JITENDRA CHAUHAN, J. - (1.) ON 8.5.1995, the marriage between deceased Sanjana @ Sunita and accused- Surender was solemnized with the mediation of DW2 - Abhey Ram. Sanjana died on 17.7.1998 on account of burn injuries.
(2.) ACCUSED - Surender and his mother Savitri had been sent up to face trial for having committed offences punishable under Sections 304-B and 498-A of the Indian Penal Code. They were both acquitted by the learned Sessions Judge, Rohtak on 1.6.2000. The State of Haryana has filed appeal against acquittal. On 17.7.1998 at around 2.40 P.M., a message was received from PGIMS, Rohtak to the effect that one Sanjana wife of Surender, resident of Prem Nagar, Rohtak had been admitted in the said hospital with burn injuries. On arrival of ASI Bhim Singh along with other officials at the PGIMS, Rohtak, a servant of the ward handed over a ruqa to him regarding the death of Sanjana. ASI-Bhim Singh took the custody of the dead body of the deceased. The photographs of the dead body were taken and relatives of the deceased were informed.
(3.) PW 5-Joginder Singh son of Hawa Singh, brother of deceased Sanjana produced a written application, upon which his statement, Exhibit PF, was recorded by the Executive Magistrate (Tehsildar), Rohtak.;