- (1.) Complainant Gurlal Singh (PW1) has filed this application under Section 378(4) Cr.P.C. seeking permission to file an appeal against judgment dated September 13, 2011, vide which respondents No. 2 to 4 were acquitted of the charge framed against them.
(2.) Wife of Sukhvinder Singh, respondent No. 3, namely, Karamjit Kaur died on May 19, 2010. It was allegation against respondents No. 2 to 4 that on account of her harassment, by them, for bringing less dowry, she had consumed poison on May 18, 2010, at 7 PM, which resulted into her death. 3 .The process of law was initiated on a statement made by Gurlal Singh (PW1). His statement was recorded by ASI Jaswinder Singh (PW7) on May 19, 2010, which resulted into registration of an FIR 282 against the respondents on May 19, 2010, under Section 304-B/34 IPC. PW7 ASI Jaswinder Singh received a telephonic message from the Police Post in General Hospital, Karnal, regarding death of Karamjit Kaur due to poisoning. He went to the Hospital where he met Gurlal Singh (PW1), who made a statement to him. The trial Judge has noticed following facts from the statement made by PW1: "that he is resident of village Jalmana, District Karnal and is an agriculturist. His father has died in the year 2005. It is further alleged that they are two brothers and two sisters and his eldest sister is Karamjit Kaur, aged about 23 years was married with accused Sukhwinder Singh, on 21.12.2009, according to Hindu rites and ceremonies. And at the time of marriage they have given sufficient dowry in the form of a Indica Car; A.C.; Cooler; Fridge; Television; Washing machine; utensils; and furniture etc. besides gold ornaments of about 300 Grams to the accused at the time of marriage. The accused kept the deceased well only for one month and thereafter accused Sukhvinder Singh, his father Gurmukh Singh and mother Manjit Kaur, Gurvinder Singh, brother of husband of the deceased and Kuldeep Kaur wife of Gurvinder Singh, started harassing his sister, Karamjit Kaur, for and on account of demand of a big car. When the complainant came to know about this, he went to the in-laws house of his sister and tried to make understand them but they did not mend their ways and about 15 -- 16 days prior to the occurrence, the accused persons turned her out of the matrimonial house after giving her severe beatings on account of demand of big car in the dowry. And since then Karmajit Kaur was staying with them at parental house. Thereafter, a Panchayat was convened but in the Panchayat also the accused persons remained adamant on their demand of big car.
(3.) With the above details and background, the complainant further alleged that ultimately, on 18.05.2010 at about 7.00 P.M., his sister Karamjit Kaur, told him that she had taken tablets of sulphas. When she asked as to why she had taken the tablets of Sulphas, she replied that while leaving her matrimonial house, her husband, Sukhwinder Singh gave her the tablets stating that either to bring the big car or to eat the same. It is further alleged that thereafter the complainant and Malak Singh son of Joga Singh took the deceased to G.D. Sharma's Hospital, Karnal from where after giving her first aid, she was referred to P.G. I., Chandigarh. However, the deceased breathed her last in the way of Chandigarh." It was alleged by PW1 that his sister had committed suicide for not satisfying the demand of dowry raised by the respondents. The Investigating Officer (PW7) went to the spot, prepared the inquest proceedings on the dead body and sent it for post-mortem examination, which was conducted by Dr. Amritpal Kaur (PW6). PW7 also got prepared a scaled site plan of the place of occurrence. He recorded statements of the witnesses. The respondents accused were arrested.;