STATE OF UTTARANCHAL Vs. NARENDRA AND THREE OTHERS

JUDGEMENT

(1.) Criminal law was set into motion at the instance of Sulekh Singh, who lodged an FIR on 01.07.1995 in police station Jwalapur, District Haridwar against five accused persons in respect of offences punishable under Sections 304B and 201 of IPC. The chik FIR (Ext. Ka-8) was registered as case crime no. 212 of 1995 in the police station concerned. After the investigation, chargesheet (Ext. Ka-7) was submitted against the accused persons in respect of offences punishable under Sections 304B, 201, 498A of IPC. The case was committed to the Court of Sessions for trial.

(2.) When the trial began and prosecution opened it's case, charges in respect of offences punishable under Sections 304B, 201, 498A of IPC and under Section of the Dowry Prohibition Act were framed against the accused persons, who pleaded not guilty and claimed trial.

(3.) PW1 Sulekh Singh, PW2 Mahendra Singh, PW3 Brijpal Singh, PW4 Dy.S.P. Ishwar Chand Sharma and PW5 Head Constable Bijendra Singh were examined on behalf of the prosecution. Incriminating evidence was put to the accused persons under Section 313 of Cr.P.C., in reply to which they said that they were falsely implicated in the case. DW1 Brij Pal Singh, DW2 Kabool Singh, DW3 Apnesh Kumar and DW4 Ramesh Chand were examined on behalf of the defence.