PAWANJIT SINGH ALIAS BABLOO Vs. STAE OF PUNJAB

JUDGEMENT

(1.) F .I.R. No. 25 dated 9.5.1999 came to be registered at Police Station G.R.P., Bhatinda under Section 306 IPC on the statement of Sarup Singh, which reads as follows :-

(2.) GURINDER Singh is the son of the complainant. The elder son of the complainant was killed by Mohan Singh and Nazar Singh some years ago with regard to which F.I.R. was registered. Therefore, Mohan Singh and Nazar Singh, in order to take revenge, have lodged a complainant at Police Station Kot Fatta that Gurinder Singh has committed theft in their house. Gurinder Singh was suffering from mental disorder. Nazar Singh had several times threatened that he had killed the elder son and that he will not let the complainant and others to live. Due to this fear, Gurinder Singh was staying in his maternal uncle's house at village Sandhowa. He used to tell his uncle that the other party will kill him, and therefore he will die himself. On 9.5.1999, Gurinder Singh had committed suicide by jumping before the train due to the fear that he will be killed by petitioner-Pawanjit Singh and others.

(3.) I have heard the counsel for both the sides and perused the records on file.