SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by the accused -appellant against the judgment dated 17/20.3.1992 vide which the accused -appellant was convicted and sentenced for having committed offence punishable under Section 498 -A read with Section 304 -B, IPC.

(2.) PARAMJIT Kaur @ Pammi was married to Sushil Kumar -accused appellant on 9.11.1989. She was resident of Kashipur in Uttar Pradesh. She committed suicide on 1.3.1990 and the present case was got registered by jarbhajan Singh (father of Paramjit Kaur deceased) on 19.4.1990.

(3.) ON 3.3.1990 Harbhajan Singh received a telegram from Sushil Kumar accused -appellant that Paramjit Kaur had died. Similar messages were received by Rattan Singh, grand -father of the deceased and other relatives. They reached Faridabad. The dead body of Paramjit Kaur was consigned to flames; Harbhajan Singh suspected foul play in the death of his daughter Paramjit Kaur. He wanted a case to be registered but the police officials refused to do so. Then Harbhajan Singh met the Superintendent of Police, Faridabad and filed a complaint dated 19.4.1990 on the basis of which the present case was registered.