SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant Sunita stands convicted for the murder of Sushila, wife of Shish Pal, by the learned Additional Sessions Judge, Karnal on January 13, 2006. The appeal against the said judgment was dismissed on March 25, 2008.

(2.) Shish Pal is son of Dharma and resident of Village Dadola, District Panipat. Shish Pal and Sushila had two children, one son Sagar aged about 3 years and one daughter Shivani aged about 1 years. The accused Sunita is daughter of Roshan, cousin of father of Shish Pal, who was also a resident of Village Dadola. Roshan had three daughters, the other two being Santosh and Geeta.

(3.) Pirthi Singh (PW-5) is resident of Village Kailash, which is 55 kms. from Village Dadola on way to Village Sangatehra (UP), the paternal village of Sushila, the deceased. Pirthi Singh's eldest son Baburam was married with Shiksha Devi. She died about 18-20 years back. Baburam had a son Neeraj and a daughter Nirjesh Kumari from his first wife. Sunita is alleged to have married Baburam after death of his first wife. The said fact is disputed by Pirthi Singh (PW-5) though he admits that accused Sunita was living with his son Baburam and had given birth to a son. It is admitted by learned counsel for the appellant that Sangatehra, a village in Uttar Pradesh, is about 100 kms. from Dadola and Village Kailash is about 55 kms. from Dadola on way of Sangatehra.