MAHENDER SINGH CHHABRA Vs. JASPAL SINGH NARULA

JUDGEMENT

(1.) THE deceased, late Smt.Manjit Kaur was married to accused No.1 - Jaspal Singh Narula in the year 1982. Accused No.2 -Amrik Singh and accused No.3 -Varryam Kaur are the parents of Jaspal Singh Narula.

(2.) MANJIT Kaur was found dead in her matrimonial house on October 07, 1994. She had a solitary injury in the right eye. The post mortem report Ex.PW -3/A of the deceased conducted by Dr.B.N.Acharya PW -3 records that the cranial bone was intact. As a rod entered the right eye, it fractured the orbital plate of right frontal bone and pierced to the right frontal lobe of the left parietal area. This caused subdural haemorrhage and subarachnoid haemorrhage clot over the brain surface. The cause of death was coma resulting from the brain injury.

(3.) THEY told the Investigating Officer that no accused was present in the house when Manjit Kaur was injured. As per them Manjit Kaur was in the stairs and was shifting malba from the stairs. Jitender claims to be in the company of Manjit. They were cleaning the malba lying on the newly constructed staircase when she heard a cry. She saw Manjit with an injury in her eye. As per Harpreet, the shout of Jitender that her mother was injured made her rush towards her mother. As per both of them neighbours gathered and took Manjit to the hospital.