DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RESPONDENT Nos.2 to 4 have faced trial in FIR No.75, dated 12.05.2007, under Sections 306/34 IPC, registered at Police Station Sadar Sunam. Trial Court vide order dated 16.02.2013 ordered the acquittal of respondents No.2 to 4. Hence, the present application under Section 378(3) of the Code of Criminal Procedure, 1973 for grant of leave to appeal by the complainant.

(2.) PROSECUTION story in brief was that Paramjit Kaur was married to respondent No.2, Amarjeet Singh in the year 1989. Out of the said wedlock, they were blessed with a son namely, Harjinder Singh who was aged about 16 years at the time of lodging of the FIR. The case of the complainant was that Harjinder Singh was residing with him.

(3.) IN -laws family of Paramjit Kaur had taken a loan and due to this reason, Amarjeet Singh started consuming liquor and quarreling with his wife. Due to this reason, Paramjit Kaur remained under tension. Amarjeet Singh and Paramjit Kaur also sought help from the complainant, Darshan Singh (brother of the deceased, Paramjit Kaur) in repaying the loan. Complainant helped Amarjeet Singh to repay the loan but despite the said fact, accused continued harassing Paramjit Kaur and used to beat her. On 10.05.2007, complainant received a phone call from his sister and she told him to make arrangements for her son. On 12.05.2007 at about 6 a.m., Ranjit Kaur wife of the complainant received a phone call that Paramjit Kaur had committed suicide by hanging from the ceiling fan. Thereafter, complainant reached the house of his sister and found that dead body of his sister was lying on the bed. Paramjit Kaur had committed suicide due to harassment meted out to her by respondents No.2 to 4.