ROHTASH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) INSTANT appeal is directed against the impugned judgement of acquittal dated 3.11.2014, passed by the learned Additional Sessions Judge, Faridabad, whereby all the three accused -respondents No. 2 to 4 were acquitted of the charges framed against them.

(2.) BRIEF facts of the case, as noticed by the learned trial court in paras 2 and 3 of the impugned judgement, are that the complainant -appellant Rohtash S/o Sumera R/o village Samaypur gave his statement to the police that his wife Bimla Devi was working as sweeper in Government High School of their village. He is having three sons namely Jitender, Joginder and Narender and all of them are married. Joginder was married in the year 2010 with Savita d/o Rishi Pal, r/o village Baswa and he has one son namely Vansh aged about 1 and half year from this marriage. Savita w/o Joginder along with her father Rishi Pal and her uncle Sanjay used to pressurize his son Joginder for bringing money. They were unable to satisfy their demand but Savita, Rishi Pal and Sanjay used to pressurise his son Joginder for bringing Rs. 5 lac and one gold ring. They also kept his wife Savita at her parental home and did not send her due to which his son Joginder committed suicide in the intervening night of 29/30.9.2012 in the room of Govt. High School, Samaypur. He also wrote a suicide note on his vest in which he has blamed his wife Savita, her father Rishi Pal and her uncle Sanjay, for pressurising him for bringing Rs. 5 lac cash and one gold chain, due to which he was forced to commit suicide. Action was sought against accused persons.

(3.) THE police report under Section 173 Cr.P.C., having been presented to the court, copies thereof alongwith documents attached therewith were supplied to the accused, as per the requirement of law. The charges were framed against the accused under Section 306/34 IPC. They pleaded not guilty and claimed trial.