SANJAY KUMAR Vs. THE STATE

JUDGEMENT

(1.) The legality of conviction of Appellant - husband of the deceased for the offence of "dowry death" is under challenge in this appeal.

(2.) Appellant - Sanjay Kumar S/o Sh. Prem Nath was married with Premwati in the year 1994. On 6th October, 1998, Premwati died un -natural death in her matrimonial house by hanging herself with the help of a ligature and the appellant was accused of causing "dowry death" in this case.

(3.) On being informed of this incident, mother of the deceased -Premwati, made a statement before the SDM, Seema Puri, Delhi, alleging that her daughter's husband, i.e., appellant/accused herein, used to demand dowry from her daughter. On her aforesaid statement, FIR No. 633 of 1998, for the offence under Sec. 498 -A and 304 -B of the Indian Penal Code, was registered at Police Station Nand Nagri, Delhi. Investigation of the case was entrusted to Sub -Inspector Narinder Singh. Appellant/accused was arrested and dead body of deceased - Premwati was sent for postmortem examination.