ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence pronounced by Additional Sessions Judge, Gurgaon whereby he convicted Ashok Kumar husband, Dharmo Devi mother-in-law and Manoj Kumar younger brother of the husband (Dewar) of the deceased Kamlesh, who is said to have committed suicide on 8th September, 1994.

(2.) The trial Court found above said all the appellants guilty of offence under Section 306 IPC. The trial Court sentenced Ashok and Manoj to undergo rigorous imprisonment for five years and to pay fine of Rs. 5000/- each, in default of payment of fine to further undergo rigorous imprisonment for six months. Accused Dharmo Devi was sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs. 5000/-, in default of payment of fine to further undergo rigorous imprisonment for six months.

(3.) FIR in the present case was registered on the basis of statement made by Daropati Devi aged 50 years wife of Gopal Dass. Daropati Devi was mother of the deceased Kamlesh. In the FIR, she stated that she gave birth to three sons and four daughters. Kamlesh was the second daughter of the complainant. She was married with Ashok Kumar accused in year 1986. When the complainant visited her daughter to know her welfare, her in-laws leveled false allegations against Kamlesh. Kamlesh was advised to make adjustments and keep her in-laws happy. She further stated that about four months ago, her son-in- law Ashok Kumar told her daughter that in case she tells anything to her mother, he will liquidate her brothers with knife. She further stated that Ashok Kumar, his mother Dharmo Devi and younger brother Manoj Kumar often used to beat her daughter. They had harassed her daughter and have murdered her.