KUNWAR PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPELLANT Kunwar Pal Singh has been held guilty for the offences of Section 306 and 309 IPC by the Trial Judge. Though, the charge of Section 302 IPC was also levelled alternatively against him but he was acquitted from the same.

(2.) THE guilt under Section 306 IPC was attributed to the appellant for the reason that he instigated Km. Meera to consume poison, which she did and thus, died. Appellant also consumed the same poison in the same night and was admitted in the hospital in the morning of the next day. Somehow, his life could be saved after remaining hospitalized for 4 -5 days. So, the guilt, which was attributed under Section 309 IPC was only an attempt to commit the suicide.

(3.) HOWEVER , nothing has been disclosed in the application moved by PW1 Laxmi Kumar (father of Km. Meera) under Section 156(3) Cr.P.C. filed almost 7 weeks of the incident, regarding the courtship of the appellant and Km. Meera.