AVDESH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment I intend to dispose of CRA S-2224 SB of 2003 titled as Avdesh Sharma vs. State of Haryana and CRR No.354 of 2004 titled as Suman vs. State of Haryana and another, as both these cases have arisen out of the same judgment.

(2.) Briefly stated, the present accused appellant Avdesh Sharma, alongwith Vipula, Kamni, Hitesh Sharma and Avinash were sent to stand trial for offence under Sections 498-A, 406, 324, 325, 307, 506, 316, 34 IPC, by SHO of Police Station City Yamuna Nagar, vide FIR No. 405 dated 4.7.1997.

(3.) The facts, as gathered from the record of the case are that on 4.7.1997, complainant Suman came to Police Station City Yamuna Nagar and presented an application before SI Ram Kishan, in which she has stated that she is aged about 25 years. Her father had expired about 14-15 years ago. She has further stated that she is educated and her marriage was solemnized with Hitesh Sharma s/o O.P. Sharma, r/o Devtan Mohalla, Pathar Wali, Jawalapur U.P. on 15.1.1996 according to Hindu rites and ceremonies. At the time of marriage, her mother had given dowry articles in accordance with her capacity. She and her husband Hitesh Sharma lived together for some time i.e. till 18.4.1997 at Yamuna Nagar and Jawalapur as husband and wife.