LAXMI NARAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) PRESENT appeal has been filed under Sections 374 and 382 Cr.P.C. challenging the judgment dated 05th July, 2008 and order on sentence dated 08th July, 2008 whereby the appellant- father in law of Ms. Sangeeta (hereinafter referred to as 'the deceased') was convicted under Sections 498A/34 and 304B /34 of the Indian Penal Code, 1860 (for short 'IPC') and sentenced to undergo rigorous imprisonment for three and ten years respectively. A fine was also imposed in respect of both the convictions.

(2.) THE prosecution's case in nutshell is that deceased married Mr. Deepak, the son of the appellant on 09th February, 2000. The appellant and his son, namely, Deepak had demanded dowry at the time of fixation of marriage. Even after solemnization of the marriage, the appellant and his son had continued to harass the deceased for dowry. The appellant used to demand money from the father of the deceased on one pretext or another. As per the prosecution's case on 28th March, 2004, appellant demanded ' One lac from Mr. Hari Kishan, the father of the deceased which was refused. On this, the appellant threatened the father of the deceased that he would not see his daughter alive. On 04th April, 2004, Police received information from the appellant that his daughter-in-law had committed suicide.

(3.) CONSEQUENTLY , the conviction of the appellant is upheld under Sections 498A and 304B IPC.