RAKESH KUMARI Vs. BALWAN SINGH

JUDGEMENT

(1.) One Kundan Lal was killed on March 08, 2006 near Ban Ganga, Katra, Jammu. Dis-satisf ied with the arrest of only two persons as against seven stated to have been nominated by the petitioner, his mother, as the assailants, she approached this Court by her Writ Petition seeking investigation into her son's Murder by the Central Bureau of Investigation or any other independent Investigating Agency.

(2.) The judgment delivered by the Writ Court was modified by a Letters Patent Bench of this Court directing re-investigation into the petitioner's son's murder by the Crime Branch of the State Government. The re-investigation carried out, however, reiterated involvement of only two persons.

(3.) During the currency of the trial before learned Sessions Judge, Reasi, the prosecution moved an application seeking impleadment of Balwan Singh, Sohan Singh, Suram Singh, Vijay Singh and Narinder Singh, who had been named as assailants by the petitioner Rakesh Kumari and her daughter Neeru Devi in their deposition in the Court.