ANITA CHAUDHRY,J. - (1.) - This is an appeal against acquittal in FIR No. 72 dated 7.10.2013 registered under Section 306 IPC at Police Station Mullanpur. The trial ended in acquittal. Aggrieved by the same the complainant has come up in appeal.
(2.) Raj Kaur was married to Nirmal Singh for over 10 years. They had two children from the marriage. She was expecting a third child when she consumed poison. No case was registered. The report of the FSL was received by the police two months later and thereafter the complainant approached the police for registration of the FIR. The complainant is said to have approached the Court seeking direction to the police for registration of the FIR. The husband was arrested and was challenged.
(3.) Charge was framed under Section 306 IPC. The prosecution examined 6 witnesses. The only witness who had deposed against the accused was Kirshan Lal - complainant. Karam Singh - PW2 had identified the body of his niece. The remaining witnesses were the Medical Officers and the Police Officials. The trial Court examined the evidence and acquitted the accused.;