STATE OF H.P. Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) RESPONDENT , who is the mother-in-law of deceased Nirmala Devi, was sent up for trial for offences punishable under Sections 306 and 498-A IPC, for allegedly abetting the commission of suicide by the deceased (Nirmala Devi), who was married to her son Kuldeep Singh about 1 1/2 year prior to her death. The marriage of deceased Nirmala Devi had taken place with the son of the respondent On 3rd August, 1989, Nirmala Devi consumed in February, 1988. aluminum phosphide and ended her life. She was taken to a primary health centre where she was given some injections and then referred to Civil Hospital Hamirpur, where she was declared 'brought dead'.

(2.) REPORT was lodged with the Police by PW-2 Prito Devi, the mother of the deceased. It was alleged in the report that the respondent used to taunt the deceased by saying that she had not Whether reporters of the local papers may be allowed to see the judgment? been given a television set in dowry even though her brother ran a shop of televisions and also that she was not well versed in household chores.

(3.) TRIAL Court charged the respondent with the offences punishable under Sections 306 and 498-A IPC and at the end of the trial acquitted her, holding that there was no evidence of cruelty or abetment to the commission of suicide by the deceased, against the respondent.