VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case of the prosecution, in brief, is that the appellant, Vinod Kumar, on 15.10.2006 caused death of his son Nitin, aged five years and daughter Neha aged six years by throttling and thereafter he had slashed his neck to commit suicide.

(2.) The investigating agency had sent the appellant, Vinod Kumar for trial for the offences under Sections 302 and 309 IPC. The court of Additional Sessions Judge, Tijara, District Alwar, vide the impugned judgment dated 18.3.2008, held the appellant guilty for the offences under Sections 302 and 309 IPC and sentenced the appellant as under:-

(3.) The peculiar feature of the case is that all the witnesses examined by the prosecution except Dr. Mahendra Singh Bundel (P.W.13), who conducted the autopsy on the dead body of two children, namely Nitin and Neha, and the Investigating Officer, Mr. Ram Singh (P.W.14) have turned hostile and had not supported the prosecution case.