PARVEEN KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Prayer in the application filed in terms of Section 378(4) Cr.P.C. is to grant leave to the applicant to file an appeal against the judgment dated 17.5.2010, whereby the learned Additional Sessions Judge, Patiala, exonerated respondents No.2 to 9 from the charge of Section 306, IPC.

(2.) The brief facts of the case are that Parveen Kumarapplicant presented an application before the police to the effect that he had two brothers and two sisters. One of his sisters namely, Neelam Rani was married to respondent No.2-Vinod Kumar son of Bhagwan Dass, resident of Rajpura, about 20/21 years ago. Out of the said wedlock two children were born. After the marriage, Vinod Kumar started beating Neelam Rani and demanded money from them (complainant side) for running a 'Dhaba' (roadside restaurant).

(3.) On 7/8.6.2008, Neelam Rani informed the complainant on telephone that her sisters-in-law, respondent No.8-Pinki Rani, and respondent No.6-Suman Bala alongwith her husband respondent No.5-Ashwani Kumar, respondent No.7-Nikko alias Parveen and respondent No.4 Tara Chand (brother-in-law) came to her house and all the said persons along with Vinod Kumar, her mother-in-law, Pushpa Rani, and father-in-law, Bhagwan Dass, were sitting in a room and discussing about the property dispute. Neelam Rani further informed that when she along with her children tried to intervene, then all the aforesaid persons had a scuffle with Neelam Rani and started taunting and harassing her. As such, she was upset from her life.