RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PROSECUTION story in brief is that Bharat Singh, the father of the deceased made a statement before the police on June 25, 1992 that his daughter Santosh who was illiterate was married to appellant Rajbir. He further stated that after the marriage, his daughter-in-law started demanding a Godrej Almirah, a motor-cycle and other items. Two days prior to the death of his daughter, appellant Rajbir came to his village and threatened that he would kill Santosh if she is not brought back to her ancestral home. Bharat Singh sent his son Suresh and maternal nephew Jagminder to the house of appellant Rajbir. Rajbir and Rama did not allow them to enter their house. Suresh returned to his village at about 9.00 P.M. On the next morning, he along with Daya Nand and Wazir Singh went to Jind. They had come to know that the dead body of Santosh was lying in the Civil Hospital, Jind. Later on, he came to know that Santosh was given tablets of some pesticides. Complainant came to the Civil Hospital, Jind. He saw the dead body of his daughter. He made a statement before the police, which is exhibit PA. Formal First Information Report (Exhibit PA/1) was recorded.

(2.) PROSECUTION in order to prove its case brought into the witness box Bharat Singh (PW-1), Dr. G.D. Gupta (PW-2), Mohmad Ishakh Khan, Inspector (PW-3), Chatter Singh, Constable (PW-4), Harish Kumar Dutta (PW-5), Suresh, brother of deceased Santosh (PW-6), Daya Nand, uncle of the deceased (PW-7), Kuldip Gupta, draftsman (PW-8) and Om Parkash, retired Assistant Sub Inspector (PW- 9).

(3.) I have heard the learned counsel for the appellant and the learned counsel for the State and perused the record with their assistance.