SANJAY ANAND Vs. STATE

JUDGEMENT

(1.) Process of criminal law was set into motion when at around 08.30 A.M. on 19.05.2002 the duty officer at PS Hari Nagar noted vide daily diary entry Ex.PW-2/B, that one Sharwan Kumar PW-2, came to the police station and stated that on 12.12.1991 the marriage of his daughter Reetu (herein after referred to as the "Deceased") was solemnized with the appellant Sanjay Anand S/o Sh. Anand Kishor Anand R/o D-75 DTC Colony Hari Nagar as per Hindu rites and ceremonies. Yesterday i.e. 18.05.1992 accompanied by her husband the deceased had come to his house. The deceased was fit and fine at that time and that she returned to her matrimonial house at about 06.00 P.M. Today at about 05.30 A.M. they received a telephone call informing that the deceased has suddenly fallen sick and that her ECG is being conducted at DDU Hospital. When they reached DDU Hospital they could not find anyone there upon which they went to the matrimonial house of the deceased where he found that the deceased had died. He suspects some foul play in the death of the deceased.

(2.) A copy of the aforesaid DD entry was handed over to SI Ranbir Singh PW-3, for investigation, upon which accompanied by HC Joy Thomas PW-6 he proceeded to the matrimonial house of the deceased where he saw that the deceased was lying dead on a bed kept in one room of the house. He summoned another police officer and gave information to the office of the Sub Divisional Magistrate. After sometime SI Sardar Singh PW-5 and K.K. Mahajan PW-13, Sub-Divisional Magistrate, also arrived at the house. K.K. Mahajan PW-13, recorded the statements Ex.PW-1/A and Ex.PW-2/A of Ram Piari PW-1 and Sharwan Kumar PW-2 respectively; the parents of the deceased.

(3.) In their statements the parents of the deceased informed that the marriage of their daughter was solemnized on 12.12.1991 and that she used to complain of being troubled by her husband. On 11th April they had to bring their daughter to their house as she was troubled in their matrimonial house and returned after a week after her in-laws assured of her well-being. That till last evening their daughter was in good health and only in the morning were they informed that her condition had deteriorated. The mother of the deceased additionally informed that the health of the husband of the deceased was not too good.