AMIN UR REHMAN Vs. SARWAR SULTAN

JUDGEMENT

(1.) There was a burning incident at house no. 4-A, New Lailpur Colony, Delhi. This information was conveyed to the Police Station Krishna Nagar and a D.D. Entry No. 12-A dated 10.9.82 was registered. S.I. Raghunath Singh was entrusted with the job who alongwith Constable Mohd. Yamin reached the place of occurrence. They found Smt. Kaushalya Devi in burnt condition in front of the kitchen and the room on the first floor of the house. The Sub-Inspector did not find any eye-witness of the incident. He summoned the Crime team. The information of the incident was also sent to Shri Bishambar Dayal, father of the deceased.

(2.) Bishambar Dayal in his statement alleged that on 18.2.81, he had married his daughter Kaushalya Devi to Suresh Chand, resident of 4-A, New Lailpur Colony, according to Hindu rites. He had given a good deal of dowry, ornaments and clothes, including T.V. and fridge at the time of the marriage. However, after some days of the marriage, in-laws of Kaushalya Devi started demanding more dowry. The demands were duly met according to his capacity. In spite of this, his son-in-law Suresh Chand, his uncle Hanuman Dass and grandfather Bahadur Mal, his wife Smt. Tara Devi continued demanding more things. On 30.6.1982, Kaushalya came to his house and informed that her in-laws have demanded Rs. 20,000.00 in cash and a Vespa scooter. In case this demand is not fulfilled, her in-laws would not allow her to enter their house. The complainant further goes on to allege that he approached Bahadur Mal, his wife, Shri Hanuman Dass and son-in-law Suresh, pleading that he was not in a position to give anything more and that on that account they should not maltreat his daughter. On this, all the four told him that it would be better for him and for the welfare of his daughter that he should give Rs. 20,000.00 in cash and a Vespa scooter. In spite of this, Bishambar Dayal sent his daughter to her in-laws. After few days, he again received an inland letter from his daughter requiring him to fulfil the demands of her in-laws, otherwise, she would not be allowed to remain alive.

(3.) On that very day, in between 8.30 to 9 P.M. one person came to his house and informed that his daughter had died due to burning and that he had been called to the spot. He immediately alongwith his Advocate reached the Police Station Krishna Nagar and from there came to the spot. He saw burnt dead body of his daughter lying in front of the kitchen. He then identified the dead body of his daughter. Lastly, he stated that he was fully confident that his daughter had been burnt to death by all the four persons named above in conspiracy with each other as she could not meet their demands.