STATE Vs. JITENDER CHOPRA

JUDGEMENT

(1.) The present petition under Section 439(2) of the Code of Criminal Procedure (in short the Code) is for cancellation of bail of Jitender Chopra and Man Mohan Chopra respondents granted to them on 1st September, 1979 by Shri N.C. Goel, Additional Sessions Judge, Delhi. According to the prosecution respondents had committed an offence of murder by causing the death of Smt. Kanchan Chopra by burning punishable under Section 302 read with Section 34 Indian Penal Code.

(2.) Smt. Kanchan Ghopra was daughter of Shri Madan Lal Bedi. She was employed as a Stenographer in the office of Union Public Service Commission. She was married to Jitender Chopra respondent on February 9, 1978. Out of the wed-lock a child was born. Respondent No. 2 Man Mohan Ghopra is father of Jitender and father-in-law of Kanchan deceased.

(3.) Relations between Jitender and Kanchan were strained. The version of the prosecution is that both the respondents were dowry hungry and that on account of ever unsatisfied greed they were forcing Kanchan to bring money from her parents from time to time.