VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WE , sentinels of the nation on the front of Administration of Justice, cannot resist observing at the very out set that the present case exemplifies greed/cruelty of the worst form, beating all acts which may be enumerated in terms of the facts -related precedents. Bestiality and depravity are the two facets which run through the proven act of the appellant who was convicted by the learned Trial Court (in case FIR No. 31 dated 21.2.2002, under Section 302 IPC, P.S. Division No. 3, Ludhiana) under Section 304 -B IPC on a charge of having caused death of his wife Gita Rani, whose marriage with the appellant lasted little less than three months.

(2.) BABU Lal PW2, had three female children and two male children, Gita Rani deceased being one of the former category. Her marriage with the appellant was solemnised on 26.11.2001. After about one month of the marriage, the appellant informed Babu Lal that he (former) wanted to raise a loan of Rs. 1 lac from an indicated private financier. He requested the latter to stand guarantee for him. Babu Lal declined. After about ten days thereof, the appellant telephonically informed Babu Lal that he needed a sum of Rs. 40,000/ -and required the latter to stand guarantee for him. The response on the part of Babu Lal was no different this time too. Though Babu Lal was otherwise inclined to give a sum of Rs. 10,000/ in cash to the appellant but his wife Laxmi Devi PW3 forbade him from doing so.

(3.) ON 18.2.2002, Rekha Rani (an aunt of Gita Rani) went over to the house of the appellant to meet Gita Rani but the latter did not permit the former to have any conversation with her. The appellant did that with a view to compel Gita Rani to get him some money from her parental house. This fact was intimated by Gita Rani to Babu Lal.