STATE OF PUNJAB Vs. KAMLJIT KAUR ALIAS BHOLI

JUDGEMENT

(1.) THE present revision petition is directed by the State against the discharge of Kamaljit Kaur alias Bholi and surinder Kumar alias Kala, accused. They were facing trial in case FIR No. 108 dated 31-12-1994 registered at Police Station nawanshahr under Section 306, IPC. It is stated that Paramjit Singh son of Darshan singh Hira and his son Amritpal alias Lovely committed suicide and left a suicide note to the effect that his wife Kamaljit Kaur alias bholi is a woman of bad character. He is fed up with her. Therefore, he along with his son Lovely Amritpal Singh is committing suicide. It is further stated that his wife has illicit relations with three persons namely, palli of Commando Force, Ludhiana, Kala residing opposite to their house and Ujjal singh, her real uncle. In the suicide note, he has expressed that in these black days, such bad women are living in the Society. It is further stated that his wife Bholi is a lady of loose character. It is further stated that since Palli has come as a tenant in the house, bholi has become lady of loose character. It is further stated that Kala had noticed Bholi in objectionable manner with Kala. He wanted in suicide note that if law contemplates action against wedded woman, the law should take its course.

(2.) ON 27-8-1994 at 3. 00 p. m. dead bodies of young unknown person aged about 30 years and a child aged about 5-6 years were found near the maize field. These dead bodies were of Paramjit Singh and his son amritpal alias Lovely. Post-mortem was conducted visceras were sent to the Chemical examiner. The Chemical Examiner found the cause of death to be Aluminum Phosphide. Suicide note was found from the pocket of paramjit Singh. After completion of investigation, challan was submitted against kamaljit Kaur alias Bholi and Surinder kumar alias Kala. The name of Ujjal Singh was placed in column No. 2. Learned sessions Judge, Jalandhar, while discharging the respondents had observed as under :-

(3.) THUS, abetment can be either by instigation or by intentional aid or by illegal omission of doing a thing. So far as the death of child is concerned it has to be assumed that Paramjit Singh, his father, had killed him by administering aluminum phosphide. There is nothing to show if any of the accused was present at the time of commission of suicide. For arguments sake, if it may be taken that the wife is a woman of easy virtue, even then, it cannot be stated if she had instigated or had aided the commission of suicide. The learned P. P. for the State has not been able to satisfy as to in which man" ner the commission of suicide has been instigated or aided by the accused. The husband might be feeling harassed or mentally disturbed with the alleged illicit relations of his wife but harassment and the mental disturbance do not constitute the offence of abetment. It looks that the deceased husband was unable to control his wife and he out of frustration has not only committed suicide but has also snuffed the life of his son. The authority Charabhushan Bhimraj bhushanwar and others (supra) is hardly of any help to the prosecution. I am of the firm view that from the facts of the case no prima facie case is made out against the accused. Though no direct authority is available pertaining to such like facts yet with advantage reference can be made to Shri Ram v. the State of u. P. , AIR 1975 SC 175 : (1975 cri LJ 240 ). Balbir Singh v. The State of punjab, 1987 (1) Crimes 76; Wazir Chand v. The State of Haryana, 1989 (1) Crimes 173: (1989 Cri LJ 809); State of Haryana v. Babu ram, 1992 (1) Criminal Courts judgments 68 and Deepak v. State of M. P. 1984 Cri LJ 767".