RAM BILAS Vs. STATE

JUDGEMENT

(1.) By way of this revision the petitioners have challenged the order dated 20th November, 1990 holding that a prima facie case for the offence \ under Sec. 302 Indian Penal Code or in the alternative 304B Indian Penal Code against Shanti Devi and. offences under Ss. 304B and 498A Indian Penal Code against Mange Ram, Ram Bilas and Suresh Kumar and a case under Sec. 498A against Smt. Shanti Devi has been made out. They have also challenged the charges actually framed against them on 14th December, 1990.

(2.) It would be necessary to give some facts before dealing with the arguments advanced by learned Counsel for the parties.

(3.) Trishla d/o Sita Ram r/o Tohana in Haryana was married to Ram Bilas on 10.3.88. Mange Ram and Smt. Shanti Devi are the parents while Suresh Kumar is the brother of aforesaid Ram Bilas. After her marriage Trishla Rani started residing with her in-laws. However, her in-laws including parents-in-law, husband, brother-in-law Suresh and sister-in-law Sunita were not happy with the dowry brought by her in the marriage. They used to give harassment to her and even taunted her by saying that such type of dowry is not being given even by sweepers. Ram Bilas and Suresh even used to give beatings to her. Suresh even' stopped her from using water from the fridge by saying that in case she wanted to have cold water she should bring a refrigerator from her parents. She was most unhappy on account of these incidents and even her husband was not meeting her for 23 days prior to 15.6.1988.