SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) SUDESH Kumari died an unnatural death within nine months of her marriage with the appellant. It was a case of burn injuries. She in fact committed suicide. At that time, she was carrying the pregnancy of eight months.

(2.) THE appellant, his brother Ashok Kumar and Nirmla wife of Ashok Kumar were booked in this case.

(3.) ASHOK Kumar and his wife Nirmala who were also tried along with the appellant have been acquitted by the trial Court. No appeal has, however, been filed by the State against their acquittal.