RAMESH CHANDER Vs. STATE OF DELHI

JUDGEMENT

(1.) Aggrieved by the judgment of conviction dated 11.07.2002 convicting the appellant finding him guilty under Sec. 304B Penal Code and order on sentence dated 12.07.2002 vide which the appellant was sentenced to undergo seven years rigorous imprisonment for the offence under Sec. 304B IPC, the present appeal has been preferred.

(2.) The factual matrix emerges from the record is that the FIR No.403.1987, under Sec. 304B/34 IPC, Police Station Tilak Nagar was registered on the basis of statement made by the complainant Naresh Kumar. He had stated that the marriage of his sister Renu was solemnised with the appellant Ramesh Chander on 16.08.1986 according to Hindu rites and ceremonies. Initially, his sister did not say anything but she was found to be unsatisfied. After some months of marriage, she stated that she was harassed by her in-laws. She also stated that she was taunted for bringing insufficient dowry by her husband and in-laws. Ultimately, Renu committed suicide by burning herself which resulted into registration of FIR of the instant case. After completion of investigation, charge sheet was filed in the Court.

(3.) Charge under Sections 304B read with Sec. 34 Penal Code was framed against the appellant to which he pleaded not guilty. The prosecution had examined as many as sixteen witnesses namely PW1 Naresh Kumar, PW2 SI Ajit Singh, PW3 SI Rampat, PW4 HC Ishwar Singh, PW5 Kanwal Nain Narang, PW6 Shyam Sunder, PW7 HC Vikram Prasad, PW8 Promila Budhiraja, PW9 Insp. Devender Singh, PW10 ASI Jai Bhagwan, PW11 HC Sheo Ram, PW12 Lajpat Rai, PW13, HC Gajraj Singh, PW14 SI Bhim Singh, PW15 Mahinder Kumar and PW16 Insp. Gurdev Singh. The statement of the appellant was recorded under Sec. 313 of the Crimial P.C.