- (1.) The present revision petition has been filed by complainant-Keshav Ram, father of Aarti, who is stated to have died in her matrimonial home on 14.5.2011. In the FIR, the petitioner/complainant had named husband, father-in-law and mother-in-law of Aarti, besides respondent No. 2-Des Raj, maternal uncle of her husband.
(2.) The Investigating Agency found Des Raj, respondent No. 2, to be innocent and placed him in column No. 2 in the report, submitted under Section 173 Cr. P.C. The petitioner appeared before the trial Court as PW. 2 and in his deposition, he has stated the following two facts against Des Raj, respondent No. 2:- A) That at about 9.30 A.M., the petitioner had received a telephonic call from Aarti, during telephonic conversation, his deceased daughter, disclosed that she was putting down the telephone as Des Raj, maternal uncle of her husband, has arrived and she would talk with complainant lateron. B) That at about 12.30 noon, the petitioner had received a telephonic call from Des Raj, respondent No. 2, that his daughter was not feeling well and her condition was serious, therefore, he should reach at Jalandhar.
(3.) Learned counsel for the petitioner submits that from the above two facts, it is apparent that Des Raj had also participated in the occurrence.;