STATE OF H P Vs. VIRENDER KUMAR

JUDGEMENT

(1.) Heard and gone through the record.

(2.) The respondents were tried and acquitted of the offence punishable under Section 306 read with Section 34 of the Indian Penal Code.

(3.) The admitted facts of the case are that: a) The respondent Virender Kumar Sharma was married to Smt. Neelam Sharma (deceased) on 25-11-1987. He was working in a private Company at Ludhiana. b) During this wedlock, Neelam Sharma gave birth to two daughters one of which is DW-1 Sakshi Sharma. c) On 9-11 -1999, Neelam Sharma died of consumption of poison. d) The relationship between the deceased and her husband were very cordial till the year 1992. e) In the year 1992 Virender Kumar respondent was posted at Ludhiana, where he resided with his family. Prosecution Case.