KRISHNA Vs. STATE

JUDGEMENT

(1.) The present appeals have been filed by the appellants being aggrieved by the common judgment of conviction dated 05.04.2002 passed by the learned Additional Sessions Judge, Delhi holding the appellants guilty for the offence punishable under Section 304-B/34 of Indian Penal Code (hereinafter referred to as I.P.C.), and vide order on sentence dated 08.04.2002, they have been sentenced to undergo rigorous imprisonment for a period of seven years each.

(2.) Since the trial of both the applicants was commonly conducted and both the appellants have been convicted by the common impugned judgment and have been awarded sentence by the common order on sentence, therefore, both these appeals are hereby disposed of by this common order. It would be relevant here to mention that the appeal of the appellant - Krishna was heard and reserved on 02.05.2017, while the appeal of appellant - Ramesh Kumar was heard and reserved on 09.05.2017.

(3.) The allegations leveled in the present case are that Kusum wife of appellant-Ramesh Kumar died due to burn injuries on 15.01.1987. Som Prakash, brother of the deceased Kusum made a statement to the police that his deceased sister was harassed by the appellants for demand of dowry. He had given a sum of Rs. 10,000/- to the appellants but a further demand for giving a VCP and a scooter was made by the appellants. He also alleged that his deceased sister had written two letters to him regarding harassment and demand of VCP and a scooter. It was also alleged that his deceased sister had advised him to sell the house to meet the demands and her mother in law used to beat her. A complaint was made to the SHO on 13.08.1996 and a case was registered, but the matter was settled between the parties. On 15.01.1987 at about 4 p.m., the complainant had gone to the house of his deceased sister on the occasion of Lohri, but the mother in law of the deceased returned the fruits and gifts by demanding VCP and a scooter.