- (1.) The matrix of the facts, material & evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the instant appeal and emanating from the record, is that, the marriage of Malti Devi (acquitted accused), daughter of Ram Chand Kanwal, was solemnized with Vijay Kumar, son of complainant Vidya Devi widow of Bhagwan Dass, resident of village Randoli, District Karnal on 11.12.1991, according to Hindu rites and ceremonies at Kunjpura (Karnal). Her parents were stated to have verified the property/financial status of Vijay Kumar before the marriage. Malti Devi was MA pass, whereas Vijay Kumar was under matric. The prosecution claimed that Malti Devi and her parents started disliking Vijay Kumar, asked him to sell his land and to settle at Kunjpura. He projected his inability as he did not want to desert his widowed mother, who was residing in village Randoli. They threatened that if he failed to sell his land, then, Malti Devi may seek divorce from him, as she did not want to live in village Randoli.
(2.) The case of the prosecution further proceeds (in FIR Ex.DA) that the relations between Malti Devi and Vijay Kumar became strained. On 13.9.1992, her parents came to the house of the complainant and took away Malti Devi without her consent alongwith jewellery and clothes etc. to Kunjpura. They also threatened her with dire consequences in case, they attempted to bring Malti Devi back to her matrimonial home. On the same night, Vijay Kumar went to his in-laws' house at village Kunjpura for bringing back Malti Devi. He did not return to his house. It was claimed that Jindu Ram son of Kishan Chand came to village Randoli and told the complainant party that Vijay Kumar had hanged himself and he had died. She took Hari Chand and Diwan Chand with her and went to village Kunjpura. The police of Police Post Kunjpura was already present at the spot. They told the police that it was not a case of hanging by Vijay Kumar, but it is a case of murder and it had been shown to be so by the accused to save their skin.
(3.) Leveling a variety of allegations and narrating the sequence of events, in all, according to the complainant that the accused have committed the murder of her son Vijay Kumar. The police did not take any action and no case was registered against the accused.;