KULWINDER SINGH Vs. PAWAN KUMAR AND OTHERS

JUDGEMENT

(1.) CRM No. 39153 of 2012

(2.) The above FIR was recorded on a statement made by the applicant-complainant Kulwinder Singh. It was an allegation against the respondents-accused that, on the intervening night of 21/22.7.2006, both have pushed his father, which resulted into his death. On an enquiry conducted by Deputy Superintendent of Police, Barnala, the respondents accused were found not guilty because as per medical opinion Ranjit Singh-father of the applicant had died on account of old heart ailment. Cancellation report was submitted to which objection was raised by the applicant-complainant and accordingly, both the respondents-accused were summoned to face trial.

(3.) The trial Judge has noted following facts regarding case of the prosecution :-