STATE OF HARYANA Vs. RAM PHAL

JUDGEMENT

(1.) THIS is an appeal filed by the State against the judgment dated October 31st, 2000 passed by learned Additional Sessions Judge, Hisar, whereby, above named respondents were acquitted in case registered against them vide First Information Report No. 294 dated November 19, 1999 under Sections 304-B and 498-A read with Section 34 of Indian Penal Code at Police Station Narnaund.

(2.) DURING pendency of the appeal, Om Parkash alias Ram Parkash respondent No. 3 died and accordingly, appeal filed against Om Parkash alias Ram Parkash stands abated.

(3.) THE ACJM recorded the statement of Saroj (Exhibit P-12) in question- answer form. Saroj in answers to the questions put to her, stated that she was married with Ram Phal one year ago. She was issueless. Her parents-in-law used to taunt her that she had not brought anything from her parents. On one occasion, she brought Rs. 10,000/- but that could not satisfy her parents-in- law. A demand of scooter was also made but the same was not given. When asked regarding the occurrence, Saroj had stated that her parents-in-law and Jeth caught hold of her and her husband poured Kerosene on her and set her ablaze.