STATE OF HARYANA Vs. JAI NARAIN

JUDGEMENT

(1.) ON May 15, 1986, the deadbody of Smt. Pista was found floating in the well in village Kheri. It is in respect of her death that her father-in-law and her mother-in-law were sent up for trial for an offence under Section 306 read with Section 34 of the Indian Penal Code. The case of the prosecution being that they had driven the deceased to suicide by their taunts and harassment.

(2.) THE case of the prosecution rests upon that testimony of PW-3 Pt. Shyam Lal who lodged the First Information Report in this case at Police Station, Ateli at about 1.30 p.m. on May 15, 1986. He deposed that both Jai Narain and his wife Smt. Chameli did not treat their daughter-in-law Pista well and that on 34 occasions her father had called a Panchayat and the matter had been got sefted through the intervention of the panchayat. It was further his testimony that on May 3, 1986, he had learnt that Pista was missing from her house and two days later he saw a deadbody floating in the well and then he went and reported the matter to the Sarpanch and later to the police.

(3.) NEXT to note is the statement of father of the deceased PW-5 Jagdish who stated that it was in 1979 that his daughter Pista had been married to Puran. Three daughters were borne to her but they all died. He also deposed to, Pista not being treated well by her husband's parents and a panchayat consequently being convened. Further he mentioned about the writing, assuring good conduct that he had asked for before sending his daughter Pista with her husband Puran.