JAIDEEP NARANG Vs. STATE

JUDGEMENT

(1.) Case FIR No. 185/1991 was registered at PS Subzi Mandi on the basis of statement made by Smt. Kiran Narang (deceased). Initially the FIR was registered under Section 498-A/306 IPC, however after the death of Smt. Kiran Narang, the FIR was converted into Section 498-A/304-B/34 IPC. The chargesheet was filed against four accused persons namely O.P. Narang (father-in-law), Rita Narang (mother-in-law), Jaideep Narang (husband) and Vineet Narang @ Babbu (brother-in-law/devar).

(2.) Vide impugned judgment dated 23rd May, 2001 while the three accused persons namely O.P. Narang (father-in-law), Rita Narang (mother-in-law) and Vineet Narang (brother-in-law/devar) have been acquitted of the charges, the appellant Jaideep Narang - husband of the deceased has been convicted for committing the offence punishable under Section 498-A/306 IPC for treating his wife with cruelty and also for abetting commission of suicide. Vide order on sentence dated 28th May, 2001, the appellant has been sentenced as under:-

(3.) In brief the prosecution case is that on 19th September, 1991 on receipt of DD No. 7A SI Suresh Kumar along with Constable Ram Chander reached the place of occurrence i.e. 1735, Sohan Ganj, Subzi Mandi, Delhi-1100007 and came to know that Kiran Narang who suffered burns had been removed to Hindu Rao Hospital.