GURNIRMAL SINGH Vs. GULZAR SINGH AND OTHERS

JUDGEMENT

(1.) The crux of the facts, material and evidence, unfolded during the course of trial, which needs a necessary mention, for the limited purpose of deciding the core controversy involved in the instant petition and emanating from the record is that, initially the petitioner-complainant Gurnirmal Singh son of Surjit Singh (for brevity 'the complainant'), has filed a private complaint (Annexure P-1), against Rajwant Kaur daughter of Gulzar Singh (accused No.1), Gulzar Singh son of Jarnail Singh (accused No.2), Kuldip Kaur daughter of Sardool Singh (accused No.3), Harjit Kaur wife of Gulzar Singh (accused No.4), Dilbag Singh son of Gulzar Singh (accused No.5), Satnam Singh son of Gulzar Singh (accused No.6) and Gurprit Singh @ Sonu (accused No.7), for the commission of offences punishable under Sections 109, 182, 379, 497, 498, 358, 347 & 506 read with Section 120-B IPC.

(2.) After considering the preliminary evidence on record, initially the trial Court has summoned the accused, to face the trial, for the pointed offences, by way of summoning order dated 04.12.2004 (Annexure P-2).

(3.) Sequelly, after taking into consideration the pre-charge evidence on record, subsequently the trial Court charge-sheeted accused Nos.1, 3 & 7, for the commission of indicated offences, however, the remaining accused were discharged, for want of sufficient evidence, by virtue of impugned order dated 06.03.2012 (Annexure P-3).