CHANAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Accused Kunan Singh aged about 70 years, his son Jagdish Singh aged about 48 years, wife Bachan Kaur aged about 68 years and daughter Jasbir Kaur @ Manpreet Kaur aged about 32 years faced trial by learned Additional Sessions Judge, Gurdaspur, who vide judgment dated 17.7.2013 acquitted such accused of the charge framed against them.

(2.) Briefly stated, facts of the case as per prosecution story are that FIR in this case was registered on the basis of statement of deceased Malkiat Singh wherein he stated that he was married with Jasbir Kaur @ Manpreet Kaur about 6 years prior to the incident and the couple was blessed with a female child; that about four years earlier, Kunan Singh father of Jasbir Kaur @ Manpreet Kaur took her to her parental house and at that time said Jasbir Kaur @ Manpreet Kaur had taken away all her articles and thereafter such Jasbir Kaur @ Manpreet Kaur filed a case for grant of maintenance in the Court, though the matter was compromised but Jasbir Kaur @ Manpreet Kaur had not withdrawn the cases filed by her against the deceased and that all the accused used to harass Malkiat Singh, as such on 17.2.2010, he had consumed celphos tablets. On the statement of complainant Ex.PA, which was recorded by ASI Mukhtiar Singh from Police Station Kahnuwan, an endorsement Ex.PA/1 was appended, then ruqa was sent to police station where formal FIR Ex.PA/2 was recorded. Malkiat Singh had expired at Oberoi Hospital, Gurdaspur. The Investigating Officer went there and carried out necessary proceedings including getting the post mortem examination conducted on the dead body. The matter was investigated. The accused were arrested in this case.

(3.) After completion of investigation and other formalities, challan against the accused was prepared and filed in the Court of Judicial Magistrate Ist Class, Gurdaspur.