cr. Revision No. 254 of 2011 (O&M), filed by Avtar Singh against an order dated October 27, 2010, vide which application filed by the prosecution under Section 319 Cr.P.C. to summon Poly alias Paramjit Kaur wife of Hakam Singh, Makhan Singh, Smt. Babita, Sukhchain Singh and Paramjit Kaur wife Sukhchain Singh as accused was dismissed.

(2.) To dictate order, facts are being taken from Criminal Misc.-A- 773-MA of 2011.

(3.) It was allegation against Sewa Singh, respondent No. 2, that he had committed dowry death of his wife, namely, Jaswant Kaur by giving her poison on February 15, 2010. On a statement made by Avtar Singh (PW12), father of the deceased, an FIR No. 29 was recorded against above Sewa Singh and others, whose names are mentioned in the earlier part of this order, on February 16, 2010, for commission of an offence under Section 304-B IPC.