BABBAR BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of two Criminal Appeal Nos. 387/DB and 567/DB, of 1986, filed against- the same judgment of Additional Sessions Judge (II), Sonepat, dated June 7, 1986, convicting the appellants in Criminal Appeal No. 387/DB of 1986 under section 302, read with section 34 of the Indian Penal Code, for having committed the murder of Smt. Dhanpati wife of Smjit Singh on April 27, 1985 and sentencing Babbar Bhan to undergo imprisonment for life and to pay a fine of Rs. 1,000/- in default of payment of fine to undergo further Rigorous Imprisonment for six months; and Suresh Bala alias Bala to undergo Rigorous Imprisonment for five years and to pay a fine of Rs. 200/-, in default of payment of fine to undergo further Rigorous Imprisonment for a period of one month.

(2.) Briefly, the facts are that Suresh Bala alias Bala is the daughter and Smt. Dhanpati deceased was the daughter-in-law of Babbar Bhan. The wife of Babbar Bhan died about eighteen years back. Surjit Singh son of Babbar Bhan was married to Smt. Dhanpati aged about nineteen years, daughter of Khiali Ram, resident of Village Sevli in 1982. Bala was married to Narain son of Om Parkash, resident of Village Kulasi about one year back. It is alleged that for the last about two months, Bala had come to her fathers house at Village Halapur.

(3.) It is next alleged that Babbar Bhan had an evil eye on Smt. Dhanpati. She had told many times to her husband that he wanted to have illicit relations with her. He had threatened her to do away with her if she did not develop illicit relations with him. Surjit Singh told Babbar Bhan to behave properly. Thereafter, he nursed a grudge against her as to why she talked over the matter with Surjit Singh and also started picking up quarrels with her.