SARIDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed, against the Judgement of conviction dated 01.10.96, and the order of sentence dated 03.10.96 rendered by the Court of Additional Sessions Judge (V), Faridabad, vide which, it convicted the accused (now appellant), for the offence, punishable under Section 307 of the Indian Penal Code, and sentenced her, to undergo rigorous imprisonment, for a period of four years, and to pay a fine of Rs. 500/-, in default thereof, to further undergo simple imprisonment, for a period of three months.

(2.) THE facts, in brief, are that, complainant-injured Akbar, was married to accused Sarida, as per Muslim rites about six years, prior to the occurrence. Three years after the marriage, the accused came to her matrimonial home for the first time. Thereafter, during the subsequent three years, she came to her husband's house only thrice. The relations between the parties were strained, right from the very begining. The father of the accused wanted to send her with some other person for consideration.

(3.) ON receipt of ruqa PB, from the Medical Office, the Police party headed by Assistant Sub Inspector Ram Niwas, reached the hospital, and thereafter seeking opinion PC/1, on the request PC, from the Medical Officer, the statement of the complainant PD was recorded. The complainant, besides unfolding the facts, narrated hereinbefore, also stated that at, the time of marriage, his father had presented the silver ornaments weighing about 2 kgs and one gold Hansli, weighing about 1 tola, to the accused. Besides that, he had also lent a sum of Rs. 15,000/-, to his father-in-law Nooru (father of the accused). The above ornaments were with the father of the accused. He (complainant) further stated that the accused had assaulted him, as her father did not want to return the above ornaments, and cash, and he further wanted to send the accused with someone else for consideration. On the basis of the statement PD, the first information report PD/1, was registered, in the Police Station, and the investigation was taken in hand.