AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict, rendered on 20/9/2017, upon case SC No.257/11 dtd. 12/10/2016, by the learned Additional Sessions Judge, Patiala, with respect to charges drawn against the respondents-accused, qua offences punishable under Ss. 302, 506, and, under Sec. 120-B of the Indian Penal Code, 1860, whereby, a verdict of acquittal was made upon them.

(2.) The complainant-aggrieved, son of the deceased Sukhdev Singh through instituting thereagainst, the instant appeal before this Court, has strived to seek the verdict (supra) becoming quashed, and, set aside.

(3.) The above complaint was intially instituted by Avtar Singh, on 16/4/2014, but since Avtar Singh died during the pendency of the complaint leaving behind his legal representatives namely Harcharan Kaur (widow), Gurdeep Singh, and, Manjit Singh (sons), Amandeep Singh (grandson), and, Sharanjit Kaur (granddaughter). Therefore, the learned trial Court vide order dtd. 15/6/2015 permitted Harcharan Kaur widow of Avtar Singh to prosecute the complaint on behalf of all the LRs of deceased Avtar Singh. However, subsequently Harcharan Kaur also died, and, then the learned trial Court vide order dtd. 19/1/2016, permitted Amandeep Singh, (grandson) of the deceased to prosecute the complaint.