AMARJIT KAUR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have preferred this revision petition against the order of framing of charge dated 28.10.2015 and chargesheet dated 28.10.2015 passed by Additional Sessions Judge, Patiala.

(2.) Fir was registered on the basis of statement of Gurtej Singh who stated that his family is comprising of two brothers and 4 sisters. Nine months earlier, younger brother of the complainant namely Parminder Singh was married to Parneet Kaur @ Nisha daughter of Mukhtiar Singh. Both the brothers jointly residing in one house. Parneet Kaur @ Nisha was pregnant who left the house about one and half months earlier and went to her parental house. About 8-10 days earlier, due to fast of Parneet Kaur @ Nisha, Parminder Singh and his mother Amarjeet Kaur went to village Paharpur for giving Sargi. Some dispute arose between the brother of the complainant and members of his in-laws family with regard to sister-in-law of the complainant due to which mediator namely Jagwinder Singh was called. Jagwinder Singh informed the same to the complainant. Thereafter, Jagwinder Singh along with his mother Harbans Kaur lambardarni and brother Kaka Singh @ Surinder Singh went to village Paharpur.

(3.) Police investigated the case and found that though the FIR was registered at the instance of Gurtej Singh, but the deceased Parminder Singh was having differences with his brother Gurtej Singh on account of partition of the house. Parminder Singh was earlier married at Bhawanigarh and was divorced. Settlement amount of Rs.7 lacs was allegedly given by Gurtej Singh and the said amount was credited to the share of Parminder Singh. There were differences between the brothers.