RAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will also dispose of Criminal Revision No. 373 of 1988.

(2.) RAI Singh son of Kirpa Ram, aged 55 years, Ravinder son of Rai Singh aged 24 years Savitri wife of Rai Singh aged 50 years, Rajesh Kumar son of Rai Singh, aged 17 years, Rajender son of Ram Gopal, aged 58 years, Surat Singh son of Ram Gopal aged 60 years and Man Chand son of Sedha Ram aged 55 years all residents of Mandola were tried by Shri Hari Ram, Sessions Judge. Narnaul who vide his order dated March 17, 1988 acquitted Rai Singh, Ravinder, Rajesh and Savitri under Section 302 read with Section 34 IPC, Rajesh under Section 304-B read with Section 34 IPC and Inder 498A IPC and all the accused under Section 201 IPC but convicted Rai Singh, Ravinder and Savitri accused under Section 304-B IPC and 498-A IPC and vide his order dated March 21, 1988 he sentenced Rai Singh). Ravinder and Savitri to undergo imprisonment for life each under Section 304-D IPC and to undergo rigorous imprisonment for two years each under Section 498-A IPC. Both the sentences were ordered to run concurrently.

(3.) PROSECUTION case, in brief, is that Raj Bala deceased was married to Ravinder accused. Amin Chand PW6 is father of Raj Bala. The marriage took place on May 3, 1985. The marriage was settled through Jagram Singh PW9. Abbe Singh PW10 is married to sister of Amin Chand. Abbe Singh belongs to village Mandola, the village of the accused.