GURSHARAN SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS is a petition filed by an anguished father seeking proper investigation into the death of his daughter whose marriage was only five months' old. She died on account of a gun shot injury in her abdomen. The death is stated to be instantaneous. The postmortem report establishes the cause of death as follows:

(2.) ON the date of occurrence i.e. 11.08.2011, the deceased was in her house as was also a maid named Seeta. Her husband Sarabjit Singh had business interests in Dubai. On the fateful day, Nirmal Singh, the deceased's father -in -law along with his wife Ranjit Kaur was also away to Dubai. The only two occupants of the family were the deceased and her sister -in -law (nanad) Tejinder Kaur @ Lovely.

(3.) ACCORDING to investigations/number of enquiries carried out including the one by a SIT, which was constituted by the Inspector General of Police, it was observed that upon discovering the dead body of deceased and finding it cold Tejinder Kaur thought that the deceased was having some problem with her blood pressure and tried to massage her body. But later she lifted the shirt from her abdomen only to discover a gun shot injury on the abdomen with the skin protruding out. It is thereafter she noticed that a rifle 12 bore gun was also lying near the dead body and then she called the people from the neighbourhood and also one Gurdeep Singh s/o Jaswinder Singh, Sulakhan singh s/o Joginder Singh, Bali Singh, Sarpanch s/o Sardara Singh, Balwinder Singh s/o Sardara Singh, Jaswinder Singh s/o Hazara Singh, Charan Singh s/o Piara Singh, Harbans Singh s/o Hazara Singh, Gian singh Giani, all residents of the village. Tejinder Kaur also made a phone call to Gursharan Singh, father of the deceased, who told her to take Manik to the hospital and then Tejinder Kaur went to the house of her uncle Gurdial Singh and asked his son namely Jagjit Singh to bring his vehicle to take Manik to the hospital. He did so and went to the place where the dead body was lying and picked up the rifle from the bed in the presence of the persons who were standing there and unloaded it to find one spent and unspent cartridge. The rifle was kept on one side.