STATE OF HARYANA Vs. BABU RAM

JUDGEMENT

(1.) MADHU alias Versha daughter of Pt. Nand Kishore of Narela was married to Daya Ram a military employee. On the night intervening between 30/31st August, 1981 while in the house of her in-laws in village Kharkhoda of tehsil and district Sonepat Madhu committed suicide by burning. Father-in-law Babu Ram detected it around 4.30/4.45 A.M. on 31st August, 1981 and reported the matter to the police :-

(2.) ON being prosecuted under sections 302/201 and 120-B of the Indian Penal Code all the three accused i.e. husband and parents-in-law of the deceased pleaded 'not guilty' thereto and claimed to be tried. Vide its impugned judgment dated 16th September, 1982 learned trial court acquitted all the three accused by giving them the benefit of doubt. Feeling aggrieved therefrom the State of Haryana has filed Criminal Appeal No. 62-D DBA of 1983 in this court. Aggrieved complainant party through father of Madhu (deceased) named Nand Kishore Kaushik has filed Criminal Revision No. 752 of 1983.

(3.) SECTION 107 of the Indian Penal Code reads :-