DEEP CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed by Deep Chand, the sole accused, against the judgment and order dated 8.6.2007 passed by learned Sessions Judge, Narnaul, vide which he was found guilty and was convicted under Section 302 IPC. He was, resultantly, sentenced to undergo imprisonment for life and to pay a fine of Rs. 5,000/-, in default of which, he was to further undergo imprisonment for one year.

(2.) The facts of the case are that, on 18.6.2006, information was received by the Incharge of Police Post, Government Hospital, Narnaul, that one Bhagwati wife of Deep Chand (appellant), aged about 40 years, resident of Village Turkiawas, Police Station Ateli, has been admitted in Government Hospital, Narnaul, with multiple injuries. Upon receipt of this information, A.S.I. Chander Bhan (P.W. 13), along with one Constable Jasbir Singh, reached Government Hospital, Narnaul, with an application to the doctor to opine about the condition of injured Bhagwati, upon which, the doctor recorded that she had been referred to P.G.I.M.S., Rohtak. Thereupon, A.S.I. Chander Bhan along with Constable Rajesh reached P.G.I.M.S., Rohtak, on 19.6.2006, to record the statement of the injured lady and for the doctor's opinion on the same. The doctor stated before the police party that Bhagwati wife of Deep Chand, resident of Village Turkiawas, had not been admitted in the P.G.I.M.S., Rohtak, as per record.

(3.) On the way to Rohtak, she succumbed to her injuries near Charkhi Dadri. Thereupon, she was brought back and cremated in the village at about 8/9.00 P.M. at night without any information being given to the police by her family members. He further stated that Bhagwati's death was as a result of injuries caused by her husband. He also recorded that he had heard that Deep Chand used to beat his wife, Bhagwati. He, consequently, requested that legal action be taken against Deep Chand.