BALJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Baljinder Singh, the husband and accused Kuldeep Kaur, the mother -in -law of deceased Jasbeen Kaur @ Jyoti faced the trial before the trial Court under Section 304 -B/302 IPC. Accused Kuldeep Kaur was acquitted of the charge under Section 302/304B IPC. Accused Baljinder Singh who was convicted under Section 302 IPC has challenged the judgement of conviction and sentence passed by the trial Court.

(2.) PW 11 Harinder Pal Singh was the uncle of the deceased Jasbeen Kaur @ Jyoti. He set the law in motion by lodging the first information report alleging that accused Baljinder Singh who married Jasbeen Kaur @ Jyoti on 22.11.2000 pressurized her to bring money from her parents. About six months prior to the occurrence, accused Baljinder Singh gave beatings to his wife, deceased Jasbeen Kaur @ Jyoti, as a result of which she left for her parents' house at Alwar. The accused proceeded to Alwar and beat his wife. The father of the deceased lodged a complaint with Mahila Mandal, Alwar. Thereafter, Jasbeen Kaur @ Jyoti was sent back to her matrimonial house on the assurance of the father of accused Baljinder Singh. But accused Baljinder Singh went on beating his wife. On 20.2.2007, PW11 received a call from the neighbour that Jasbeen Kaur @ Jyoti had died.

(3.) PW 9 Dr.Basant Lal Sirohiwal alongwith Dr.P.K. Paliwal conducted re -post mortem examination in the aftermath of the complaint lodged by the complainant on 22.2.2007 on the dead body of Jasbeen Kaur @ Jyoti and found the following external and internal injuries: -