PREMO Vs. RAJ SINGH AND OTHERS

JUDGEMENT

(1.) Challenge by way of this revision petition, brought by Smt. Premo, is to the judgment dated 10.10.2006 passed by learned Sessions Judge, Sonepat vide which the respondents, Raj Singh, Suman, Ishwar and Bijender have been acquitted of the charge for an offence punishable under sections 120-B, 302 read with section 34 IPC.

(2.) Rajinder Singh and his brothers, Jagminder Singh and Ram Phal purchased some land from Laxman Bhagat in the reveune estate of village Devru. They had constructed a tubewell kotha in that land and had installed a tubewell nearby. The operating part of the tubewell was located in the kotha and underground cable was taken from the kotha to

(3.) On 18.9.2000, Rajinder Singh went to the kotha to irrigate the paddy crop. After sometime, he returned home. After taking meals, he went back to the fields. On the next morning, Kartar, a servant of the complainant came to Jagminder Singh and told him that Rajinder Singh has died due to electric current. Jagminder Singh alongwith others went to the kotha and found the dead body of Rajinder lying there. The capacitor was found lying on the stool with one of its wires hanging down towards the ground. The dead body was found having marks of injuries and burning. Jagminder Singh made a statement to the police. However, he was not sure as to whether his brother Rajinder died due to electric current or for some other reason. His statement was recorded in the daily diary. Post mortem examination on the dead body of Rajinder was got conducted where it was opined that the death of Rajinder was due to electric current. Since Smt. Premo, mother of Rajinder (deceased) was not satisfied with the proceedings conducted so far, she made a statement to the police on 29.6.2001 in which she alleged that her son was married with Suman with the mediation of Raj Singh, a neighbour of the complainant. She levelled allegations against the respondents of having motive to kill Rajinder and also of 'last seen together'.