SANJAY DASS Vs. STATE

JUDGEMENT

(1.) The Appellant is aggrieved by the judgment dated 25th February, 2003 whereby he was convicted for offences under Sections 304B/498A IPC and the order on sentence dated 5th March, 2003 whereby he was directed to undergo Rigorous Imprisonment for a period of seven years under Section 304B IPC and Rigorous Imprisonment for a period of three years and to pay a fine of Rs. 5,000/- under Section 498A IPC and in default of payment of fine he was directed to further undergo Rigorous Imprisonment for a period of three months.

(2.) Learned counsel for the Appellant contends that in the suicide note Ex. PW2/B which was purportedly written by the deceased soon before the death she had not stated anything about the demand of dowry rather she had spoken about her own sins, wished Appellant well and requested him to bring up the son. Letter Ex. PW2/C written by the deceased on May, 1998 does not also level any allegation of demand of dowry qua the Appellant and if at all there was some harassment the same was by the father-in-law and the mother-in-law who have already been acquitted on the same evidence.

(3.) I have heard learned counsel for the parties.