DARYA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prabhu along with his two brothers Jagmal and Darya Singh; his parents Han Ram and Smt. Dhapan have been convicted for offences under section 306/498A, I.P.C. and each of them have been sentenced to 7 years R.I. under section 306, I.P.C. and two years R.I. under section 498A, I.P.C. vide judgment dated 28-4-1986 and order dated 30-4-1986 respectively of Sh. S.B. Ahuja, Additional Sessions Judge, Bhiwani.

(2.) The deceased Mankauri was the wife of Prabhu and the second deceased named Guddi, a child aged about 1 year was the daughter of Prabhu.

(3.) It is alleged that Mankauri was married to Prabhu about 4-1/2 years prior to the present occurrence. Prabhu had joined the Army about six months earlier and had come on leave. During his absence from the house, the deceased had been staying with her parents. About 10 days prior to the present occurrence, Prabhu visited his in-laws house and brought Mankauri to his own house. On January 17, 1985, Mankauri jumped into the well, taking her minor child with her, and both of them died of drowning. Darya having informed the police, vide report Ex. PE, B.C. Dilbagh Singh visited the spot and he carried out inquest proceedings and the dead bodies were subjected to post-mortem. On the basis of an information sent through a Constable, Abhey Ram also visited the village of the appellants. On January 20, 1985, Abbey Ram made a statement. Ex. PF, to the police on the basis of which the F.I.R. was registered.