LAXMI CHAND Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment of learned Additional Sessions Judge, Narnaul whereby respondent Nos.2 to 6 have been acquitted in FIR No.144 dated 24.06.2012 under Sections 306/34 IPC. The case is based on the complaint of Laxmi Chand, who is the father of Mukesh Kumar (since deceased) wherein it is alleged that the deceased committed suicide due to harassment by respondent Nos.2 to 6- accused, who are his wife and other members of her family. It is the case of the complainant that the wife of the deceased had left her marital home. The refusal of his wife to return to her matrimonial home and harassment by the in-laws had led to a situation where the deceased Mukesh was compelled to commit suicide.

(2.) I am of the view that there does not seem to be any merit in the instant appeal. The case is based on the suicide note (Ex.PW8/B) wherein the deceased is alleged to have blamed his in-laws including his wife for harassment, which has compelled him to commit suicide. However, this suicide note cannot be relied upon as the handwriting of the deceased was never verified. PW/2, the Handwriting Expert stated in his evidence that all the documents were received by him in open condition.

(3.) Further, it has come on record that the affidavits of the complainant and the deceased, which are Ex.DA and Ex.DB respectively, were filed before the Women Cell, Bhiwani wherein they had admitted their mistake of harassing accused Jyoti, the wife of deceased. PW8-complainant Laxmi Chand in his testimony had admitted the factum of filing these affidavits before the Women Cell, Bhiwani.