LAWS(P&H)-2000-9-94

HARI KISHAN Vs. STATE OF HARYANA

Decided On September 20, 2000
HARI KISHAN Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) AS both Crl. A.No. 26-DB of 1996 filed by Jai Narain and Hari Om and Crl. A.No. 25-DB of 1996 filed by Hari Kishan arise out of the common order of their conviction and sentence passed by the learned Additional Sessions, Rohtak, the same are disposed of by this judgment.

(2.) ANITA (deceased) daughter of Paul Singh was married with Hari Om appellant on 11.5.1992. Hari Kishan a real brother of Hari Om was married about 15 years ago. Jai Narain is the father while Smt. Bhanwati is the mother of Hari Om appellant.

(3.) ON 7.9.1992, at 1.15 P.M. Dr. R.K. Chaudhary, PW.3 along with Dr. Indu Lalit conducted post mortem on the dead body of Anita and found the following injuries :-