- (1.) THIS application has been filed for leave to appeal to challenge acquittal of the respondents of the charge under Section 498A, IPC and acquittal of respondent Nos. 2 and 3 of the charge under Section 304B, IPC also, for which respondent No. 1 has been convicted.
(2.) PAL Singh son of Santa Singh made a statement Ex. PA on 13.5.2005 to the effect that his daughter Rajwinder Kaur, deceased was married to Naib Singh about one and a half years back. Naib Singh and his parents Bhagwan Singh and Manjit Kaur were harassing her for dowry. She conveyed this to her father Pal Singh, PW -1. When he went to the in -laws of his daughter along with Kulwant Singh on the day of occurrence, he. found that she was lying dead. On the basis of this statement, FIR Ex. PH was registered. Pw -7 Inspector Harjinder Pal Singh visited the place -of occurrence, prepared inquest report Ex. PC, moved application Ex. PD for post -mortem examination. Post -mortem was conducted of which report is Ex. PF. The Investigating Officer prepared rough site plan arid arrested the accused. He also recovered rope Ex. P19 at the instance of accused Naib Singh.
(3.) AFTER completing investigation, accused persons were challaned. Charges were framed under Sections 304B/498A, IPC.;