GURCHARAN Vs. STATE

JUDGEMENT

(1.) The name of the deceased is Kamlesh. The relationship of the accused person with Kamlesh may be noted.

(2.) Gurucharan Singh, the appellant in Crl.A. No. 643/03 is her husband. Bal Saroop and Chandi, who died during trial, were her father-in-law and mother-in-law respectively. Arun, the appellant in Crl.A. No. 638/03 is the younger brother of Gurucharan Singh. Geeta, the appellant No. l in Crl.A. No. 123/04 is the wife of Arun. Rani and Nirmala, appellants No. 2 and 3 in Crl.A. No. 123/2004 are the sisters of Gurucharan Singh. Rampal and Ashok Kumar, the appellants of Crl.A. No. 845/04 and Crl.A. No. 596/04 respectively are the husbands of Rani and Nirmala respectively. Manju, acquitted of all charges framed against her by the learned trial Judge is the sister-in-law of Kamlesh being the wife of the real brother of Kamlesh.

(3.) The husband, parents-in-law of Kamlesh, her two sisters-in-law (nanads) and their respective husbands i.e. the two nandois of Kamlesh, her younger brother-in-law, his wife and her sister-in-law Manju i.e. 10 persons were accused in FIR No. 171/99, PS Mansoravar Park under Sections 498-A/302/109/34 IPC. Four of them; namely Gurucharan, his younger brother Arun, Arun's wife Geeta and Nirmala, the sister of Gurucharan, were accused in FIR No. 149/99 PS Bhajanpura under Sections 498-A/406/506/34 IPC.