SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of conviction and the order of sentence, dated 05.06.2001, passed by the learned Additional Sessions Judge, Gurgaon, whereby the appellant, Satish, was held guilty for the offence punishable under Section 306, IPC, and ordered to undergo rigorous imprisonment for five years, besides payment of fine of Rs. 1,000/- and in default to undergo further rigorous imprisonment for one year.

(2.) The brief facts of the case are that marriage of Saroj (since deceased) was solemnized with Satish (appellant) in the month of May, 1990, in accordance with the Hindu customs and rites. The prosecution witnesses, namely, Rajinder Kumar (PW2) and Rameshwar Dayal (PW3) are the brothers of Saroj (since deceased) while Banwari Lal (PW5) is a co-villager of the appellant.

(3.) Saroj committed suicide by hanging herself on 28.11.1999 at her matrimonial house and the said incident was reported to the police by Banwari Lal (PW5) leading to registration of a Daily Diary Report in this regard, a copy of which has been placed on record as Ex. PE. The information was sent to the complainant side with regard to the suicide committed by Saroj and, hence, her brother Rajinder Kumar (PW2) lodged FIR No. 288, dated 29.11.1999 (Ex. PB), at Police Station, Taoru, District Gurgaon, for the offence punishable under Section 306 read with Section 34, IPC.