BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant Balwant Singh @ Jaswant Singh son of Mit Singh, resident of Rurka Kalan, faced trial before the learned Additional Sessions Judge, Jalandhar on a charge Under Section 304-B of Indian Penal Code for subjecting his wife Gurdev Kaur to cruelty or harassment in connection with demand of dowry.

(2.) THE case was registered with Police Station Goraya on the complaint of Shri Sohan Singh son of Dheru, resident of Village Garcha, Police Station, Nawanshahr, father of the deceased.

(3.) ON 7. 1. 1991 at about 10 a. m. Makhan Singh, brother-in-law, of the de facto complainant came to his residence and informed him that Gurdev Kaur had died after consuming poisonous substance. The de facto complainant suspected that either the appellant had administered poison to her or his daughter Gurdev Kaur consumed poison feeling aggrieved by the behaviour meted out to her by the appellant Balwant Singh. The informant alongwith Makhan Singh rushed to the matrimonial home of the deceased and saw her lying dead. Thereafter, he pro- ceeded towards the Police Station when he met the Police Officer at bus stand Sang Dhesian and reported the incident to the Police Officer. On the basis of the statement of Sohan Singh, a formal F. I. R. was registered and investigation started.