MST. PARIMALLAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) MACHINERY of the investigating agency of the State was put into operation when Ms. Shimona Anand, daughter of Dr. Harish Anand, resident of House No. 23, Bank Colony, Karnal, submitted a complaint dated 8th October, 1996 to the Incharge, Police Post, Civil Lines, Karnal. True translation of the ruqa containing the contents of the complaint which was Ex. PG on the record of the trial Court. Averments in the complaint read as under:

(2.) ON the basis of the above, FIR No. 950 Ex. PG/3 was registered at 3.50 P.M. on 8th October, 1996 at Police Station, City Karnal, District Karnal, under Section 302 of Indian Penal Code (hereinafter referred to as the Code). Ex. PG/1 was the endorsement of the police proceedings on ruqa sent by the police post to Police Station. SI Raj Kumar, Incharge, Police Post, Civil Lines, proceeded with the investigation/enquiry and went to General Hospital, Karnal.

(3.) TWO accused namely Dr. Smt. Parimallam as well as her husband Dr. Chinna Durai were committed by the learned Magistrate to the Court of Sessions to stand trial for an offence under Section 302 of the Code. Charge to the following effect against both the accused was framed by the learned trial Court, - -vide its order dated 11th March, 1997: