STATE OF PUNJAB Vs. MOHINDER KAUR AND OTHERS

JUDGEMENT

(1.) The prosecution case is as under:-

(2.) In order to prove its case, the prosecution examined Dr. P.K. Martin - PW 1 who had brought the bed head ticket Ex.PA. Dr. Inderjit Singh PW- 4 who conducted the post mortem examination on the dead body of the deceased, Pritam Singh - PW 5 the father of the deceased, PW-7 Jagdish Rai, Naib Tehsildar, who had recorded the dying declaration Ex. PH, Dr. Prem Kumari -PW-8 who had declared karamjit kaur fit to make her statement. Dr. Inder Mohan Singh Puri - PW 9, who had conducted the medico legal examination of the deceased prior to her death and ASI- Harbans Singh - PW-10, the Investigating Officer. Surinder Singh the only eye witness and the brother of the deceased, however, died before he could be examined in Court.

(3.) The prosecution case was then put to the accused. In their statements u/s 313 of the Cr. P.C, they denied the circumstances appearing against them. Gurmit Singh accused stated that the deceased was annoyed with him as despite her requests he was not prepared to separate from his parents. Mohinder Kaur accused took the plea that she had been away to Mukatsar at the time of the incident and that the deceased had caught fire by accident while preparing tea. Manjit Kaur also stated that she had been falsely roped in on account of some dispute which she had with her husband Darbara Singh, whereas Baljit Kaur accused pleaded innocence simplicitor.