HARISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) All the three accused, who were convicted for the offence under Section 304-B and 498-A of the Indian Penal Code and were sentenced to undergo seven years rigrous imprisonment for the only offence under Section 304-B of the Indian Penal Code, have preferred the present appeal.

(2.) The brief case of the prosecution is as follows:

(3.) On the side of defence, Dr.Surender Singh was examined. He has deposed that he was present at the time when the Assistant Tehsildar, DW2 recorded the statement of victim lady Manisha at about 10.15 a.m. on 14.9.1993. He has also certified that Manisha was in a fit state of mind throughout the proceedings recorded by DW2.