ALKA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal appeal has been filed against judgment of acquittal. It is debatable whether such an appeal at the hands of first informant-victim is maintainable or not. However, this Court has heard learned counsel for the appellant at length and with his able assistance gone through judgment passed by the learned Additional Sessions Judge dated 28.10.2015.

(2.) As per the case of the prosecution, first informant-petitionerAlka Sharma was married to late Sh. Ashok Kumar in the year 1986. She gave birth to one son namely Hartej Kumar. Ashok Kumar, her husband was trading in sale and purchase of furnace oil at Mohali. Amit Kumar Sharma, his cousin was also working with him. Ashok Kumar used to purchase furnace oil from one Gurarpan Singh Chauhan and supply the oil so procured to Kiran Pal and Rana. It is alleged that Amit Kumar committed theft of car of Ashok Kumar after forging his signatures and sold the same, due to which an FIR.No.24 dated 28.5.2010 was lodged by Ashok Kumar against Amit Kumar and his wife. Kiran Pal and Rana owe some money to Ashok Kumar but they were not returning the same, rather extending the threats to Ashok Kumar. Amit Kumar and his wife, Sonia were also pressurizing Ashok Kumar to withdraw the case. Ashok Kumar went into depression for which he was getting treatment from Ivy Hospital, Mohali. Ashok Kumar committed suicide on the intervening night of 28th February/1st March, 2013. Thus the complaint was lodged by the first informant against Amit Kumar, Gurarpan Singh Chauhan, Sonia, Brhamajit Singh and Kiran Pal. Allegations are that they have abetted the suicide committed by Ashok Kumar.

(3.) Prosecution in order to prove its case examined following witnesses:-