STATE OF UTTARAKHAND Vs. GURUDEV RAJ

JUDGEMENT

(1.) CRMA 1561/2013 (Delay Condonation Application) Present appeal has been preferred with the delay of 77 days.

(2.) Undisputedly, Anita Rani, the deceased, was second wife of the accused/respondent herein; after the death of his first wife, accused was married to Anita Rani, the younger cousin sister of his own wife; only 10-12 people attended the marriage ceremony and no gift or dowry was given at the time of marriage.

(3.) As per statements of the witnesses, respondent, who was working in E.M.E. Division of the Army, was on duty on 2.4.2010; when he reached to his house at about 7.10 o'clock in the evening from his duties, he found main door of his house locked from inside; his colleagues gathered at the spot and with the help of ladder, accused/respondent jumped inside the courtyard and found his wife hanging in the bathroom; having seen his wife Anita Rani hanging in the bathroom, he started crying and weeping; whereupon his colleagues broke open the main door and entered in the house and found Anita Rani hanging in the bathroom; her body was brought down and the complainant was informed telephonically by the accused/respondent herein; whereupon the complainant, who is the real brother of the deceased, came and got the F.I.R. registered.