GURMEJ KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Gurmej Kaur lodged a report with Station House Officer, Police Station Sadar, Moga (Annexure P -1) mainly alleging as follows : -

(2.) PETITIONER 's husband Baljinder Singh was a servant with Hardyal Singh for the last seven years. Hardyal Singh went abroad leaving the responsibility of the house and the fields to Baljinder Singh. Amar Singh (brother -in -law of Hardyal Singh) had come with his family to the house of Hardyal Singh but, he was not happy with confidence deposited by Hardyal Singh on Baljinder Singh.

(3.) ON the same day at about 7 p.m. Amar Singh and his son Sarbjit Singh came and took the petitioner and her father -in -law to Civil Hospital, Moga, where they found Baljinder Singh dead. On the way to the Hospital, they said that Baljinder Singh had some minor injury by failing down by the tractor -trolley. The petitioner's father -in -law heard Dr. Mohinder Pal demanding Rs. 30,000/ - from Amar Singh and telling him that otherwise he will not write accident as the cause of death. Amar Singh and Nirmal Singh came back with the money and paid it to the Doctor.