GURUCHARAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Deceased Geetu was married to Parvin Kumar on 28-4-1990 at Yamunanagar. Her father Ved Prakash, PW- 1 is a lawyer of standing at Yamunanagar. After the marriage she started residing with her husband and his parents at Sriganganagar. Only 2 1/2 months later, on 13th July, 1990 Geetu committed suicide by hanging. Her parents were informed and they came to Sriganganagar. The post mortem examination of the dead body of Geetu was conducted on the 14th July, 1990, whereafter her body was cremated in the presence of her parents who had come to Sriganganagar along with other relatives. After the cremation at about 4 p.m., Ved Prakash, PW-1, father of Geetu drafted an F.I.R. Ex.P-5 and lodged the same at police station, Sadar, Sriganganagar at 8.30 p.m. After investigation the appellants herein who are the parents of Parvin Kumar, the husband of the deceased, along with Parvin Kumar were put up for trial before the Additional District and Sessions Judge No.2, Sriganganagar in Sessions Case No. 40 of 1991, charged of offences under S. 304 B and 306 I.P.C. By judgment and order dated 16th May, 1992 the trial court found them guilty of offences punishable under S. 304 B and 306 I.P.C. and sentenced them to undergo 7 years simple imprisonment under S. 304 B I.P.C. and 5 years simple imprisonment and a fine of Rs.1000/- each for the offence punishable under S. 306 I.P.C., and in default of payment of fine to undergo simple imprisonment for 6 months.

(2.) The appeal preferred by the appellants and Parvin Kumar (husband of the deceased) was dismissed by the High Court by its judgment and order dated 21st March, 1996.

(3.) This appeal by special leave has been preferred by Gurucharan Kumar and Smt. Sudesh, the parents of Parvin Kumar only. We were informed that Parvin Kumar has not preferred an appeal to this Court since he had already undergone the entire sentence.