HARDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal is directed against the conviction and sentences imposed by the learned Additional Sessions Judge, Kurukshetra in Sessions Judge No. 22/2 of 1986 (Sessions Trial No. 35 of 1986) dated 25.11.1986.

(2.) ACCORDING to the case of the prosecution on 18.6.1985 one Jasbir Kaur, the wife of the Ist appellant was brought to Civil Hospital, Shahbad with burn injuries. She was medically examined at about 8 A.M. and the Doctor sent an intimation to S.H.O. P.S. Shahbad. Thereafter the Asstt. Sub Inspector Dalip Singh reached the Hospital and recorded the statement of the victim Jasbir Kaur. She stated that she married Hardev Singh, appellant No. 1 about one and a half years back and she was being harassed and beaten by her husband and parents-in-law in regard to dowry brought by her and in that regard a Panchayat was also convened, but no decision was taken. While giving statement which was incomplete, she became unconscious and she was referred to P.G.I. Chandigarh, but she expired on the way. Thereafter inquest was held and a case was registered. The Asstt. Sub Inspector also recorded the statement of one Lakhbir Kaur and after the completion of the investigation, a chargesheet was filed against the accused for the offences under Sections 306 and 498A I.P.C.

(3.) IN order to prove the guilt of the accused, the prosecution examined 7 witnesses and marked certain documents. After the closure of the prosecution evidence, the accused were examined under Section 313 Cr.P.C. and stated that they were falsely implicated in this case. In defence, the accused examined one witness.