JASVIR KAUR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) The present appeal has been preferred against the judgment dated 16.12.2013 passed by the then learned Sessions Judge, Kapurthala vide which respondent No. 2 Harpreet Singh @ Babbu has been acquitted.

(2.) The case of the prosecution, in nutshell, is that Charanjit Singh, complainant, the brother of the appellant, is working as a private driver. Deceased Rajvir Singh, the son of appellant Jasvir Kaur, had been residing with him at village Rasulpur Brahmina and was a student of 4th semester, Mechanical Engineering, College of Engineering and Management, Nanakpur, District Kapurthala. That on 3.5.2013, Rajvir Singh told the complainant while leaving the house that his examination will be over at 1 P.M. He requested the complainant to take him from the College. Accordingly, the complainant went to the said college and reached there at about 1:00 p.m. on his motorcycle. He found Rajvir Singh sitting on one side of the basketball ground, when the complainant was at some distance from Rajvir Singh. Then, in his presence, one Hindu gentlemen came from the side of the College, who gave knife blow on the left side of the chest of Rajvir Singh and fled away from the spot along with his knife. On raising alarm by the complainant, PW-4 Jatin Arora, a student of the same college, arrived at the spot. He told the complainant that the person who had given knife blow to Rajvir Singh is Harpreet Singh-respondent No.2, the student of 4th semester of the said college. The complainant along with said Jatin Arora brought Rajvir Singh to the Civil Hospital, Kapurthala where he was declared brought dead by the doctor. On the aforesaid statement of complainant-Charanjit Singh, the present case was registered and investigation started.

(3.) The Investigating Officer carried out the inquest proceedings and prepared the inquest report. The post-mortem examination on the dead body was got conducted. The place of occurrence was inspected by the Investigating Officer and he prepared the site plan thereof. The blood stained earth was collected from the spot. Parcels were prepared and were taken into the police possession.