SWARAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The complainant has filed the present appeal against the judgment dated 22.12.2010 passed by the Sessions Judge, Jalandhar whereby respondents No.2 and 3, hereinafter referred to as 'the accused', stand acquitted of the charges under Sections 364, 302, 201/34 IPC.

(2.) In brief, the prosecution case is that on 29.2.2004, the appellant's son Tarsem Singh, who was an electrician by profession, after finishing his work, was present at his house and watching television, where Rakesh Kumar accused came and took him on his motorcycle for attending a marriage party. At that time, appellant's wife Mohinder Kaur was present in the house.

(3.) Thereafter, Tasem Singh did not return home. When the appellant enquired from accused Rakesh Kumar about the whereabouts of his son, Rakesh Kumar denied having taken Tarsem Singh with him. Further case of the prosecution is that one Sucha Singh resided in the neighbourhood of the appellant. Sucha Singh's daughter Rajni was having illicit relations with Prem Kumar, who had been visiting the shop of Tarsem Singh for purchasing articles. Sucha Singh, his wife Jaswant Kaur and their sons Dilbagh Singh and Gurpreet Singh had threatened appellant Swaran Singh that he was having hand in the elopement of Rajni with Prem Kumar and they would not leave his son Tarsem Singh.