JATINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has been found to be guilty by the High Court of Punjab and Haryana at Chandigarh, which finding affirms the judgment of the Trial Court convicting him for commission of offences under the provisions of Sections 304-B and 498-A of the Indian Penal Code 1860. The offences were related to suicidal death of his wife, Meenakshi. The High Court, however, set aside his conviction under Section 306 of the Code by the Trial Court. The appellant was charged for subjecting his demand for dowry coupled with cruelty during the subsistence of her marriage during her stay in her matrimonial home at Mullana in the Ambala district, Haryana. Charge was also framed against him for abetting Meenakshi's suicide. She had committed suicide in the night of 20 th September 1991. Her marriage with the appellant was solemnised on 7 th March 1991. On 20th September 1991, the deceased victim had come to her parental home to attend "pagree ceremony" of a relative and ultimately returned to her matrimonial home along with the appellant on that very evening. The mother and two brothers of the appellant were also implicated with the same charges and convicted by the Trial Court. The High Court, however, acquitted them.

(2.) The father of the deceased, Som Prakash (PW-1) received a message on that very night from another relative of his, Parveen Kumar (PW-4) that his daughter, Meenakshi had been taken to the Civil Hospital, Ambala. She was found dead in the said hospital. The cause of death was consumption of aluminium phosphide. In early morning of 21st September 1991(2.30 A.M.), father of the deceased (PW-1) lodged the First Information Report. On the basis of statement of P.W.1 recorded by the SHO/SI of Police Station Mullana, Kewal Krishan (P.W.7), said First Information Report was registered. The P.W.1 implicated, along with the appellant, his mother, two brothers Atul Mittal and Anil Kumar of subjecting the victim to various types of torture for not bringing sufficient dowry. In his statement, as recorded, he said that before marriage, Anil Kumar, along with the appellant, made the demand of Rs. 1,00,000/- for purchasing a Maruti vehicle. He has also stated in his deposition that he spent a sum of Rs. 2,50,000/- in marriage ceremony of his daughter. He also stated in his deposition that taunting of her daughter had continued for bringing insufficient dowry. Moreover, on certain occasions of bereavement in the family, PW-1 stated in his examination-in-chief, that Meenakshi was not allowed to visit her parental home and on other occasions, his relations were not allowed to meet her in the matrimonial home either. Further demand of dowry was made, according to him, to help the appellant in respect of his clinic, in response to which PW-1 gave Rs.20,000/- to his daughter for her well-being. The statement forming the basis of F.I.R. broadly corresponds to the deposition of PW-1 and there has been no major contradiction or discrepancy between the version of the P.W.1 concerning the antecedents and circumstances of Meenakshi's death in the F.I.R. statement and P.W.1's witness statement.

(3.) Charges were framed under Sections 306, 406, 304-B and 498-A of the Code before the Trial Court against all the persons arraigned as accused in the F.I.R., following charge-sheet submitted by the police on completion of investigation. Altogether seven witnesses were examined by the prosecution, of which four were witnesses of fact. All of these four, however, were near or distant relatives of the deceased. The father of the deceased deposed as PW-1 whereas her paternal uncle, Bharat Bhushan was examined and he deposed as PW-2. We have already referred to Parveen Kumar, who appears to be a relative of the deceased and also the mediator in the marriage. He was examined as PW-4 and one Rajat Kumar, maternal cousin of the deceased, deposed as PW-5. There were two police witnesses, Jeet Ram (PW-3) and Kewal Krishan, the Investigating Officer who deposed as PW-7. PW-6 was Dr. Tarsem Kumar Monga, the Medical Officer of Civil Hospital, Ambala Cantonment who had conducted post- mortem of the deceased along with two other doctors, P.S. Ahuja and Mrs. Rozy Aneja. The PW-6 confirmed death of Meenakshi on account of aluminium phosphide poisoning.