CHANDER PAL Vs. STATE

JUDGEMENT

(1.) I have heard the parties. In this case, the prosecution was lodged against mother-in-law, father-in-law, brother-in-law and the husband of the deceased, who died of burns. It is a case where two brothers, i.e., husband of the deceased and brother of the said husband were both married to two real sisters on the same day, i.e., 23.7.1988. Sudesh was married to Chander Pal, present appellant while her younger sister Kamlesh was married to the younger brother of Chander Pal, named Charan Singh, My attention has been drawn, to the dying declaration of Sudesh, who died of burns, translation whereof reads as under:-

(2.) WHOEVER commits dowry death shall be punished with imprisonment for a term which shall not be less than seven years but which may extend to imprisonment for life.