NARSINGH PRASAD SINGH Vs. RAJ KUMAR ALIAS PAPPU

JUDGEMENT

(1.) Leave granted.

(2.) It is virtually a matter of shame to the civilization that indiscriminate attacks and violence are directed against married women in certain quarters including so-called educated for obnoxious and anti-social demand of dowry and the accused are let off for various reasons. Results is violence against women continues unabated as law looses its deterrent effect. In some cases flees bite sentence till rising of the Court or 'sentence already undergone' is awarded without verifying whether the accused has undergone any sentence.

(3.) The prosecution case in nutshell is that - on 1-4-1994 at 11 a.m. Bilasa Devi and Neelam, mother-in-law and sister-in-law respectively of Kusum Kumari started beating complainant's daughter with a burning wooden stick and she remained laying for some time at in-laws house. Thereafter, the mother-in-law again said 'burn her face', on which Kusum got scard and ran away from the place and reached the house of her 'Bua' (father's sister) at about 4 p.m. From there, message was sent to her parents house. Thereafter her father-PW-1 reached Kanpur and gave a written complaint at the Police Station through his son. After appreciating the entire evidence, by judgment and Order dated 12-11-1999, 1st Additional Chief Judicial Magistrate, Kanpur City convicted respondents for the offence punishable under Section 498-A of the I.P.C. each and sentenced them to suffer RI for one year and to pay a fine of Rs. 1000/-, in default in payment of fine to further undergo RI for 3 months each, by holding that accused persons asked Kusum to bring money from her father's house and when she could not arrange for money, all the accused mercilessly beat and planned to burn her with a burning wooden stick.