NEELAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED Neelam and Shakuntla have challenged the conviction and sentence passed by the trial Court under Section 302 of the Indian Penal code as against them.

(2.) IT is the case of the prosecution that accused Neelam fell in love with deceased Sunil. He was advised not to marry Neelam as she hailed from the same village. Sunil was convinced with the above reason. The parents of Neelam and Shakuntla faced social boycott at the instance of the villagers. Neelam threatened deceased Sunil with dire consequences if he refused to marry her.

(3.) RAMROOP who was the father of deceased Sunil set the law in motion by lodging the First Information Report. The dead body of Sunil was found in the village fields with many injuries caused by a sharp edged weapon. Alleging that an unknown person had killed his son with sharp edged weapon, he sought action by the police. He had not raised any suspicion on anyone. Unfortunately, Ram Sarup died during the course of trial. Therefore, he was not examined. Pw7 Dr. H.L. Benniwal conducted post mortem examination on the dead body of Sunil on 16.12.2000 at about 4.30 P.M. and found the following injuries on his dead body: -