NEELAM KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) A case has been registered, under Section 302, 201, 120B of the Indian Penal Code, against the Petitioner, her husband Vikas Deep and two brothers of her husband, Raman Deep and Nav Deep. According to the prosecution, on 16th June, 2010, Vikas Deep, husband of the present Petitioner, after leaving the Petitioner at a school where she used to work as a Teacher those days, went back home and asked the girl, employed by the family for domestic jobs, to clean the room. He got annoyed, when the girl did not do her job properly. First he slapped her and then dealt a Danda blow on her head. The girl died. Vikas Deep then went to the school, during lunch hour and brought the Petitioner back home and with her help and the help of his two brothers, named above, buried the dead body, after digging a pit. Crime came to light ten days later and FIR was registered.