DEEP CHAND AND ETC Vs. STATE OF HARYANA

JUDGEMENT

(1.) Hira and his three sons Deep Chand, Lal Chand and Ranjit were sent up for trial under Sections 302, 304 and 323 of the Indian Penal Code. The learned trial Judge held that Ranjit could not have participated in this crime and acquitted him. The other three appellants were convicted as under :-

(2.) Smt. Chando is the wife of Hira and Kumari Lali is their daughter. Smt. Chando is the sister of Udmi deceased. Umrao, Kundan and Banwari are the sons of Udmi. Smt. Anguri is the wife of Umrao. Abhe Singh is the son of Umrao. Kumari Amrika is the daughter of Umrao. Kumari Roshni deceased was the daughter of Banwari.

(3.) Hira used to reside in another village. Udmi and the other members of his family used to reside in village Kheri Nangal. Some years back, Hira shifted to village Kheri Nangal along with his family and started living in a separate house, which adjoined the house of Udmi deceased. Both the houses have a common court-yard. On June 16, 1972, at about 4 p.m. Kumari Lali and Kumari Amrika were playing in the said common court-yard. In the course of the play, they had a row. At this Smt. Chando wife of Hira appellant reprimanded Kumari Amrika and also gave her two or three slaps. Udmi, Kundan, Umrao and Abhe Singh were present in the court-yard. When they saw Smt. Chando giving slaps to Kumari Amrika, Kundan intervened and asked Smt. Chando to refrain from interferring in the affairs of children. This interference was resented by Smt. Chando and she started calling bad names to Kundan. Kundan tried to dissuade her and admonished her.