GURNAM SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F .I.R. No. 23 dated 07.06.2007 was registered against Gurnam Singh his sons Mohinder Singh and Bhola Singh alias Jagroop Singh and grandson Harbans Singh son of Jagroop Singh under Sections 304 read with Section 34 IPC in respect to an incident which occurred on 07.06.2007 in which Paramjit Singh lost his life.

(2.) COMPLAINT dated 20.08.2007 was filed by Amarjit Kaur wife of Bhola Singh @ Jagroop Singh (accused in the above said F.I.R.) under Sections 307, 323, 324, 326, 452, 148, 149 IPC against Hakam Singh, Jaswant Singh, Jagdev Singh, Jora Singh, Sangat Singh, Sham Singh and Gurjinder Singh @ Kala in respect to the same incident.

(3.) COMPLAINT dated 20.08.2007 filed by Amarjit Kaur was dismissed vide separate judgment of even date i.e. 15.10.2009. She has preferred CRA No. 192 -MA of 2010 impugning the acquittal of the accused therein and dismissal of her complaint. This appeal filed by Amarjit Kaur was directed to be heard alongwith CRA D -1032 -DB of 2009.