NANAK DASS Vs. LAKHWINDER SINGH @ LAKHI

JUDGEMENT

(1.) There is a delay of 151 days in filing the appeal. We are convinced with the reasons assigned by the applicant-complainant for the delay of 151 days in filing the appeal. Therefore, the delay is condoned and the application is allowed.

(2.) Respondent No. 1 Lakhwinder Singh @ Lakhi, son-in-law of applicant Nanak Dass was acquitted of the charges under Section 304-B and 201 IPC. Hence, the present application by the complainant seeking special leave to prefer and appeal.

(3.) It is the case of the prosecution that the applicant's daughter Gurdeep Kaur was given in marriage to Lakhwinder Singh @ Lakhi about 5 years prior to the occurrence. They were blessed with two children. On 12.1.2013 at about 5.00 p.m., respondent No. 1 gave a telephonic call to the complainant and enquired about his wife Gurdeep Kaur @ Monu. On the same day, at about 8.00 p.m., respondent No. 1 came along with his brother Dara Singh and mediators of his house at Nanakwal to enquire about Gurdeep Kaur. It was alleged by the complainant that after about 1 years of marriage, Gurdeep Kaur was maltreated by the respondent. He used to beat her. The dispute was compromised several times with the intervention of middle men. After one year of marriage, respondent No. 1 demanded a Bullet motorcycle. About one month prior to the occurrence, he demanded money. The younger son of the complainant gave him Rs. 2000/-. Not satisfied with the money given to respondent No. 1, respondent No. 1 beat applicant's daughter. He has raised a suspicion that his daughter Gurdeep Kaur was killed by respondent No. 1.