HARESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Heartrending incident occurred on 5th of February, 2003 when deceased Vandana Gautam, married in 1999, committed suicide after killing two of her children. She left a suicide note accusing the petitioners for dragging her to suicide. The suicidal note though does not implicate her husband, father-in-law and sister-in-law but does say that they should not be permitted to touch her body. On the next day her father Hans Raj lodged a complaint pursuant to which a case punishable under Sections 498-A, 304-B and 406 read with Section 34, IPC was registered against the present petitioners i.e. husband, mother-in-law, brother-in-law, father and sister of the husband. Learned trial Judge by his order dated 16th October, 2003 held that all the petitioners are liable to be proceeded against for the aforesaid offences. He observed "I hold that there are sufficient grounds to presume that accused persons have committed offences punishable under Sections 498-A, 304-B and 406 read with Section 34, IPC."

(2.) Dissatisfied the petitioners are in this petition.

(3.) Heard.