LAZAR V. SINGH Vs. JOY CHRISTOPHER

JUDGEMENT

(1.) LAZAR Bara Singh has filed this revision petition against the impugned judgment dated 3.2.1992 passed by Shri V.B. Handa, the then Additional Sessions Judge, Ludhiana in case FIR No. 84 dated 2.5.1990 under Sections 314 and 120-B IPC Police Station Focal Point, Ludhiana, vide which respondents Joy Christopher and Sabina were acquitted of the charges framed against them.

(2.) THE facts of the prosecution case are that both the respondents were employed in CMC and Hospital, Ludhiana. Joy Christopher was a Laboratory Technician, while Sabina was a Nurse. They are brother and sister, respectively. Sabina was friendly with Miss Sunila Singh (deceased), who was also employed as Staff Nurse in the same Hospital. Sabina allured Miss Sunila Singh to marry her brother Joy Christopher. They started meeting each other and became friendly. Then Miss Sunila Singh conceived from Joy Christopher. Both the respondents then conspired to terminate the pregnancy of Miss Sunila Singh. Miss Sunila Singh did not want to terminate her pregnancy. They took her to the nursing home of Dr. Nauharia situated in Jamalpur, Ludhiana. Thereafter, they took her to Dayanad Medical College and Hospital, Ludhiana for treatment, where she died on 30.4.1990 at 9.00 a.m. Lazar Bara Singh - petitioner reported the matter to the police. His statement Ex. PR was recorded on 2.5.1990 and the case was registered.

(3.) THE case was committed to the Court of Session for trial. Charge was framed against the respondents for the offences punishable under Sections 314 and 120-B IPC. They did not plead guilty to the charge and claimed trial.