HAZOOR SINGH & OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Hazoor Singh, Reshma, Vinod Kumar and Hari Chand have jointly preferred the criminal appeal aggrieved by the judgement of conviction and sentence passed under Section 302 read with Section 34 IPC vide which they were ordered to undergo R.I. for life and to pay a fine of Rs. 5000/- each and in default, to further undergo S.I. for 2 months.

(2.) The custody certificate produced by learned DAG, Haryana would disclose that as per the report of the Superintendent of Police, Fatehabad, accused Hari Chand died a natural death on 25.3.2012. Learned counsel appearing for the appellants also produced the Death Certificate of accused Hari Chand. In view of the above, the appeal qua accused Hari Chand abates.

(3.) The brief case of the prosecution is that Geeta (deceased) who was the daughter of PW2 Attar Singh, though lived for about 71/2 years happily with accused Hari Chand, had a grievance as the accused Hazoor Singh, the father-in-law, accused Reshma, the mother-in-law, accused Vinod Kumar, the brother-in-law and accused Hari Chand, the husband of the deceased did not accede to her request to have separate establishment. On account of that, they harassed her. Accused Vinod Kumar and Hazoor Singh made a telephonic call to PW2, the previous day of the occurrence and asked PW2 to prevail upon his daughter to understand the things as otherwise they had proposed to do whatever was left for their choice. On 23.7.2007, PW2 reached the house of the accused and found that her daughter was lying dead on the bed. She had been strangulated to death as she wanted a separate establishment.