JASVIR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 13.8.2012 acquitting respondent No.2 of the charges framed against him.

(2.) It is necessary to mention here that vide the above judgment, co-accused of respondent No.2 namely; Dharminder Singh and Gulab Kaur were convicted for commission of an offence under Section 304 B IPC and on 13.8.2012 they were sentenced accordingly Respondent No.2 is the brother-in-law of deceased Hardeep Kaur, who died on 18.9.2008 in her in-laws house. For her death, respondent No.2 along with Dharminder Singh alias Soni (husband of the deceased) and Gulab Kaur (mother-in-law of the deceased) were made to face trial in FIR No. 192 dated 18.9.2008 Police Station Sunam for commission of an offence under Section 304 B IPC.

(3.) The process of law was started on a statement made by Jasvir Singh, brother of the deceased to SI Jasbir Singh (PW-9). The trial Judge has noted the following facts regarding case of the prosecution :-