STATE OF H P Vs. RAJINDER KUMAR

JUDGEMENT

(1.) FOR an offence, which is alleged to have been committed on 22/23.3.2000, accused were put to trial. In terms of judgment dated 5.4.2004, passed by Presiding Officer, Additional Whether the reporters of Local Papers may be allowed to see the judgment? Sessions Judge, Fast Track Court, Kangra at Dharmshala, H.P., in Sessions Case No. 74-P/VII/03 titled as State of H.P. Vs. Rajinder Kumar, accused stand acquitted of the charged offence.

(2.) IT is the case of the prosecution that 24.3.2000 an information on telephone was received at Police Station Palampur that a girl was murdered at Village Bhadrol. S.I. Joginder Singh (PW-13) proceeded to the spot alongwith lady constable Mathura Devi and other police officials. There he recorded statement (Ext.PW-2/A) of Shri Chatru Ram (PW-2) under Section 154, Cr.P.C. and sent the same through Constable Karam Chand for registration of the case. On the basis of Rukka, FIR No. 79 (Ext.PW-10/A) dated 24.3.2000 was recorded at Police Station Palampur, District Kangra, under Sections 306, 498-A, I.P.C. Inquest report (Ext.PW-7/B) was prepared by the police official and dead body was sent for post-mortem. Suspecting their complicity in the crime, accused No. 1 Rajinder Kumar, husband of deceased Veena Devi and accused No. 2 Vyasan Devi mother of accused No.1 were arrested on the spot. Post-mortem of the dead body was conducted by Dr. H.K.Vashisth who, on the basis of report obtained from Chemical Examiner, opined that Veena Devi had died due to consumption of poison i.e. aluminium phosphide. Police carried out necessary investigation on the spot. Statements of relevant witnesses were also recorded.

(3.) ACCUSED were charged for having committed offences punishable under Sections 498-A and 306, IPC to which they did not plead guilty and claimed trial.