- (1.) The contour of the facts, which needs a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant petition, for special leave to appeal and emanating from the record, is that, on 28.8.2010, a dead body was found lying on railway line between Karnal & Bhaini Khurd, which was subsequently identified by complainant-petitioner Ved Parkash (for brevity "the complainant"), to be of his son Karan Singh (deceased). The complainant made his statement before the police to the effect that the marriage of his son was solemnized with Rekha accused 1-1/ years, prior to the present occurrence. She used to maltreat her husband. The complainant claimed that on 27.8.2010, Piare Lal, accused maternal uncle of Rekha accused, came to his house and went away after talking with Rekha. Thereafter, at about 9 PM, Piare Lal accused again came to the house of complainant. On 28.8.2010, he took away Rekha and Karan Singh, on the pretext of some urgent work. The case of the prosecution further proceeds that on that day, one Raju telephonically informed the complainant that Karan Singh has been run over by a train near Uchana Railway Station.
(2.) Levelling a variety of allegations and narrating the sequence of events, in all, according to the complainant that on 28.8.2010, his son Karan Singh committed suicide and his wife Rekha & her maternal uncle Piare Lal -accused abetted the commission of offence. In the background of these allegations and in the wake of complaint of the complainant, the instant case was registered against the accused, vide FIR No.51 dated 29.8.2010, on accusation of having committed the offence punishable under section 306 read with section 34 IPC by the police of Police Station GRP Karnal.
(3.) Having completed all the codal formalities, the trial Court acquitted the accused, by virtue of impugned judgment of acquittal dated 15.11.2011..;