- (1.) Challenge in this revision petition is to the order dated 14.05.2011 passed by Shri A. P. Batra, Additional Sessions Judge, Amritsar, vide which charge under Sections 306 and 420 IPC is ordered to be framed against the petitioner.
(2.) The law was set in motion by recording the statement of Bhajan Kaur wife of late Santokh Singh who has stated that she is resident of Main Rampur, District Amritsar. Her husband expired 12 years ago. She has three daughters who all are married. The elder one is Harjeet Kaur who is married with Amolak Singh-present petitioner about 9/10 years back. Two sons, namely Kamalpreet Singh and Amanpreet, were born out of the said wedlock. She has further stated that she was owner of 3 acres of land. Harjeet Kaur and Amolak Singh were living with the complainant. Her son-in-law borrowed Rs One lac from the complainant for bringing up his children. Five years ago, she has sold her land and equally divided the money into her three daughters. Three years ago, Amolak Singh has committed fraud with her by transferring her residential house, without informing her, through a registered document. The complainant has further stated that she came to know about this fact and she informed her daughter Ranjeet Kaur who raised dispute with her husband for committing fraud with the complainant. The complainant and her family members requested Amolak Singh to get the house registered in the name of complainant but he refused to do so.
(3.) Ranjeet Kaur was depressed on that account. On 23.05.2010 at about 10 o'clock in the morning, the complainant, her daughter Ranjeet Kaur along with her son-in-law Sarabjit Singh were present at home. Ranjeet Kaur and Amolak Singh were shouting in the room and Ranjeet Kaur was saying to Amolak Singh that why he is not transferring the house in the name of her mother i. e complainant. Ranjeet Kaur was under depression. After hearing the noise, when they went into the room, Ranjeet Kaur had already taken some poisonous substance and died at the spot.;