DALER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT -Daler Singh has come up in the instant appeal against the judgment and order of sentence dated 08.08.2001 passed by the Court of learned Additional Sessions Judge, Kapurthala, vide which he was held guilty for the offences punishable under Sections 498 -A and 304 -B of Indian Penal Code (I.P.C. in short) and convicted thereunder along with his co -accused Satwinder Kaur alias Satya.

(2.) SAID Satwinder Kaur alias Satya filed a separate appeal vide CRA -S -895 -SB -2001. She expired during pendency of the appeal and her appeal as such was disposed of vide order dated 19.11.2014. The prosecution version as per its case in concise is that on 12.06.1998 Police party of SI/SHO Sarwan Singh, Police Station Begowal consisting of ASI Satwinder Singh and other police officials was present at Bhadas chowk on a Government vehicle for patrolling. There came to him complainant -Munsha Singh son of Mohan Singh resident of village Talwandi Salan, District Hoshiarpur and made his statement before him, which is as under: - -

(3.) THE abovesaid statement of complainant was read over to him by SI/SHO Sarwan Singh, who signed the same in Punjabi after admitting it to be correct. He also made his own endorsement on this statement of the complainant and sent the ruqa for registration of the case, on the basis of which instant case was registered under Section 304 -B of the IPC. Thereafter SI/SHO Sarwan Singh visited the spot of occurrence and prepared the inquest proceedings with regard to dead body of the deceased. He also prepared the site -plan after the spot inspection. Post -mortem on the dead body of deceased was also got conducted. Accused Daler Singh and Par Kaur were apprehended in this case on 13.06.1998. The name of accused Satwinder Kaur alias Satya on the basis of Police inquiry was kept in column No. 2 of challan. Viscera of the deceased was sent to the office of Chemical Examiner, Patiala and her secret part was sent to Head of Pathology Department, Medical College, Amritsar. In the post -mortem report, the Doctor gave the opinion that death of Pritpal Kaur had been caused due to strangulation. Statements of witnesses were recorded, on the completion of investigation, challan against accused Daler Singh and Par Kaur was presented in the Court of learned Illaqa Magistrate, who committed the same to the Court of learned Sessions Judge, Kapurthala for trial, after making compliance of the provisions of Section 207 of the Criminal Procedure Code (in short, the Cr.P.C.)