JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE compendium of the facts & material, which needs a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that, initially, in the wake of statement of petitioner -complainant Jagjit Singh s/o Balwinder Singh (for brevity "the complainant"), a criminal case was registered against main accused Harjit Singh (husband), Kulwant Singh & Surjit Kaur (parents -in -law), Gurjit Singh (brother -in -law) and his wife Ramandeep Kaur (sister -in -law) of Amandeep Kaur (deceased), vide FIR No.74 dated 4.7.2013, on accusation of having committed an offence punishable under section 304 -B IPC by the police of Police Station Mamdot, District Ferozepur.

(2.) DURING the course of investigation of the case, Kulwant Singh and Surjit Kaur (parents -in -law) and Gurjit Singh (brother -in -law) and Ramandeep Kaur (sister -in -law) (respondents Nos.2 and 3) were found innocent and exonerated by the investigating agency. However, after completion of the investigation, the police submitted the final police report (challan) against main accused Harjit Singh (husband) only. He was accordingly charge sheeted for the commission of pointed offence and the case was slated for evidence of the prosecution by the trial Court.

(3.) SEQUELLY , the prosecution, in order to substantiate the charges framed against the accused, examined Jagjit Singh (complainant) as PW2, where he has also named the indicated exonerated accused. Consequently, the application u/s 319 Cr.PC filed on behalf of prosecution, was partly allowed and parents -in -law of the deceased were ordered to be summoned as additional accused to face the trial along with their other main co -accused for the indicated offence. At the same time, the application to summon respondent Nos.2 and 3 as additional accused, was dismissed, by virtue of impugned order dated 7.1.2015 by the trial Court.