JABARJANG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against order dated 1.7.2013 passed by learned Additional Sessions Judge, Sri Muktsar, vide which charge for offences under Sections 302/120-B IPC was ordered to be framed against the petitioner and the co-accused.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Sri Muktsar Sahib.

(3.) Brief allegations against petitioner-accused are that deceased was married with co-accused Shimranjit Singh alias Gora about 3 1/2 months before this occurrence, i.e., on 26.10.2008, when petitioner-accused gave a telephonic call on mobile phone of complainant, who is father of the deceased, and asked him to reach immediately because his daughter was burnt. Complainant alongwith his brother Sukhchain Singh and mediator Tota Singh reached the hospital immediately and met the deceased, who told them that petitioner-accused Jabarjang Singh had first given her beatings and then sprinkled kerosene oil on her body and set her on fire in the presence of co-accused Sukhdip Kaur, Gurdev Singh, Basant Kaur and Shimranjit Singh @ Gora, i.e., husband of the deceased. Motive for the offence was that the deceased was not liked by the petitioner and the coaccused and hence, they, in connivance with each other, set her on fire.