A.K. Goel, J. - (1.) The State is aggrieved by acquittal of the respondents of the charge under Ss. 302/34 IPC.
(2.) Case of the prosecution is that on 24.06.1992 at 10.30 P.M., accused Kuldip Singh and Sukhwinder Kaur put kerosene on Harvinder Kaur wife of Kuldip Singh and put her on fire. PW -1 Sewa Singh and PW -2 Balwinder Kaur, who happened to be outside the house of the deceased, heard the shrieks and went inside the house after scaling the wall. They found that the deceased had already died. The accused fled away from the place of occurrence. Other people also gathered there. Sewa Singh and Balwinder Kaur thought it proper to lodge a report with the police. They went to Police Post D.C.W., Patiala attached with Police Station Sadar Patiala, where statement of Sewa Singh (Ex.PA) was recorded by SI Harbhajan Singh (PW -7) on 24.6.1992 at 1.20 P.M. Sewa Singh also stated that Kuldip Singh was a tenant in the house of Sukhwinder Kaur and had illicit relations with her. After the marriage with the deceased Harvinder Kaur, Harvinder Kaur objected to the relationship and she left the house of Kuldip Singh. About 15 days prior to the occurrence, she joined the company of her husband. The accused in a conspiracy caused the murder of Harvinder Kaur.
(3.) SI Harbhajan Singh (PW -7) went to the place of occurrence at 1.30 P.M., got the photographs taken, recovered can of kerosene oil and other items, prepared inquest report and sent the dead body for post -mortem examination. Thereafter, he arrested the accused. Part of investigation was conducted by ASI Ajmer Singh (PW -8). Dr. Deepak Walia (PW -3) conducted post -mortem examination on 24.6.1992 at 4.00 P.M. and found 100% burns which were the cause of death.;