PREM Vs. STATE

JUDGEMENT

(1.) This is an application filed by the appellant no.1 for suspension of sentence and grant of bail.

(2.) Briefly stated the facts of the prosecution's case against the appellants are that an FIR no.369/2003, dated 06.10.2003, under Section 498A/406/304B/34 IPC was registered on the direction of SDM, Narela. The SDM had recorded the statement of Rai Singh, father of the deceased who had stated that his daughter Anita (since deceased) got married to Rajkumar, resident of Village & PO Khera Khurd, Delhi about 4 years ago. He alleged in his statement that the deceased was being harassed and beaten by her mother in law and brother in law for demand of dowry right from the beginning. Amount of Rs. 10,000/- and Rs. 33,000/- was given to the mother in law of the deceased for purchase of motorcycle by the parents of the deceased.

(3.) When the deceased was blessed with a child, another sum of Rs. 19,000/- was alleged to have been given for purchase of a Buffalo on the demand of the mother in law. Since the lust for money and dowry did not stop, the deceased was subjected to great deal of harassment and mental torture as a consequence of which ten days prior to the date of the death of the deceased, she was allegedly beaten up by her mother in law, brother in law and sister in law. They had also placed a demand for a Maruti car. Thereafter, she was sent to her parent's home wherefrom she was taken back 3 days prior to the date of incident. She had allegedly committed suicide. On the basis of the aforesaid facts, a case under Section 304B/498A/406/34 IPC was registered.