LOVEPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to release the petitioner on regular bail in FIR No. 241 dated 3.10.2006, under Sections 302, 34 IPC in which Section 109 IPC has been added later on, registered at Police Station, Sunam, District Sangrur.

(2.) THE above stated FIR has been registered on the statement of Bharpur Singh s/o Sawan Singh, who has, inter alia, alleged that the petitioner herein was married to the complainant's son, Kesar Singh, who died an unnatural death on 29.4.2006. The dead body of the complainant's son was recovered from a canal passing through near village Lehragagga. It is alleged that he had a doubt from the very beginning that his son was murdered by someone and that he has now come to know that his daughter-in-law, namely, the petitioner was having illicit relations with Amritpal Singh s/o Chhajju Singh and both of them used to meet secretly. It was in order to remove the complainant's son from their way that the petitioner and the said Amritpal Singh hatched a conspiracy and pursuant thereto, Amritpal Singh offered liquor to the complainant's son, who was later on done to death and his dead body was thrown in the canal. It is alleged that when the dead body was recovered, it bore various injuries including one on the head of the deceased, caused by a sharp edged weapon. The complainant has further alleged that at the time of Rasam Pagri of his deceased son, the petitioner (Lovepreet Kaur) insisted to place the Pagri on the head of Amritpal Singh as she would like to tie herself with Amritpal Singh only.

(3.) IT appears that in order to bring the guilty home, the prosecution relied upon two extra-judicial confessions, viz, the one suffered by the petitioner and Amritpal Singh before one Rajender Singh and the other by their co-accused Yadvinder Singh and Jaspal Singh @ Nika, who were allegedly engaged by the petitioner and Amritpal Singh to commit the murder of the petitioner's husband, before one Harjit Singh s/o Natha Singh.