STATE OF HARYANA Vs. RAVI

JUDGEMENT

(1.) The instant appeal filed by the State is directed against the judgment dtd. 4/2/2020 of learned Additional Sessions Judge (Exclusive Court), Jhajjar (for short 'trial Court') whereby the trial Court has acquitted the respondents who were arrayed as accused in FIR No.1152 dtd. 3/11/2018 registered at Police Station Jhajjar under Ss. 302/304-B/34 IPC.

(2.) The facts emerging from record which are necessary for the adjudication of present appeal are that on 3/11/2018, police officials present in Police Station City Jhajjar received an information regarding death of Jyoti, resident of Neem Wali Gali. The father of Jyoti (deceased) was present at the spot and he moved complaint alleging that in-laws' of her daughter used to beat her and demanded dowry. He alleged that Ravi (husband), Kavita (mother-in-law), Poonam and Sushila (maternal aunts of Ravi), Kirti (sister-in-law) and maternal uncle used to demand dowry and tortured his daughter. He received information about death of his daughter in the morning from maternal uncle of accused Ravi and when he reached at spot, he found that his daughter was lying dead and she was having marks of rope on her neck and injuries on her body.

(3.) On the basis of complainant of Jai Parkash-father of deceased Jyoti, an FIR under Ss. 302/304-B/34 IPC was registered against Ravi (husband), Kavita (mother-in-law), Poonam and Sushila (maternal aunts of Ravi), Kirti (sister-in-law) and maternal uncle. The police after completing investigation, filed its report under Sec. 173 Cr.P.C. against Ravi (husband) and Kavita (mother-in-law). Learned Magistrate committed the case to the Court of Sessions and matter was assigned to Exclusive Court which has passed impugned judgment.