STATE OF HARYANA Vs. RAKESH KUMAR AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of two connected cases i.e. CRA No.S-867-SBA of 2001 and CRR No.916 of 2001 arising out of the same judgment dated 07.02.2001 passed by learned Addl. Crl. Appeal No.S-867-SBA of 2001 and connected case Sessions Judge, Karnal, whereby the accused-respondents were acquitted of the charges framed against them.

(2.) The brief facts of the prosecution case are that a telephonic message was received by the MHC of Police Station City Karnal regarding some fight during the intervening night of 13/14.02.1995. Inspector Jagdish Chander along with other police officials went to Jundla Gate, where the complainant Ramesh Chand gave him application Ex.PG, in which it is stated that his daughter Renu was married with Mukesh Kumar about four years back and a son was born out of the wedlock, who is about three years of age. It is further stated in the application that he received a telephonic message from Amrit Lal that his daughter Renu had died. The complainant along with his son Ramesh Kumar and wife Satya Devi reached the house of in-laws of his daughter and found his daughter lying dead in a room having ligature mark around her neck. It is also stated in the application that about six days ago, his daughter had come to Pehowa and told to complainant's wife and son that her jethani Uma Devi, her mother-in-law Parkash Devi and jeth Rakesh used to harass her and it is difficult for her to live in the matrimonial home. About six months ago, some dispute was raised by these accused with his daughter and complainant had went to Karnal and the matter was compromised at that time. But, in-laws of his daughter continued harassing her. Due to this harassment, his daughter might have committed suicide or she was killed. On the basis of this application, ruqa was sent to the police station, whereupon formal FIR Crl. Appeal No.S-867-SBA of 2001 and connected case Ex.PG/2 was recorded. Investigating Officer inspected the spot.

(3.) Inquest proceedings were prepared. Photographs were taken. Rough site plan was prepared. Dead body was sent for conducting post-mortem examination. Statements of witnesses were recorded. Accused were arrested. After necessary investigation challan was presented against the accused-respondents.