SAT DARSHAN KALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN the din of crime against women counts the facts of the present case which shows that vice-versa in the peculiar facts is also true.

(2.) LALIT Walia was a teacher in a renowned institution at Jalandhar. He was married to Kiran Bala in April, 1984. The couple was blessed with two children. Deceased Lalit Walia had his aged parents staying with him. It is apparent that the bliss of the happy married life was not in store for the deceased.

(3.) ON the night intervening 3/4-4-1989, the parents of the deceased besides their daughter Usha slept in a separate room. At 3.00 a.m. they woke up and noticed that upper floor of the house had caught fire. It was noticed that Lalit Walia and small children Nannu and Chhottu had been burnt. On the basis of this statement, the first information report came into being.