MUKESH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present case reveals the tale of an unfortunate father who married his two daughters to two brothers and lost both of them. He could file complaint only for death of Lalita and not the younger daughter Poonam, so as to save the life of Lalita but eventually lost out on that count as well. Mukesh the husband of the deceased Lalita stands convicted for offence punishable under Sections 304B/498A IPC. He has been directed to undergo rigorous imprisonment for life for offence punishable under Section 304B IPC and rigorous imprisonment for 3 years and a fine of Rs.10,000/- and in default of payment of fine to undergo simple imprisonment for 6 months under Section 498A IPC.

(2.) Mukesh assails the judgment on the ground that there are material improvements in the statements of the witnesses before the Court. There is no allegation that either Mukesh raised any demand or the same was fulfilled. No prior complaint was made. There is no allegation that soon before the death, there was demand of dowry or that in relation thereto the deceased was subjected to cruelty. Hence the appellant be acquitted.

(3.) The explanation rendered by Mukesh in his statement under Section 313 Cr.PC is of plain denial and that a false case has been registered against him. No specific plea has been taken nor any defence evidence led.