REGENT COMPUTRONICS PVT. LTD.

RAJESH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

J. RAMULU V. STATE OF ANDHRA PRADESH [REFERRED TO]
RASHEED BEG VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUNNU RAJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
SURAJDEO OJHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNAMURTI LAXMIPATI NAIDU [REFERRED TO]
RAM MANORATH CHHOTEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAKE SINGH ALIAS SURENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOHANLAL GANGARAM GEHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMAWATI DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SAGAR YADAV [REFERRED TO]
NANHAU RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MADAN MOHAN [REFERRED TO]
PANIBEN VS. STATE OF GUJARAT [REFERRED TO]
MOHAN LAL VS. STATE OF HARYANA [REFERRED TO]
SASHIKUMAR VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Rajesh, appellant, was married with Sunita, deceased, on 26.6.2000, as per Hindu rites and ceremonies.

(2.) This is an unusual case.

(3.) In the occurrence, mother-in-law Luxmi, father-in-law Kehar Singh and husband-appellant Rajesh suffered fire burn injuries. Due to fire burn injuries, deceased Sunita and mother-in-law Luxmi died. The husband suffered 20% fire burns, whereas father-in-law Kehar Singh suffered 10% fire burns. During investigation, father-in-law was kept in column No. 2 and an application filed to summon him under Section 319 Cr.P.C. was dismissed.

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RAJESH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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