HARBHAJAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Harbhajan has challenged the conviction and sentence passed by the trial court for the offence under Section 302 IPC.

(2.) The case of the prosecution is that accused Harbhajan started maltreating his wife Surinder Kaur (since deceased) who happened to be a handicap. PW-3 Balak Ram and PW-4 Dharamvir were the brothers of Surinder Kaur. They tolerated the atrocities committed by the accused to their physically challenged sister Surinder Kaur.

(3.) PW-10 Ramesh Kumar, the brother in law of PW-3 and PW-4 spoke about the ill treatment meted out to the deceased by her husband, the accused herein. He also used to beat her, PW-10 has deposed.