Ritu Bahri, J. - (1.) THIS petition under Section 482 of the Code of Criminal Procedure is for directing the Respondents to take action on the representation filed by the wife of Petitioner No. 1, dated 16.11.2010 (Annexure P -5).
(2.) BRIEF facts of the case are that FIR No. 31 dated 31.5.1998 was registered at Police Station Sudhar under Sections 302, 148, 149 IPC and Section 25/27/54/59 of the Arms Act on the complaint of Balbir Singh dated 31.5.1998. As per this FIR complainant's father Pritam Singh and one Jaspal Singh alias Bhola were allegedly killed by the Petitioners and six others. The Petitioners were convicted and sentenced by the learned trial Court on 19.10.2000 for life. Appeal filed in the High Court was dismissed vide Crl. Appeal No. 63 -DB of 2001 vide judgment dated 23.1.2007. In the year 2004 when FIR No. 47 dated 10.5.2004 was registered under Sections 302, 34, 120B IPC and Section 25/54/59 of the Arms Act at Police Station Sudhar, District Jagraon with regard to the murder of one Jaspal Singh alias Gorkha. This FIR was registered against Balbir Singh son of Pritam Singh, who had got registered the earlier FIR against the Petitioner. This FIR was investigated by S.P. Crime wherein the Petitioners were convicted.
(3.) IN this trial deceased Pritam Singh's wife Charan Kaur gave a statement that to avenge the murder of Pritam Singh, Jagpal Singh alias Gorkha was killed by her son Darshan Singh. In this regard statement made by Charan Kaur is Annexure P -3. Statement made by Sarpanch Malkiat Singh is Annexure P -4 and Statement of Balbir Singh s/o Pritam Singh given in the second FIR is Annexure P -6.;