JAGDISH Vs. STATE OF RAJASTHAN THROUGH P.P.

JUDGEMENT

(1.) As per prosecution case, on 27.06.2004 the marriage of Chhaya, niece of Jabar Singh (PW-4) was solemnized with Jagdish S/o Ramesh Singh, resident of Madaripura, Police Station Kanchanpur, District Dholpur. Amar Singh, father of Chhaya had died 20/22-years ago, hence, Chhaya was brought up by Jabar Singh (PW-4), complainant.

(2.) Chhaya had succeeded to the estate of her father Amar Singh. Amar Singh was also having land which was being looked after by complainant Jabar Singh(PW-4). Prosecution has set out a case that Devendra Singh (PW-7) son of Jabar Singh (PW-4) was adopted by Amar Singh father of Chhaya. Chhaya within seven-years of marriage on 06.07.2006 died in her matrimonial home.

(3.) Jabar Singh (PW-4), complainant made a grievance that accused-appellant-Jagdish had cremated his wife Chhaya without informing him and other relatives of the deceased. Therefore, Jabar Singh (PW-4) presented a written-report (Exhibit-P/8) before Sub Inspector - Mumtaj Ahamad (PW-11), who was then posted as A.S.I. Police Station, Kanchanpur.