PARSHOTAM LAL Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) The compendium of the facts & 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 statement of petitioner-complainant Parshotam Lal son of Kharaiti Lal (for brevity "the complainant"), a criminal case was registered against accused Sunny Kumar alias Sunny Kumar Ranga (husband), Soma Devi (mother-in-law), Ram Parkash (father-in-law) and Manoj Kumar (brother-in-law) of Charu, daughter of the complainant, vide FIR No.128 dated 27.7.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 302, 304-B and 306 IPC by the police of Police Station Derabassi, District SAS Nagar (Mohali).

(2.) During the course of investigation of the case, respondents Nos.2 and 3 were found innocent by the investigating agency. However, after completion of the investigation, the police submitted the final police report (challan) (Annexure P3) against main accused Sunny Kumar (husband) and Soma Devi (mother-in-law). They were accordingly charge sheeted for the commission of pointed offences and the case was slated for evidence of the prosecution.

(3.) Sequelly, the prosecution, in order to substantiate the charges framed against the accused, examined Parshotam Lal (complainant) as PW1, where he has also named respondent Nos.2 and 3 as accused. Consequently, the application u/s 319 Cr.PC was filed on behalf of prosecution to summon them as additional accused to face the trial along with their other main coaccused for the indicated offences.