SURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application for leave to appeal under Section 378(4) of the Code of Criminal Procedure has been filed against the judgment of acquittal passed by the learned Sessions Judge, Rupnagar.

(2.) The relevant findings arrived at by the learned Sessions Judge are is extracted as under:-

(3.) It is positive finding of the Court that the evidence is not sufficient to prove that there was abetment of commission of suicide. Still further, it has come in evidence that the deceased was addict and used to beat his wife due to which she had left the matrimonial home along with children. Thereafter, compromise was arrived at and the deceased was admitted to be habitual drunkard. As regards allegations of beating by Avtar Singh at the behest of Sarabjit Kaur, the wife of the deceased, the Court has found that as per post-mortem report, not a single mark of superficial injury has been detected on the dead body. It has found to be a simple case of drowning.