MAYA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Criminal Appeal No. 488-DB of 1999 and Criminal Revision No.208 of 2000.

(2.) Challenge in the appeal is to the judgment and order dated 22/27.9.1999, passed by the learned Sessions Judge, Rohtak, whereby the accused-appellants have been convicted under Section 304-B and 498-A IPC and sentenced to undergo imprisonment for life under Section 304-B IPC and also to undergo RI for two years and to pay a fine of Rs.500/- each for the offence under Section 498-A IPC and in default of payment of fine, both the accused were further ordered to undergo RI for three months each. Both the accused have been furthered ordered to pay compensation of Rs.5000/- each to the parents of Kavita deceased. Criminal Revision has been filed by the complainant with a prayer for setting aside the judgment of the learned Sessions Judge, to the extent of acquittal of the respondents- Dharamvir and Paramvir.

(3.) The marriage of Kavita alias Kusum, deceased was solemnised with Karamvir-appellant No. 2 on 17.7.1994. It was on 26.9.1996, Kavita died after consuming celphos (aluminium phosphide) at about 11 p.m. while staying in the staff quarters at Maharishi Dayanand University, Rohtak. The FIR (Exhibit PG/2) was lodged on 27.9.1996 on the basis of complaint of the father of the deceased- Kanwar Singh at about 3.30 a.m.. The special report to the Magistrate was sent at 8.00 a.m. on the same day.