BHAGWAN DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appeal arises out of the judgment and order dated 21.08.2008 in Criminal Appeal No.458-SB/1998 passed by the High Court of Punjab and Haryana at Chandigarh.

(2.) The facts of the case are that Meena Rani registered her statement with the police (Exhibit PG) that she was married with Yash Pal about four years back and her in-laws started maltreating her on the ground of brining less dowry. All the four accused were insisting her to bring more dowry. However, her husband Yash Pal never maltreated her.

(3.) She alleged that on 02.06.1996, at about 8.00 p.m. all accused picked up a quarrel with her on account of bringing less dowry. On 03.06.1996 when her husband and father-in-law had gone to the shop, her mother-in-law Sushila Rani sprinkled kerosene oil and put her on fire. Thereafter, she went out of the house. The complainant also came out in the street. Many persons collected there and poured water on her and extinguished the fire. When her father-in-law came, he got her admitted to Daya Nand Hospital, Ludhiana.