OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed against judgment and order dated 17.4.1998 and 18.4.1998, vide which appellant was convicted for commission of an offence under Section 304-B IPC and was sentenced to undergo RI for a period of ten years.

(2.) IT was case of the prosecution that marriage between appellant and deceased Taro was solemnised in the month of October, 1989. She consumed poison on 31.1994 and death occurred on 1.2.1994.

(3.) DURING investigation, it came out that poison was consumed by the deceased on 31.1.1994, she was got admitted in the hospital by landlord of the house, where family was residing. On admission in the hospital, police was informed by the doctor concerned. However, subsequently, she died on 1.2.1994. Her viscera was sent for chemical examination. As per report, it was found containing aluminium phosphide. Cause of death was ultimately established as due to poison. On completion of investigation, final report was submitted in the Court for trial. Appellant/accused was charge-sheeted for commission of an offence under Section 304-B IPC, to which he pleaded not guilty and claimed trial. Prosecution then led evidence to prove his guilt and produced as many as 10 witnesses and also brought on record documentary evidence to establish its case.