KAVITA GOEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT criminal revision is preferred assailing the judgment and order dated 12.06.2009, passed by Additional Session Judge/3rd Fast Track Court, Haridwar in ST No. 401/2008 State v. Sanjay Aggarwal, whereby Learned Additional Sessions Judge, Haridwar acquitted the Respondent No. 2 Sanjay Aggarwal. As per the prosecution story, on 24.01.2008 Revisionist lodged the F.I.R. in Police Station, Jwalapur, wherein she stated that as soon as the Revisionist received the information of her mother Sashibala's death on 21.01.08, she immediately reached to Jwalapur Jhadan; the scar on the deceased's neck, created a suspicion in the mind of the Revisionist, so the Revisionist requested the police for the post mortem of the deceased; the post mortem report disclosed that cause of death was due to suffocation. Later on Police submitted the charge -sheet under Section 302 IPC against Respondent No. 2 Sanjay Aggarwal.

(2.) TO prove the prosecution story, Annexures 1 to 13 were produced on record and the statements of PW1 Ajay Kumar, PW2 Kavita, PW3 Shiv Kumar, PW4 Chand Goel, PW5 Sangeeta Aggarwal, PW6 Monika Aggarwal, PW7 S.S.I. Mahender Singh, PW8 Mukesh Aggarwal were examined.

(3.) LEARNED Additional Session Judge was further pleased to observe that PW1 Ajay Kumar, PW3 Shiv Kumar, PW4 Srichand Goel, PW5 Sangeeta Aggarwal, PW6 Monica Aggarwal, PW8 Mukesh Aggarwal turned hostile and in their cross -examination stated that they have not given any statement under Section 161 and have no idea how police has recorded such statements.