STATE OF HARYANA Vs. HARI SINGH

JUDGEMENT

(1.) The compendium of the facts, material & evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the instant appeal and emanating from the record, as claimed by the prosecution, is that, on the intervening night of 17/18.2.1999, Sushila (deceased) wife of Partap Singh (PW6) had consumed some poisonous substance and was admitted in Civil Hospital, Narnaul. On receipt of information (Ex.PA/2) from Dr.R.S.Sharma (PW1), SI Seva Ram (PW10) reached the hospital and moved an application (Ex.PA/3) with regard to her (deceased) fitness to make statement. The doctor opined, vide opinion (Ex.PA/4) that the patient was fit to make statement.

(2.) Leveling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that on 17.2.1999, Sushila committed suicide and consumed a tablet of Sulphas, culminating into her death. Accused Hari Singh and his wife Kaushlya Devi (her parents-inlaw) (for short "the accused") abetted the commission of the crime. In the background of these allegations and in the wake of her statement (Ex.PA/1), the present case was registered against the accused, by way of FIR No.48 dated 18.2.1999 (Ex.PJ/7), on accusation of having committed the offences punishable u/ss 498-A and 306 read with section 34 IPC by the police of Police Station City Narnaul in the manner depicted here-inabove.

(3.) After completion of the investigation, the final police report (challan) was submitted against the accused by the police to face the trial for the indicated offences.