BALI RAM Vs. AJIT SINGH

JUDGEMENT

(1.) THIS is an application filed under Section 378 (4) of Cr.P.C., seeking grant of leave to appeal against the judgment dated 29.07.2011 passed by Sessions Judge, Bathinda, whereby the accused have been acquitted for the offence punishable under Section 306, IPC.

(2.) BRIEFLY stated FIR No.83 dated 26.06.2010 under Section 306 read with Section 34 IPC, was registered against the respondents -accused at Police Station, Nathana. As per prosecution story, as coming out from the statement, Ex.PA of complainant, namely Bali Ram son of Sant Ram, resident of village Dodra, Tehsil Budhlada, his elder son Gurpreet Singh was posted as Postman in village Dodra, whose dead -body was found lying in the fields of Navtej Singh son of Bharpur Singh under suspicious circumstances.

(3.) THE matter was reported to the police and the police conducted proceedings under Section 174 Cr.P.C. The complainant kept on making enquiries about the death of Gurpreet Singh. Initially the complainant family had the suspicion, but now they firmly believed that Gurpreet Singh had illicit relations with Charanjit Kaur wife of Ranjit Singh alias Nikka son of Bhura Singh resident of village Dodra.