STATE OF HARYANA Vs. ISHWAR SINGH

JUDGEMENT

(1.) As identical questions of law & facts are involved, therefore, I propose to dispose of the indicated appeals, arising out of the same very impugned decision, by means of this common judgment in order to avoid the repetition.

(2.) The matrix of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant appeals and emanating from the record, is that, the marriage of appellant-convict Ishwar Singh was solemnized with Smt. Mangi Devi (deceased), according to Hindu rites and ceremonies in the month of April, 1989. After solemnization of the marriage, they resided together and cohabited as husband & wife. Their first child was son, who died shortly after his birth. Thereafter, two daughters were born out of their wedlock, who were six years and six months old respectively at the time of occurrence. The sufficient dowry articles, including ornaments and customary gifts, were stated to have been given by the parents of the deceased at the time of marriage and on the eve of birth of daughters, but the appellant-convict was not satisfied. The prosecution claimed that he used to taunt, harass and beat the deceased for giving birth to two daughters instead of a son. Ultimately, Smt. Mangi Devi was turned out of the matrimonial home.

(3.) The case of the prosecution further proceeds that on the night intervening of 15.11.1998, Amrit Singh, brother of the appellant-convict, had gone to the house of complainant Randhir Singh (P.W. 6) and told him that his sister Smt. Mangi Devi, had consumed some poisonous tablets. She was admitted in City Hospital, Tohana. After receiving the information, the complainant & his brother Sewa Singh reached and noticed the dead body of Mangi Devi lying in the hospital She was stated to have committed suicide as her life was made miserable by the appellant-convict.