RAJ PAL SINGH Vs. AMRITPAL KAUR AND OTHERS

JUDGEMENT

(1.) Applicant/appellant prays for leave to appeal against judgment dated 31.01.2015 passed by learned Additional Sessions Judge, Ferozepur whereby all the respondents have been acquitted of the charges for the offences punishable under Sections 307/328/148/149/201/120B IPC against them.

(2.) Applicant/appellant Raj Pal Singh preferred a complaint dated 16.09.2006 against respondents No.1 to 6 as well as one Virsa Singh (since deceased). As per averments in the complaint, martyrdom day of Shri Guru Arjun Dev, the Fifth Guru of the Sikhs was celebrated at Gurdwara Sahib of village Bhure Kalan on 16.06.2006. Karah Prashad (sweet distributed amongst devotees) was distributed amongst the devotees present there. Jasbir Singh son of Resham Singh, complainant's uncle (Chacha) was also present there alongwith his entire family i.e., his wife Amarjit Kaur who was a sitting Sarpanch of the village , their two sons Kulwant Singh and Beant Singh and their married daughter Veerpal Kaur. His uncle's three maternal grand daughters and maternal grand son were also present at the Gurdwara Sahib. Jasbir Singh as well as the abovementioned relatives were distributed Karah Prashad alongwith other devotees at about 11.00 a.m. All of them collected Prashad in a plate and placed the same in a hall of the Gurdwara Sahib. All the abovementioned persons alongwith other devotees went outside the hall for imbibing Langar (meal distributed among devotees) in a vacant place within the Gurudwara Sahib premises itself.

(3.) Plate containing Prashad was left in the hall of the Gurdwara alongwith other plates containing Prashad left by various devotees. After partaking Langar, Jasbir Singh alongwith his family members retrieved their plates of Prashad from the hall and headed home. Complainant's house being on the way, the complainant's uncle and his family decided to stop and meet him.