STATE OF HARYANA Vs. RAMESH CHAND AND ORS.

JUDGEMENT

(1.) This appeal against acquittal was admitted qua Pawan Kumar accused, husband of the deceased Shashi Bala.

(2.) Case of the prosecution is that deceased Shashi Bala was married to the accused Pawan Kumar on 27.11.1983. She was harassed for dowry and was turned out of the house. Pawan Kumar filed a petition for restitution of conjugal rights and matter was compromised and Shashi Bala resumed cohabitation. On the date of occurrence i.e. 19.8.1992 at 7.30 AM, mother -in -law of Shashi Bala came to the house of the father of the deceased and asked about her. Rattan Lal on learning that she was not in the house of her in -laws, made enquiries and came to know that her dead body was floating in the village pond. He lodged a report with the Police Station Naraingarh that Shashi Bala had been killed for not bringing sufficient dowry and her dead body was thrown in the pond by the accused her husband, husband's brother and husband's parents. SI Kewal Krishan PW11 initiated investigation. He sent the dead body for post mortem. The cause of death was due to drowning. Report of FSL Ex. AC was that she had been given insecticide but death was not on that account. After completing the investigation, the accused were challaned.

(3.) The prosecution examined SI Singhara Singh as PW1, Photographer Inder Lal Chopra as PW2, Draftsman Balbir Singh Patwari as PW3, Goldsmith Satish Kumar as PW4, Medical Officer Dr. Alok Jain as PW5, Balbir Kapoor as PW6, Constable Nafe Singh as PW7, complainant Rattan Lal as PW8, HC Avtar Singh as PW9, Hari Chand as PW10 and SI Kewal Krishan as PW11.