D P ENGINEERING INDUSTRIES LTD , FARIDABAD Vs. HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD , PANCHKULA AND ANOTHER

JUDGEMENT

(1.) Raj Pal aged about 56 years s/o Manohar Lal, Kewal Krishan aged about 63 years s/o Sohan Lal and Suresh Kumar aged about 52 years s/o Ravel Chand, all residents of Rupnagar, being accused in FIR No. 4 dated 15.1.2010, for offence under Section 306 IPC, registered at Police Station City Rupnagar, faced trial by Additional Sessions Judge, (Fast Track Court), Ropar, who vide judgment dated 20.1.2012, acquitted such accused of the charge framed against them.

(2.) Briefly stated, facts of the case, as per prosecution version are that the FIR in question was lodged at the instance of complainant Babli w/o Surinder Kumar, deceased. She had made statement to the police on 15.1.2010, stating therein that she was married with Surinder Kumar s/o Manohar Lal, about 25 years back and they were blessed with two children, a son namely, Gagandeep Vinayak aged about 23 years and a daughter namely, Priyanka aged about 20 years; that Surinder Kumar alongwith Raj Pal Vinayak, Kewal Krishan and Suresh Kumar Lamba, had been working in partnership as vegetable commission agent in vegetable market near Bhatha Sahib, for the last about 23 years; that however, in the year 2008, Raj Pal Vinayak, Kewal Krishan and Suresh Kumar threw out Surinder Kumar from the joint business without rendering any accounts; that resultantly, Surinder Kumar got mentally upset; that though Surinder Kumar had approached his three partners aforesaid, to furnish accounts of the firm, but what to talk of doing so, they rather threatened Surinder Kumar, stating that he would not be allowed to stay in Ropar. Surinder Kumar had moved an application before the concerned official of the Market Committee, Ropar, to resolve the matter and that on 15.1.2010 when Surinder Kumar came back home at about 1.30 P.M. after taking meals, he went inside his room and at about 4.30 P.M. when the complainant went inside the room of her husband she found froth coming out from the mouth of Surinder Kumar; that Surinder Kumar was shifted to Civil Hospital, Ropar, where he was declared brought dead; that two suicide notes were recovered from the pocket of shirt worn by Surinder Kumar; that in one of the notes it had been disclosed that he was taking that drastic step since his partners had failed to render any accounts to him with regard to the partnership business.

(3.) After registration of the FIR, the case was investigated.