INDERJIT KAUR Vs. STATE OF DELHI

JUDGEMENT

(1.) This revision petition u/s. 397/401 Code of Criminal Procedure, 1973 (for short Criminal Procedure Code.) is directed against the order dated 28/9/1998 passed by the court of Sh. Naipal Singh, Add1. Sessions Judge, Delhi holding that prima facie case u/ss.304B/406/34Indian Penal Code is made out against the petitioners in the case FIR No. 232/1996 P.S. Shalimar Bagh.

(2.) Prosecution allegations in brief are that on 8/10/1995 Smt. Ritu was married to Gurvinder Singh (petitioner No.3). She died on 18/4/1996 in her in-laws house on account of burn injuries leading behind a suicide note. On the same day statement of Pritam Lal father of the deceased .was recorded by the SDM. He stated that at the time of marriage of her daughter, he spent enough money and had given gold ornaments, scooter, T.V., Cooler, furniture to her daughter; her in-laws were not, happy and.she was taunted and harassed by her in-laws but she continued to bear the cruelties. Efforts made to reconcile the matter through the mediator did not yield any result. The girl was sent back twice or thrice. In the marriage a "Bajaj Super Scooter" was given to the boy which was replaced on the demand of petitioners by a "Vespa Select", for happy married life of her daughter. The earlier scooter-was still in the name of her husband- On 15/4/1996 her daughter was sent back. requiring her to bring Rs.1.0 lac- to enable her husband to start some business. On the next day he along with his daughter and mediator went to house of the petitioners and gave Rs.10,000.00 to them. They became angry and with great difficulty they could be persuaded to accept that amount.

(3.) She was asked to live separately in pursuance of the pre-planning. Smt.Raj Rani, mother of the deceased also supported this Version in her statement. After completion of investigations, challan was filed. By the impugned order, learned, trial court ordered the framing of charge against petitioners u/s 304-B/4b6/34Indian Penal Code which is under challenge.