NARINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of the facts and material, which needs a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that, initially, in the wake of complaint of petitioner-complainant Narinder Kaur wife of Nirmal Singh (for brevity "the complainant"), a criminal case was registered against main accused Nirmal Singh son of Major Singh and Kulwant Singh alias Buta & Harbans Singh Tohra (respondent Nos.2 and 3), vide FIR No.10 dated 2.2.2009 (Annexure P1), on accusation of having committed the offences punishable under sections 302 IPC and 27 of the Arms Act by the police of Police Station Dehlon, District Ludhiana.

(2.) DURING the course of investigation of the case, the police found respondents Nos.2 and 3 as innocent. However, after completion of the investigation, the prosecution submitted the final police report (challan) against main accused Nirmal Singh son of Major Singh. He was accordingly charge-sheeted for the commission of an offence punishable u/s 302 IPC and the case was slated for evidence of the prosecution.

(3.) AGGRIEVED thereby, the petitioner-complainant has preferred the present revision petition to challenge the impugned order, invoking the provisions of section 401 Cr.PC.