RAMENDRA JAIN,J. - (1.) The complainant is appellant before this Court. He is aggrieved of the judgment dated 22.1.2015 passed by the Additional Sessions Judge (Exclusive Court for Heinous Crimes against Women), Kurukshetra, acquitting respondent No. 2, namely, Randhir Singh, under Sections 304-B IPC and 302 IPC.
(2.) The facts in a narrow compass shorn off unnecessary details are stated as below: On 13.10.2008, the marriage of Geeta daughter of the appellant was solemnized with respondent No. 2. The couple had two issues. At around 12.57 a.m. on 11.3.2013, a telephonic message was received regarding the death of Geeta. After hearing this grief news, the appellant along with his family members and relatives reached her matrimonial home. The dead body of Geeta was found lying in the veranda. Marks of rope on her neck were noticed. The blood was oozing out from her mouth. Needle of suspicion was raised that Geeta was strangulated with the help of rope by respondent No. 2, Ram Singh, Kuldeep Singh and the wife of Raju (Jethani). It seemed that earlier on two-three occasions difference of opinion had cropped up between the parties. Even she was taunted by respondent No. 2 on the premise that his life had been spoiled by getting married with her.
(3.) On the basis of complaint, Ex. P1, formal FIR was registered. The investigation was commenced. Statements of relevant witnesses were recorded. Inquest proceedings and post mortem examination of dead body were conducted. On completion of investigation, challan against respondent No.2 was presented before the Area Magistrate. After complying the provisions of Section 207 Cr.P.C., the case was committed to the Court of Sessions.;