AMI CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case of the prosecution is that Sarna Devi deceased was married with Ami Chand (appellant herein) about 25 years ago. Out of this wedlock, seven children were born. Appellant was addicted to liquor. He used to beat the deceased under the influence of liquor. He was harassing and beating the deceased for the last many days. Fed up with this, she came from village Fateh Pur, District Kaithal to her brothers Jagira and Daulat, who had been living in huts in Radaur Road Camp, Yamuna Nagar. They used to deal in the sale of hand thrashers (chhaj in local parlance). Deceased came to her brothers on 30.01.2007. Appellant also came there after searching her for 2/3 days. After coming to this place, appellant again started taking liquor. On 04.02.2007, in the evening, appellant came in an inebriated condition to the hut of brothers of the deceased. After taking meal he went to sleep.

(2.) Sarna Devi deceased due to fear of the appellant went to sleep in the hut of Guddi, Member Panchayat of village Jhanjaria (PW8). On 05.02.2007, at about 04:00 a.m, appellant came to the hut of Guddi and enquired about the deceased. Guddi replied that deceased was not there.

(3.) After some time, deceased got up and appellant, who was armed with a 'Chhura' (knife) caused injuries to her at two places in the abdomen, right arm and neck. She was rescued by Guddi (PW8) and Daulat Ram (PW9).