(1.) The complainant-Balbir Kaur has filed this appeal against the judgment dated 11.10.2000 passed by the Additional Sessions Judge,Bathinda, vide which three accused, namely Resham Singh, Sukhdev Kaurand Simmer it Kaur, who were charged under Sections 302/34 and 498-AIPC were acquitted of the charges. The complainant-Balbir Kaur filed a complaint on 19.12.1991before the Additional Chief Judicial Magistrate, Bathinda, wherein it was averred that her daughter Harwinder Kaur was married to Resham Singh Crl.accused and a son, namely, Sandeep Singh, was born out of this wed-lock about 4 years back. Resham Singh accused used to treat her with contempt and hatred and compelled her to bring more dowries.
(2.) The complainant kept on satisfying such illegal demands of the accused in the hope that her daughter would be settled in the marital home. On 28.7.1990 at 2:30 P.M.Resham Singh accused along with his aunt Sukhdev Kaur, with whom he had illicit relations, and his sister Simmerjit Kaur murdered her daughter Harwinder Kaur and did not even intimate about her death. On the same evening Resham Singh accused along with some other persons first went to Joginder Singh, a common friend of both the sides, resident of village Jhanduke, District Bathinda and confessed before him that he along with his sister Simmerjit Kaur and aunt Sukhdev Kaur had murdered Harwinder Kaur and her dead body was lying in their house at village Teona and requested him (Joginder Singh) to get a compromise effected. Joginder Singh, on enquiry, found that no information had been sent to the parents of Harwinder Kaur.
(3.) At this, Joginder Singh asked him to leave his house as he had committed a heinous crime. Then Resham Singh and his companion went to another relation of the complainant, namely, Ajaib Singh son of Jang Singh, resident of Kot Fatta and told him the whole occurrence. Ajaib Singh also turned him out of the house saying that he had committed amurder of Harwinder Kaur. On 29.7.1990 early in the morning both Joginder Singh and Ajaib Singh came to the village of complainant and stated the story which was narrated by accused Resham Singh to them. In the mean time, two persons came on a scooter and told that Harwinder Kaurhad died at village Teona. The complainant party hired two jeeps from Bus Stand Nathana and went to Teona.