KANWALJIT SINGH AHLUWALIA,J. - (1.) Mohan Dei and Son Dei (P.W.2), two daughters of Hukma @ Hukam Singh (P.W.1) on 23.4.2008 were married with two brothers namely, Kaptan Singh and Santosh, residents of Luthwara, Police Station Udhyog Nagar, Bharatpur.
(2.) Mohan Dei died an unnatural death within seven years of her marriage and on the basis of written report (Exhibit-P/1), which was submitted by her father Hukma @ Hukam Singh (P.W.1), before SHO, Police Station Udhyog Nagar, Bharatpur after investigation, Kaptan Singh husband of Mohan Dei, along with his parents namely Smt. Ramdei and Ghanshyam was sent for trial. The court of Additional Sessions Judge (Fast Track) No.2, Bharatpur, charged all the three accused for the offences under Sections 498A and 304B I.P.C., in alternate for the offence under Section 304B I.P.C. read with Section 34 I.P.C. The accused pleaded not guilty and claimed trial.
(3.) The prosecution to secure conviction of the accused, examined eighteen witnesses and proved on record documents Exhibit-P/1 to Exhibit-P/24. Thereafter, the statements of the accused were recorded under Section 313 Cr.P.C. The accused denied all the incriminating circumstances put to them and claimed innocence. In defence, accused examined three witnesses and also proved on record the statements made by various witnesses under Section 161 Cr.P.C. during the course of investigation as Exhibit-D/1 to Exhibit-D/10.;