AVTAR SINGH Vs. SUKHMANDER SINGH

JUDGEMENT

(1.) AVTAR Singh complainant has preferred the present revision petition directed against the judgment of the learned Sessions Judge, Faridkot dated 31.1.1995. The learned trial court acquitted the accused persons awarding them the benefit of doubt.

(2.) THE relevant facts of the prosecution case are that Avtar Singh has four brothers and two sisters. His sister Surjit Kaur was married to Gursharan Singh son of Surjit Singh resident of Kot Bhai. Her husband died during the Blue Star Operation in the year 1984. Thereafter Surjit Kaur started living with Avtar Singh. Surjit Kaur started running a school with the help of other teachers at village Jand Wala Charat Singh. She used to visit the school every day.

(3.) THE petitioner and Mehar Singh raised an alarm as a result of which both the respondents made good their escape. The motive of the crime was recited to be that there was a dispute pertaining to land between Surjit Kaur and wives of the respondents. It is on basis of these facts that investigation was taken up. The respondents were arrested and put to trial.