VASUKI NATH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Vasuki Nath, Rajnish Ranjan Jha and Sumitra have preferred the present appeal aggrieved by the conviction and sentence passed by the trial Court under Sections 498-A and 302 read with Section 120-B IPC.

(2.) The case, in brief, of the prosecution is as follows:-

(3.) PW-9 Dr. Meenu Tyagi deposed that on 4.10.2006, Pinki was brought to Kriti Hospital, Gurgaon, by her mother-in-law and their neighbour at about 12.55 PM. Pinki was brought dead and the dead-body was sent to Civil Hospital, Gurgaon, for further action.