STATE OF HARYANA Vs. SURESH KUMAR

JUDGEMENT

(1.) SURESH Kumar, sole accused in the case was tried for offences punishable under Sections 498/304B of the Indian Penal Code and was acquitted by the Additional Sessions Judge, Karnal vide his judgment dated 1.12.1992. Feeling aggrieved from the said judgment, the State of Haryana has filed this appeal.

(2.) THE case against the accused was as follows :

(3.) FIVE or six days prior to her death, Parveena came to the house of Sohan Lal and demanded Rs. 10,000/- on the ground that she was being harassed by her husband on that count. Sohan Lal approached the accused and expressed his inability to pay the said amount. The accused on this threatened that if the amount was not paid to him, he will desert Parveena.