KULBHUSHAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Respondents No.2 and 3 had faced trial in FIR No.135 dated 11.12.2009 under Sections 306 and 34 of the Indian Penal Code, 1860 registered at Police Station Kalka.

(2.) Trial Court vide judgment dated 23.01.2013 ordered the acquittal of respondents No.2 and 3. Hence, the present appeal by the complainant.

(3.) Prosecution story, in brief, is that Sandeep got married to Neena in March, 2009. Parents of Neena used to interfere in the marital life of Sandeep and were not allowing Neena to stay in the matrimonial home. On 03.09.2009, brother of the complainant had died. Parents of Neena took away their daughter to her parental home. Due to this reason, Sandeep got upset and consumed poison. Accused were pressurizing the deceased to give divorce to their daughter and were demanding Rs. 12,00,000/- in this regard.