BALKAR SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellants had faced the trial qua commission of offence punishable under Section 304-B of the Indian Penal Code, 1860 ('IPC' for short) in FIR No. 106 dated 2.8.2001, registered at Police Station Mukerian.

(2.) Prosecution story, in brief, is that Veena, sister of the complainant, had got married to appellant No. 1-Balkar Singh on 4.11.1999 and out of the said wedlock, a son was born. On 1.8.2001, appellant Balkar Singh along with someone, came to the house of the complainant at 5.00 P.M. under the influence of liquor. Appellant Balkar Singh raised a demand of motor cycle and said that if the demand was not fulfilled, anything could happen. On the same day, at about 11.00 P.M., complainant received a message that his sister as well as appellant Balkar Singh, were admitted in the hospital in serious condition. Complainant along with his parents and other respectables of the village reached village Singhowal. Complainant came to know that appellant Balkar Singh as well as his sister Veena had consumed some poison and they were admitted in the Civil Hospital. Veena, however, died on 2.8.2001 at about 7.00/7.30 A.M. Veena had been harassed on account of demand of motorcycle by appellants and since she had been unable to fulfill the said demand, she had consumed poison.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellants. Charge was framed against the appellants under Section 304-B IPC vide order dated 21.3.2002.