AMRIK SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal arises out of, initially, FIR No. 27/2000 having been registered at Police Station Verowal, District Amritsar, on 13.04.2000 at 02:00 P.M. The FIR arose out of a statement made by Ajit Singh son of Gurmej Singh, resident of Kirtowal Kalan, aged about 30 years, to Govinder Singh, SI /SHO of the said Police Station. As per the statement, the complainant, Ajit Singh, was one of four brothers and six sisters, with two of his brothers having expired and all sisters stated to be married.

(2.) The statement of Ajit Singh, before the SHO, further goes on to state that on 12.04.2000, his brother-in-law Partap Singh and sister-in-law Jagir Kaur, visited Sarabjit Kaur at her in-laws' house, who again told them that she was being harassed for not bringing a car, which was conveyed to the complainant and his family by the said Partap Singh and Jagir Kaur.

(3.) A report under Section 173 Cr.P.c. having been presented to the competent Court, against all the appellants, making out offences punishable under Sections 304-B, 498-A and 148 read with Section 149 of the IPC, the case was committed to the Court of Sessions by the learned JMIC, Tarn Taran, vide his order dated 29.07.2000.