SUBE SINGH Vs. SONU KUMAR

JUDGEMENT

(1.) The appellant-complainant has filed the present appeal against the judgment dtd. 17/5/2018 passed by the learned Additional Sessions Judge, Narnaul whereby in FIR No.142 dtd. 19/5/2015 registered under Sec. 306 of IPC with Police Station Nangal Chaudhary, respondent No.l-accused, was acquitted of the charges framed against him.

(2.) Briefly stated, the aforesaid FIR was registered at the behest of appellant. As per FIR, the complainant has three children including Babita (since deceased), aged about 16 years. She was studying in 10th class. She had informed the complainant and his family members with regard to harassment caused to her by the co-villager boy, namely, Sonu (respondent No.l herein). For quite some time, the complainant formerly exhorted the accused Sonu, but still he did not mend his ways. On 19/5/2015, when the deceased had gone to her school in the morning and at about 11/12.00 noon, the complainant got an information with regard to flopping of deceased in the street near to Baniya's house. He rushed to the spot, where he noticed that his daughter was lying unconscious and respondent No.2-Sonu was sitting at a short distance from her. He shifted his daughter to General Hospital, Nangal Choudhary, but considering her serious condition, the doctor referred her to General Hospital, Narnaul. However, when she was being evacuated to General Hospital, Narnaul, she breathed her last on her way to hospital. Before her death, the deceased had told the complainant and his family members that the accused Sonu was constantly tormenting her on the pretext of love and therefore, she opted to end her life by consuming some poisonous substance.

(3.) Investigation was carried out, report under Sec. 173 Cr.P.C. was filed and as required under Sec. 207 Cr.P.C, copy of challan was supplied to the accused. Thereafter, the case was committed to the Court of Sessions vide order dtd. 3/8/2015.