WAZIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The accused Wazir was convicted under Section 302 of the Indian Penal Code and was sentenced to undergo life imprisonment and to pay a fine of Rs. 1000/- and in default to undergo a further period of one year rigorous imprisonment.

(2.) The case of the prosecution is that PW9 Indrawati was married to accused Wazir about 7/8 years ago. Wazir was employed in a Textile Mill in Talwandi. They were blessed with three daughters namely Kamli aged 41/2 years, Somna aged 31/2 years and Rajni aged 11/2 years.

(3.) PW7 Ompati received a message from the accused that he had administered poison to her three children and he also had taken poison. PW9 received the message from her mother PW7. All of them proceeded to Hissar on receipt of information about the admission of children of the PW9 at Jindal hospital. Her daughters were found unconscious. Her daughter Somna aged 31/2 years died in the hospital itself. Alleging that Wazir had poisoned Somna to death and made an attempt to commit the murder of other children, she lodged a complaint with the police on 28.2.2007 at about 12.05 P.M. A formal First Information Report Ex.P14/2 was registered as against the accused.