SURENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment of the Punjab and Haryana High Court dated 24.2.2003 in Criminal Appeal No. 1827 of 2002.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Briefly stated, the prosecution case is that the deceased-Pushpa was the third daughter of PW-10 Dilbag Singh. She was married to appellant-Surender in village Aasan in the year 1994 according to Hindu rites and ceremonies. At that time, Dilbag Singh had given sufficient dowry but the appellants were not satisfied with the dowry given. They started harassing her. In order to make them happy, PW-10 Dilbagh Singh used to give some money to his daughter Pushpa whenever she visited him but the demand of the appellants remained always on the increasing side. They used to beat her. Smt. Pushpa used to tell to her father about the atrocities committed upon her, whenever she visited him. After about two and half years of the marriage, Pushpa had given birth to a daughter, namely, Garima and at that time also, PW-10 Dilbag Singh had given sufficient gifts but the appellants were not satisfied.