STATE OF HARYANA Vs. SHAKUNTLA

JUDGEMENT

(1.) We may notice the case of the prosecution in brief at the very outset of this judgment. On 3-7-1994, Manohar Lal (deceased) who had retired from service as Subedar in the Indian Army, had taken his wife, Smt Sushila (deceased) to Delhi for her treatment as she was compLalning of pain in the chest. Naresh Kumar, PW 4 is the eldest son of Manohar Lal. All were residents of Village Nandrampurbas, Haryana.

(2.) In the evening, when PW 4 was putting earth on a ditch in front of his house, accused Matadin and Rajender came there and abused and beat him. However, PW 4 did not lodge any police report in this regard. On 5-7-1994, Manohar Lal and his wife Sushila returned from Delhi at about 9 a.m. At that time PW 4, his sister Rajesh, PW 5 and their brother Suresh were sitting at the gate of their house. When Manohar Lal and Sushila were enquiring about the incident that had taken place on 3-7-1994, all the nine accused, namely, Matadin, Rajender, Krishan, Bhim Singh, Shakuntla, Premwati, Kailash, Sarjeeta and Laxmi came there armed with lathis and other deadly weapons.

(3.) Laxmi opened the assault by giving an iron rod blow which hit Sushila at her leg. Thereafter, Matadin gave a jaily-blow on the head of Manohar Lal but Manohar Lal took it at his hand. To save themselves, Manohar Lal and Sushila started running towards the house of Guwarias but the accused chased them. Then Krishan gave a jaily-blow which hit Manohar Lal at his back as a result of which Manohar Lal fell down. Bhim Singh gave a kasola-blow at his head and then they all started beating Manohar Lal. Thereafter, all the accused opened attack on Sushila and beat her mercilessly. Ultimately, considering both of them dead, all the accused persons ran away towards Village Silarpur.