SABU LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The epitome 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 pursuance of the complaint of petitionercomplainant Sabu Lal son of Bhagwati(for brevity "the complainant"), the present criminal case was registered only against accused Suresh Kumar(husband) and Lachhman Prajapati(father-in-law) of Luxmi (deceased), by means of FIR No.285 dated 25.12.2011(Annexure P-1), on accusation of having committed the offences punishable under Sections 306, 304-B and 34 IPC, by the police of Police Station Focal Point, Ludhiana.

(2.) After completion of the investigation, the police submitted the final police report(challan) against both the accused. They were accordingly charge-sheeted for the commission of the offences, in question, by the trial court and the case was slated for evidence of the prosecution.

(3.) The prosecution, in order to substantiate the charges framed against the accused, examined Dr.Anil Verma, Medical Officer as PW1 and complainant-Sabu Lal as PW2, who has for the first time stated that Meera Devi(mother-in-law of the deceased) also used to maltreat, taunt and treat her with cruelty in connection with and on account of demand of dowry articles.