VIRENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has arisen out of the judgment of conviction 25.03.2015 and order of sentence dated 27.03.2015 passed by the Additional Sessions Judge, Bhiwani, vide which the appellants have been convicted under Section 498-A, 304-B, 302 read with Section 34 of the Indian Penal Code (for short 'IPC') in case FIR No. 634 dated 05.09.2013 registered at Police Station Sadar, Bhiwani.

(2.) Brief facts of the present case are that an FIR was registered on the statement of victim Babita who was in hospital at that time with 80-90% burns on her person. Her statement (Ex.P-5) was recorded in the presence of the Judicial Magistrate Ist Class, Rohtak and after recording the statement victim Babita, passed away. The said statement would read as under:-

(3.) On 06.09.2013, post mortem examination was conducted; spot inspection report was prepared besides collecting of photographs and placed on record as Ex.P-20 and Ex.P-5 to Ex.P-9. Disclosure statement of appellant No.1-Virender (Ex.P-27) was recorded and similarly disclosure statements of appellant No.2 Sat Narayan (father-in-law) and appellant No.3, Savitri (mother-in-law) were also recorded.