(1.) Vide judgment dated 19.12.2012, respondent No. 2 Amandeep Singh was convicted for commission of an offence under Section 304B, IPC whereas his parents i.e. respondent Nos. 3 and 4 were acquitted of the charges framed against them. Marriage between respondent No. 1 and Gagandeep Kaur was solemnized on 14.3-2010. She died on 8.5.2010. Process of law was started on a statement made by the applicant Balwinder Singh (P.W.3). FIR No. 114 dated 8.5.2010 was recorded in Police Station City Rajpura against the respondents-accused. The Trial Judge has noted the following facts regarding case of the prosecution:
(2.) To say that death was unnatural reference has been made to statement made by Dr. Gurcharan Singh Sidhu (P.W.2). After discussing the evidence, it was rightly noticed that death was not the result of epileptic attack.
(3.) The parents respondent Nos. 3 and 4 were given benefit of doubt by noting that the allegations levelled against them were only general in nature. No specific instance of harassment to the deceased by them was brought on record. It was observed as under: