RAJ KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) LEARNED Sessions Judge, Jalandhar vide impugned judgment dated 14.10.2014 has acquitted respondent No. 2 - Amit Kumar and respondent No. 3 -Smt. Asha of the charges of offences punishable under Sections 302/201 IPC while convicting them for the offence punishable under Section 411 IPC.

(2.) COMPLAINANT - Raj Kumar, aggrieved of the acquittal of the abovesaid respondents for the offences punishable under Sections 302/201 IPC has preferred the present appeal impugning judgment dated 14.10.2014 to that extent.

(3.) DEAD -body of an unknown person was noticed by one Om Parkash son of Karam Chand on 22.01.2013 near the dairy complex Jalandhar in the drain water. Om Parkash suffered a statement (Ex. PW3/A) to the effect that a man aged about 50 years on probably slipping in the drain had died. Proceedings under Section 174 Cr.P.C. were initiated. On being informed about the recovery of a dead -body of an unknown person, Raj Kumar and Natwar Ballu identified the dead -body to be that of Chaman Lal on 22.01.2013 at Civil Hospital. They suffered statements (Ex. PW3/F and Ex. PW3/G) that death of Chaman Lal had occurred due to an accident and they did not suspect anyone nor any foul play.