SUBHASH CHANDER Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) FIR for this incident was recorded on 24.07.2002 for offence under Section 306 read with Section 34 of Indian Penal Code (IPC) on a written complaint made by Subhash Chander the father of deceased Neeraj.

(2.) THE prosecution story briefly stated is that Neeraj son of the complainant was married with Rekha accused -respondent no. 2 on 10.12.2000. The couple also had a male child aged 8 or 9 months at the time of occurrence. The dispute between the husband and wife took place one and half month before the incident and Rekha -accused went to her parents house alongwith the child. After about ten days, the deceased went to his in -laws house alongwith Subhash Chander -complainant, brother -in -law of the deceased and brother -in -law of Subhash Chander -complainant but all the family members were insulted by the family members of Rekha -accused. They also shunted out Neeraj -deceased and told him to die somewhere and not to show his face again.

(3.) THE postmortem of the dead body of deceased was conducted in the Civil Hospital, Kurukshetra by a team of doctors of which PW -1 Dr. Surinder Kumar was the member. On receipt of Chemical Examiner's report, the cause of death was found to be poisoning due to organo phosphorus compound a group of insecticides. However, there was no bodily injury found on the person of deceased. The challan was presented on completion of investigation against Rekha, her parents and other family members and there were in all five accused.