- (1.) This application has been filed by the complainant against judmgent dated 4.11.2011 vide which criminal complaint filed by her was dismissed resulting into acquittal of all the respondents from the charges framed against them.
(2.) Applicant is the sister of respondent No.2 and sister-in-law of respondent No.1. It was her allegation that respondents had killed her mother by giving her push/ blows on 19.1.2006.
(3.) The trial Judge has noted the following facts from her complaint:- "2.....that she is running a school in her village Chuslewar as her father had sold some land to her. Her mother dis-inherited accused Charanjit Kaur and Lakhbir Singh who are her sisterin-law and brother respectively, from her property by way of notice published in the Newspaper as both the accused were not having cordial relations with the mother of the complainant. That on 19.1.2006, Charanjit Kaur, her Bharjai (i.e. Wife of his brother Lakhbir Singh accused), her brother Lakhbir Singh and Gurmej Singh son of Dial Singh gave push blows to her mother, as a result of which, she fell down on the ground and died due to her old age. The occurrence was witnessed by the complainant and Tarsem Singh son of Arjan Singh. This occurrence occurred at about 2.15/2.30 PM. Her mother was subjected to post mortem examination at Civil Hospital, Patti. The matter was reported to the police of P.S. Patti. Although they assured to take action against the accused but they did not take any action against them. She also moved applications to the Human Rights Commission, Punjab, Hon'ble Punjab and Haryana High Court, District & Sessions Judge, Amritsar and I.G. Police, Chandigarh but when to no result she filed the complaint in the Court.";