PUSHPENDRA SINGH BHATI,J. - (1.)Learned counsel for the appellant submits that the appellant and his wife were living separately from the family and their marriage had occurred about three years ago. The allegation is that there were frequent altercation between the deceased-wife and the family members of the appellant, which resulted she committed suicide on 30/6/1992 by jumping in a well.
(2.)Learned counsel for the appellant has drawn attention of this Court to the evidence of PW-1, PW-2, PW-3, PW-4, in which, regular allegations have been made but the instigation to commit suicide is missing.
(3.)Learned counsel for the appellant further submits that on perusal of the site map also, it becomes clear that there was no evidence of any kind of force having been used in the act of committing suicide by any third person.