SURESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Rajesh Kumar, Dharmo @ Dharam Devi, Sweety alias Rekha, Kaka alias Jatinder Kumar and Bitta alias Sudershan Kumar faced trial by learned Additional Sessions Judge, Amritsar, who vide judgment dtd. 4/7/2013 acquitted such accused of the charge framed against them.

(2.) Briefly stated, the facts of the case, as per prosecution story, are that Sonia wife of Rajesh Kumar was admitted in Emergency Ward of Guru Nanak Dev Hospital, Amritsar and on intimation received therefrom, a police party from Police Station B-Division, Amritsar headed by Inspector Randhir Singh, Additional SHO went there; he was informed by Duty Medical Officer that Sonia was in critical condition, therefore, at his request Judicial Magistrate on Duty at Amritsar went to Guru Nanak Devi Hospital and recorded statement of injured Sonia; that on return to police station, DDR entry No.24 dtd. 30/3/2008 was recorded; that on 22/4/2008 Sonia had succumbed to her injuries; on getting necessary information, Inspector Randhir Singh from the police station concerned went to Guru Nanak Devi Hospital, Amritsar and carried out inquest proceedings with regard to unnatural death of Sonia; he got the post- mortem examination conducted on the dead body and thereafter, handed it over to Rajesh Kumar, husband of the deceased; on 2/7/2008 Suresh Kumar, brother of the deceased submitted an application to SSP, Amritsar contending that Sonia was married with Rajesh Kumar about 8 years earlier; at that time, they had given sufficient dowry articles, however, husband and member of in-laws family of Sonia were not satisfied therewith and they had been maltreating and harassing her in connection with demand of more dowry, which they could not fulfil; on 30/3/2008 Rajesh Kumar and his family members had hatched a conspiracy and set Sonia on fire for the reason that their demands for dowry could not be got met by Sonia.

(3.) On receipt of this application, SP(D), Amritsar conducted a probe and vide his report, recommended taking of action against Rajesh Kumar, husband of the deceased and thereafter the FIR in question was registered under Sec. 306 IPC. The matter was investigated. Accused Rajesh Kumar was arrested in this case.