PAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant has been found guilty of offences under Sections 302, 304-B and 498-A of the Indian Penal Code. He has been sentenced to undergo sentence of imprisonment for life and to pay fine. Aggrieved by the judgment, he has filed this appeal.

(2.) THE occurrence is alleged to have taken place at 4.30 P.M. on April 7, 1995. The prosecution story was in the first instance disclosed by Vijay Kumar (PW6) to ASI Dayal Singh (PW8) at 12.30 A.M. on the morning of April 8, 1995. On the basis of this statement, FIR was registered at 12.45 A.M. at Police Station Ambala City. After the recording of the FIR, Meena Kumari who had suffered burn injuries passed away at 2.35 A.M. Her post-mortem was performed at the Civil Hospital, Ambala at 1.30 P.M.

(3.) THE prosecution has produced medical and other evidence to prove the charge. The medical evidence consists of the statements of Dr. Sant Ram Arora (PW-1) and Dr. Deepti Paul (PW5). Dr. Arora conducted the post-mortem alongwith Dr. Brijinder Budhiraja. The deceased was 21 years of age. There was no ligature mark on her body. She was moderately built and nourished. The following injuries were found on her person :-