SWARAN KAUR Vs. SIKANDER SINGH AND OTHERS

JUDGEMENT

(1.) Applicant is widow of Ajit Singh. She has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated December 10, 2010, vide which criminal complaint filed by her son, namely, Jaswant Singh was dismissed.

(2.) It was allegation against the respondents that on the intervening night of 12 th /13 th July, 1996, they had given beatings to Ajit Singh, on various parts of his body. Further they had taken away gold ornaments and Rs. 10,000/- forcibly from the house of the applicant. A threat was also exerted to Jaswant Singh and the applicant that if they failed to produce Kulwant Singh before the police, then they will have to face serious consequences. Ajit Singh died on August 1, 1996. Despite information, when no FIR was registered, a criminal complaint was filed in the month of December, 2008, which was dismissed vide the impugned judgment.

(3.) It is apparent from the record that on a statement made by Jaswant Singh, complaint, against Inderjit Singh, respondent No.3, was dismissed as withdrawn.