STATE OF JAMMU AND KASHMIR Vs. YASH PAL

JUDGEMENT

(1.) SMT . Prabha married to respondent No.1 -Yash Pal in the year 1996 died on June 4, 1997. Her father - Des Raj, complained to the police that her daughter was murdered by her husband -Yash Pal and sister -in -law -Ashu, who were stated carrying illicit relationship. Proceedings under Section 174 of the Code of Criminal Procedure, initiated on Des Rajs Complaint, culminated into registration of FIR No. 144/97 under Section 302 RPC at Police Station R.S.Pura, Jammu.

(2.) THE investigation carried out in the FIR, however, substantiated a case punishable under Sections 306/498 -A R.P.C against Yash Pal and Ashu as Offence under Section 302 RPC was not found to have been made out.

(3.) THE First Informants statement about illicit relationship between Yash Pal and Ashu was not found acceptable for reasons spelt out in the Judgment. The prosecution story of ill -treatment of Prabha Devi by the respondents too was disbelieved for lack of requisite evidence in support thereof.