KOMALPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal against acquittal is directed against the judgment of the Trial Court dtd. 21/5/2024, whereby the respondents have been acquitted in FIR No.102 dtd. 5/8/2019 under Ss. 302, 201, 34 IPC, registered at Police Station Makhu.

(2.) Learned counsel for the appellant has contended that the Trial Court has erred in acquitting respondents No.2 to 4 although there was clinching evidence warranting their conviction in the form of statement of the appellant/complainant, who was examined as PW-1 and is also the daughter of deceased-Sarwan Singh. She had categorically deposed with regard to the involvement of respondents No.2 to 4, who include her mother in the commission of the crime. Her statement was corroborated by PW-3 Harjinder Singh and PW-9 Gurdev Singh. Moreover, recovery of rope and motorcycle, which was used to throw the body of the deceased in the lake, had been effected from the accused in terms of their statements, which is strong evidence pointing towards their guilt. He also submitted that the chain of circumstances is complete and it points to the only conclusion i.e. towards the guilt of the accused. He has relied upon the judgements of the Supreme Court in the cases of Deonandan Mishra vs. State of Bihar, AIR 1955 SC 801, Mani Kumar Thapa vs. State of Sikkim, (2002) 7 SCC 157 and Ramjee Rai vs. State of Bihar (2006) 13 SCC 229.

(3.) Heard.