BAL KRISHAN SITA RAM PANDIT Vs. STATE

JUDGEMENT

(1.) A charge under section 304. Part-11 Indian Penal Code was framed against the present appellant. He was, however, by the judgment dated October 9, 1975, convicted of an offence punishable under section 323 IPC and sentence to undergo imprisonment of the court and a fine of Rs. 1000.00 in default of payment of which he was to under go imprisonment for six months.

(2.) Mehtab Rai Jain (now deceased) was residing along with bis daughter Raj Rani, his sons Ranvir Singh Jain (Public Witness 1), Udai Singh Jain (PW 2), his wife Smt. Premwati Jain (Public Witness 4) and his mother Smt. Kalawati (PW 3) in a portion of house No. 2710, Chowk Raiji, Delhi. Raj Rani was working as a teacher in Government Higher Secondary School, Panama Building, Ballimaran, Delhi. She had some differences with her parents. She left the house of her father and started living separately in a house situated in Gandi Gali, Fatehpuri, Delhi.

(3.) The case of the prosecution briefly is as follows. The appellant used to visit Raj Rani The appellant used to threaten Ranvir Singh Jain (PW 1), his brother Udai Singh Jain (Public Witness 2) and Mehtab Rai Jain (deceased) that they should improve their relations with Raj Rani otherwise the consequences would not be good. Smt. Premwati Jain (Public Witness 4), mother of Raj Rani, was working as a teacher in Jain Giris Higher Secondary School at Dharampura. The appellant used to pester Smt. Premwati also for improving relations with Raj Rani. The appellant also used to talk ill of Mehtab Rai Jain, his wife Smt. Premwati and his sons to other people and used to say that on account of their mal-treatment Raj Rani had to leave the house.