ANANG PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 17.9.1986, rendered by the Additional Sessions Judge, Bhiwani, whereby the three appellants have been convicted under Section 306 read with Section 34 of the Indian Penal Code and sentenced to Rigorous Imprisonment for three years and to pay a fine of Rs. 500/- each and in default thereof to further undergo Rigorous Imprisonment for four months.

(2.) THE facts giving rise to the present appeal are as under:-

(3.) THE accused when examined under Section 313 of the Code of Criminal Procedure denied the prosecution version and took the plea that Usha had received burn injuries accidentally while preparing tea in the morning of 3rd July, 1985 and was taken to Bhiwani Hospital immediately and got admitted there and that a message had been sent to her parents at their residential house in U.T. Delhi and that a false story had been created after her relations reached the hospital on that very day. They further stated that Usha had never been maltreated by them and in fact the entire story had been set up at the instance of Jagdish, husband of Smt. Krishna as he had quarrelled with a relative of the accused sometime earlier. Letters Exs. DA to DM which had been exchanged between Usha deceased and Anang Pal accused were also tendered in evidence.