KRISHNA DEVI AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, CRA-S-2371-SB-2018 and CRA-S-1964-SB- 2018 shall stand disposed of, arising from a common judgment passed by learned Additional Sessions Judge, dated 30.03.2018 in Sessions Case No.33 of 2015 in FIR No.391, dated 17.06.2013 under Sections 306 / 506 / 34 IPC, Police Station Jhajjar.

(2.) Facts of the prosecution case which culminated into trial are that on 16.06.2013, an information was received by the Investigating Officer from Government Hospital, Jhajjar that late Sh. Ram Niwas is admitted. When the Investigating Officer reached, he was informed that late Sh. Ram Niwas has been referred to PGIMS, Rohtak. On 17.06.2013, he received information from PGIMS, Rohtak, that late Sh. Ram Niwas had died. On reaching there, a complaint was moved by Sunder Lal, father of late Sh. Ram Niwas, Ex.PW1/B. It was stated in the complaint that he is resident of village Sikanderpur and the appellants Smt. Krishna Devi, Pawan Kumar, Aman Kumar have threatened his family with dire consequences. They have been causing hindrance in the road by parking their vehicles just in front of the gate and as and when they come out, the appellants are in the habit of quarreling with the complainant and his family members. Appellants had threatened to finish his entire family. Smt. Krishna Devi is a quarrel some lady due to which anything can happen. His son late Sh. Ram Niwas had committed suicide on account of continuous teasing and quarrels by the appellants. Krishna Devi also moved an application alleging the offence of theft has been committed by his family and she has also threatened to implicate the family in a false case. She remained Sarpanch for three tenures but was dismissed from the post of Sarpanch and the Police had locked her premises. She has also been threatening to falsely implicated his son late Sh. Ram Niwas in a false rape case. Due to the threats, his son late Sh. Ram Niwas has consumed poisonous liquid . Hence, action be taken.

(3.) Suicide notes Ex.P1 to Ex.P6 were alleged to have been taken in possession by the Investigating Officer from the pocket of the deceased. Inquest proceedings were carried out. Post mortem report is Ex.PW11/D.