RAMESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Under challenge in this appeal filed by Ramesh appellant in the judgment dated November 27. 1987 passed by Additional Sessions Judge. Bhiwani vide which he has convicted the appellant under Sections 306 and 201 of the Indian Penal Code and the order of even date sentencing him to undergo four years rigorous imprisonment under Section 306 of the Indian Penal code and one year rigorous imprisonment under Section 201 of the Code.

(2.) Ramesh-appellant alongwith Manphul Singh and Lado co-accused were put to trial on the allegations that Parsanni Devi deceased and Krishna sisters of Bhim Singh complainant were married with Wazir and Ramesh appellant who are sons of Manphul Singh accused on May 9, 1982. They were harassed on the ground of inadequacy of dowry on July 27, 1986. Bhim Singh complainant received message at Delhi where he was in service that Parsanni Devi had died due to capture of Appendix. On July 29, 1986, the complainant party went to village Baganwala, where Parsanni Devi was married. They found Krishna confined in a room who was in a perplexed condition. Krishna was brought to Kapro, which is the village of the complainant. There, she narrated the incident to the effect that Parsanni Devi was given beating by Lado. Ramesh and Sulochna, sister of Ramesh accused. She also saw a number of injuries on the person of Parsanni Devi and her body was swollen. She was sent to the field and there she received information that Parsanni Devi had died due to burn injuries. She came back and saw the dead body of Parsanni Devi lying in the court yard of the house covered with a Chadar and on removing the same, she found that the clothes of Parsanni Devi were burnt. She further stated that the accused were making preparations for cremation of the dead body of Parsanni Devi and that she asked them to wait for her parents. The accused told her that a message had already been sent to her parents. When she prevented her in-laws from taking the dead body of Parsanni Devi for cremation, she was given beating and confined in a room. The complainant gave application Exhibit PA to the Deputy Commissioner, Bhiwani, on the basis of which present case was registered by then police on July 31, 1986. The investigation in the case was conducted and after completion of the same, the appellant and his co-accused were challaned and tried.

(3.) The learned Additional Sessions Judge vide the impugned judgment acquitted Manphul Singh and Lado but convicted the appellant and vide separate order sentenced him as noticed above.