RISHI PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been preferred against conviction and sentence of the appellant under section 364 I.P.C. The appellant has been sentenced to undergo rigorous imprisonment for one and half year and to pay a fine of Rs. 100/- and in default of payment of fine to undergo further rigorous imprisonment for one month.

(2.) Case of the prosecution is that Birbal father of Dhan Kaur made application Exhibit-PA stating that Dhan Kaur was married to Bir Pal who died and after the death of Bir Pal. Rishi Pal accused married Dhan Kaur, but Rishi Pal used to quarrel with Dhan Kaur on which Dhan Kaur went to her parents house. The accused went to the house of the complainant and brought back Dhan Maur on the ground that the accused had opened a shop and he was feeling handicapped without Dhan Kaur. Lateron it was learnt that Dhan Kaur was not traceable and she had either been murdered or had been detained for purpose of murder. On the complaint of Birbal formal F.I.R. was registered and investigation was conducted. As a result of investigation the appellant was challaned.

(3.) In order to prove its case the prosecution examined PW-1 Birbal father of Dhan Kaur PW-2 Chander Bhan cousin of Dhan Kaur. PW-3 Shakuntla wife of Dhan Kaur's brother, PW-4 Zile Singh Sarpanch, PW-5 Ram Kumar and PW-6 Mohinder Singh, sub Inspector.