REENU Vs. STATE

JUDGEMENT

(1.) Notice. Counsel as above accepts notice on behalf of the State. With the consent of the parties matter is taken up for final hearing.

(2.) On receipt of DD No. 6A ASI Anil Kumar along with Ct. Abhay reached at the house No. 811, Khera Khurd, wherein he found that the main gate of the house was opened and on the spot one Jai Bhan and Jaipal Khatri were present. In their presence the police broke open the door of the room and found, on the floor of the one room, dead body of one Reena W/o Hemant was lying. On enquiry it was revealed that she had been married only two years ago. The Executive Magistrate was informed, who recorded the statement of one Jaipal K Hatri, the father of deceased, which reads as under:

(3.) On the said complaint endorsement was made and consequently an FIR No. 257/2009 under Section 498A/304B was registered at P.S.S.B. Dairy and investigations were taken up by Inspector Vikram Singh.