KRANTI Vs. TEJPAL

JUDGEMENT

(1.) THIS revision has been preferred against the order of acquittal passed by Sessions Judge, Ghaziabad on 07.11.1988 in Sessions Trial No. 507 of 1986, under Sections 302, 323/34 I.P.C. acquitting the accused opposite parties no. 1 to 3.

(2.) THE accused opposite parties no. 1 and 3 are said to have died during the pendency of this revision, hence, the case is abated against them.

(3.) ACCORDING to the First information Report complainant Kranti is the widow of Mehar Chand who died about seven years prior to the lodging of the first information report. Ram Chander and accused Mam Chand are the brothers of Mehar Chand. Tej Pal alias Tejan and Vijay Pal accused are the sons of Ram Chander. They all reside in village Thapkhera, P.S. Dadri, District Ghaziabad. Deceased Rati Ram used to visit Smt Kranti even during the life time of her husband Mehar Chand. After the death of Mehar Chand, Rati Ram continued visiting Smt. Kranti to the extent of helping her. Mam Chand elder brother of the deceased Mehar Chand was bachellor. After the death of Mehar Chand he offered Smt. Kranti to marry him and give up relations with Rati Ram. Smt. Kranti had turned down the proposal of marriage which was not liked by Mam Chand as he thought that Rati Ram was the main hurdle in his way.