STATE OF HARYANA Vs. ANGOORI DEVI

JUDGEMENT

(1.) This appeal filed by the State of Haryana is against a judgment and order dated 3.5.2012 passed by a Division Bench of the High Court of Punjab and Haryana at Chandigarh allowing the appeal filed by the respondents, reversing the judgment of conviction passed by the learned Additional Sessions Judge, Jhajhar convicting the respondents under Sections 498A read with Section 304B of the Indian Penal code and acquitting the respondents.

(2.) The victim (Babli) and her sister (Neeru) were married to two brothers, Kartar (Respondent No.3) and Pawan, sons of Smt. Angoori Devi (Respondent No.1) and Akhey Ram (Respondent No.2). After 3 1/2 years of marriage the victim, wife of Kartar Singh (Respondent No.3) died of burn injuries.

(3.) The victim's father (hereinafter referred to as the 'complainant') lodged an FIR, pursuant to which Sessions Crime No. 9 of 29.3.1996 was commenced. It was alleged that about 1 & 1/4 years ago when his daughter Babli was pregnant, her in-laws had asked her to leave the house and return only if she brought Rs.60,000/-.