- (1.) Leave granted.
(2.) The present appeal is filed by the complainant, brother of deceased Anju Devi against the judgment and order dated October 31, 2006 by the High Court of Punjab & Haryana in Criminal Appeal Nos. 992-SB of 2002 and 1012-SB of 2002. By the impugned judgment, the High Court allowed the appeal No. 1012-SB/2002 filed by Vinod and partly allowed the appeal No. 992-SB/2002 filed by other accused and acquitted some of the respondents-accused for offences with which they were charged reversing the order of conviction recorded by the trial Court.
(3.) The case of the prosecution in short is that the appellant herein, a de facto complainant is brother of one Anju Devi ('deceased' for short). According to the appellant, his sister Anju Devi got married to Accused No. 1, Jolly Singla on May 18, 1997. Accused No. 2 Reshma Devi is mother in law of deceased Anju Devi. Accused No. 3 Rajesh and accused No. 4 Vinod are brothers of accused No. 1 Jolly Singla and accused No. 5 Kiran is wife of accused No. 3-Rajesh.;