KARAMJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present appeal, challenge has been laid to the Judgment dtd. 2/3/2023 passed by the Sessions Judge, Mansa (hereinafter referred to as "Trial Court") acquitting the private respondents in a case arising out of FIR No.235 dtd. 11/10/2020 registered under Ss. 306 & 34 of IPC at Police Station Bhikhi, District Mansa.

(2.) Brief facts of the case are that marriage of Respondent No.3 i.e. Khajan Kaur and Satnam Singh (deceased), son of appellant was solemnized on 28/11/2019. Marital relation between the couple were not good due to alleged cruel behavior on the part of deceased husband who demanded unnatural carnal intercourse from wife to which she resisted and even got an FIR lodged in this regard against her husband as FIR No.211 dtd. 11/9/2020 under Ss. 377, 323, 506 of IPC at Police Station Bhikhi, District Mansa. Thereafter, on fateful day of 1/10/2020 Satnam Singh consumed some poisonous substance and died as a result thereof on 10/10/2020, resulting into registration of the FIR in question against the private respondents.

(3.) Upon trial, the private respondents were acquitted of the charges by the Trial Court vide order dtd. 2/3/2023, while holding that the instigation of the deceased to commit suicide by the private respondents was not proved on record.