VIRENDRA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the order of the High Court of Punjab and Haryana dated 03.05.2012 by which the conviction of the accused-appellant under Sections 302 and 201 of the Indian Penal Code and the sentence of rigorous imprisonment for life has been affirmed.

(2.) The case of the prosecution in short is that the accused-appellant is married to PW-12 (Parveen) and out of the said marriage two children, namely, a son aged about 3 years, at the time of occurrence, and the deceased daughter, aged about 1? years, were born.

(3.) According to the prosecution on the day of occurrence i.e. 05.07.2006, after PW-12 had returned from the S.T.D. booth where she had gone to make a telephone call, she had found that the appellant-accused was giving poison to her daughter, the deceased. On the next day at about 5.00 a.m., the appellant-accused had taken his daughter to the hospital for treatment. The accused-appellant returned home with the dead body of his daughter and soon thereafter buried the deceased. On these allegations, mentioned in the F.I.R. lodged by PW-12, a criminal case was registered, which was duly investigated. On investigation, charges were framed against the accused and he having pleaded not guilty, prosecution examined its witnesses in the case and at the conclusion of the trial and after recording the statement under Sec. 313 Crimial P.C., the trial Court returned the verdict of guilty, which was affirmed by the High Court in appeal.