PALE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) PALE Ram son of Mohli and his wife Kishni resident of village Samalkha, (District Panipat) stand convicted under Section 304-B of Indian Penal Code vide impugned judgment of learned Additional Sessions Judge, Panipat dated 24.2.1992 and have been sentenced to undergo RI for ten years. They have preferred the instant appeal. But the appellants are stated to be on bail as their sentence was suspended on 4.5.1992 by his Court during the pendency of the appeal.

(2.) SMT . Shiksha Devi is the deceased who had married to Ram Niwas son of the appellants on 1.7.1984 according to Hindu rites and customs. She died an un- natural death on 22.4.1990 in her in-laws' house. Ram Niwas is in Army. The case set up is that Smt. Shiksha Devi committed suicide by consuming some poisonous material (aluminium phosphide initially and then set herself ablaze). Till her death she was having no issue.

(3.) SI Sewa Singh after taking over the investigation went to the spot on 23.4.1990, took one Can made of plastic which was in burnt condition; one Cot vide recovery memo Ex. PM; and one match box was also taken also possession. The statements of the father of the deceased and other relevant witnesses were recorded during the investigation on 26.4.1990. Both the appellants were arrested on 26.4.1990. Certain dowry articles were also taken from the house of the appellants vide memo Ex. PN. After the completion of the investigation the appellants were challaned to face trial. They were consequently charged under Section 304-B IPC.