SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) DECEASED Bala daughter of Umed Singh (PW 3) was married to accused Surinder Singh about six years before her death. She could not give birth to any child. On that account, as well as for the reason that her in-laws were not satisfied with the dowry given at the time of her marriage, this young lady was being harassed. On many occasions, she went to the house of her father at times accompanied by her husband Surinder Singh and brought money on one pretext or the other. Money was extorted by the greedy son-in-law from mother and father's sister of Bala deceased as well. Ultimately, on 18-10-1987, Karan Singh elder brother of accused Surinder Singh went to the father of the deceased and informed that Bala was having pain in the abdomen. After he left delivering that message, Umed Singh (PW 3) felt suspicious and started for Bahadurgarh, where his daughter Bala was residing with the accused and his parents. On reaching there, he found that Bala was dead. He noticed an injury on her right eye and that made him further apprehensive. The in-laws were not permitted to cremate the dead body and the police on its arrival was also told that the same would be cremated on the following day.

(2.) INQUEST was prepared by S. I. Godhu Ram (PW 12) and dead body of Bala was then sent for post-mortem examination. Autopsy on the dead body of Bala deceased was performed by Dr. D. K. Sharma (PW 8) on 19-10-1987 at 2. 13 P. M. As many as three injuries were noticed on the dead body. Ex. PA is the correct carbon copy of the post-mortem report. Viscerae were sent for chemical examination and after the receipt of report Ex. PE of the Chemical Examiner, the doctor opined vide Ex. PD that death was due to poison aluminium phosphide.

(3.) APPLICATION Ex. PG complaining with regard to cruelty and harassment in connection with demand for dowry was given by Umed Singh and ultimately on completion of usual investigations, husband Surinder Singh and his mother Jeeto were challaned.