MEGH SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) IN the evening of 3.8.1999 at about 4.30 p.m., the deceased Kiran Devi was present along with her sons Satbir and Kanwar Pal in her fields. Satbir was ploughing the fields, whereas the other son Kanwar Pal was sitting by her side. These happy moments of Kiran Devi and her family ended abruptly when she was run over by a tractor driven by the accused, Megh Singh, with whom family had litigation with regard to land.

(2.) THE occurrence took place on 3.8.1999 at 4.30 p.m. in the area of village Nimbi, District Mohindergarh. The tractor of Jagmal Singh was requisitioned and the deceased was removed to Civil Hospital, Mohindergarh by her sons Satbir, PW9, and Kanwar Pal, PW10. On receipt of ruqa from the Hospital, SI Abhimanyu recorded the statement of Satbir, on the basis of which formal FIR was registered by SI Inder Pal at 8.30 p.m. on the same day. The special report was sent through Constable Dharmender to the Sub Divisional Judicial Magistrate, Mohindergarh.

(3.) INQUEST report on the dead body was prepared by SI Abhimanyu, PW14, Investigating Officer and the dead body was sent for post mortem.