STATE OF H P Vs. VIJAY SINGH

JUDGEMENT

(1.) Respondent has been acquitted vide judgment dated 1.05.2013 passed by learned Additional Sessions Judge, in Sessions Case No. 61-1/2010 in Case FIR No. 18/2010 registered under Section 498-A and 306 IPC in Police Station Indora District Kangra H.P. Acquittal of respondent has been assailed by State of H.P. in present appeal.

(2.) On receiving telephonic information in Police Station Indora from Medical Officer, CHC Indora, PW-11 SI Karam Chand had rushed to CHC Indora after recording the same information in Daily Station Diary vide GD entry No. 31(A) (Ex. PW-5/A), in Police Station Indora.

(3.) In CHC Indora, PW-1 Kamlesh Kumari mother of deceased made statement (Ex. PW-1/A) under Section 154 Cr.P.C., stating therein that her daughter had married to respondent in the year 2009 and after few months of marriage when her daughter was going with respondent somewhere on motorcycle, respondent had pushed her daughter from motorcycle causing injuries to her daughter and in this matter a case was registered in Police Station Indora. She further stated that respondent had been torturing her daughter without any reason and her daughter had consumed poison due to maltreatment by her husband (respondent). The said statement was sent to Police Station through HHC Chand Lal, upon which FIR PW-7/A was registered by PW-7 ASI Nardev Singh. After endorsement Ex. PW-7/B on the said statement (Ex. PW-11/A) the case file was sent to spot through HHC Chand Lal.