SUSHIL KUMAR & ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Appeal No. 128 -SB of 1997 and Criminal Revision No. 379 of 1997, as the same have been filed against one and the same judgment and order dated 14.2.1997.

(2.) CRIMINAL Appeal No. 129 -SB of 1997 has been filed by Sushil Kumar, Om Parkash and Radha Devi, who are husband, father -in -law and mother -in -law, respectively, of deceased Salochna, against the judgment and order dated 14.2.1997, passed in case FIR No. 200 dated 28.5.1995 under Sections 304 -B/498 -A IPC, registered at Police Station Uchana, District Jind, vide which they have been convicted under Sections 304 -B and 498 -A IPC and sentenced to undergo rigorous imprisonment for a period of 10 years each under Section 304 -B IPC and for a period of 3 years and to pay a fine of Rs.2,000/ -or in default of payment of fine to further undergo simple imprisonment for three months, under Section 498 -A IPC. Criminal Revision No. 379 of 1997 has been filed by Krishan Kumar, who is the complainant and brother of deceased Salochna, for enhancement of the sentence awarded to the appellants -accused.

(3.) ON 28.5.1991, at the request of the police, Dr.R.K.Singla and Dr.R.S.Khatri conducted post mortem of the deceased. As per the Post Mortem Report, no injury mark was found on the body of the deceased. No ligature mark was noticed on the neck of the deceased. Viscera of the deceased was sent for chemical examination, and as per report of the Chemical Examination, no poison was noticed. However, the Doctors gave opinion that the cause of death was due to neurogenic shock which was ante -mortem in nature and sufficient to cause death in the ordinary course of nature.