KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since common questions of law and facts are involved in these appeals, i.e. CRA-D-323-DB of 2015, CRA-D-384-DB of 2015 and CRA-D-397-DB of 2015, therefore, these are taken up together and being disposed of by a common judgment.

(2.) These appeals are instituted against the judgment dated 11. 02.2015 and order dated 13.02.2015, rendered by learned Additional Sessions Judge, Narnaul, in Sessions Case No. RT-14 of 2013/2014, whereby appellants Kuldeep, Rakesh Kumar and Vikash, who were charged with and tried for the offences punishable under Sections 120-B, 304-B and 302 read with Section 120-B of the Indian Penal Code (hereinafter referred to as 'IPC' for brevity sake), were convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 1 lac each, and in default of payment of fine, to undergo simple imprisonment for a period of two years, under Section 302 read with Section 120-B IPC.

(3.) The case of the prosecution, in a nutshell, is that ASI Janak Singh along with HC Satbir Singh was on patrol duty in Government vehicle during the intervening night of 26/27.08.2013. He received a wireless message from EASI Ramjeet, Police Post Nizampur that a motor vehicular accident had taken place on Khetri road, Nizampur turn. ASI Janak Singh reached at the spot. One woman, namely Anita, was lying on the road in injured condition. Vikash, husband of the woman, and some villagers of village Nizampur, were also standing there. A private vehicle was arranged and the woman was sent to General Hospital, Narnaul. In the next morning, intimation was received from Police Post General Hospital, Narnaul, that Anita wife of Vikash had expired. ASI Janak Singh along with HC Satbir Singh reached General Hospital, Narnaul. Vikash and his family members were present in the hospital. The family members of the deceased from the parents side were informed. Anil, brother of deceased Anita, presented an application Ex.PW.1/A. According to contents of the application, his sister Anita was married with Vikash on 24.05.2010. She was being harassed by her in-laws on account of demand of dowry. On 20.07.2013, Anita informed him on telephone that she was beaten by her in-laws. She also received injury on her head. Anita was killed by her in-laws, including Vikash, Hawa Singh, Vikram, Bhateri and Saroj. FIR was registered. Post-mortem examination on the dead body was got conducted from PGIMS, Rohtak. Accused made disclosure statements. After their arrest, investigation was completed and challan was put up after completing all the codal formalities.