RAJ KUMAR BANSAL Vs. STATE

JUDGEMENT

(1.) PARVESH Kumari had been married to Raj Kumar Bansal on 16.11.1984 at New Delhi. Kanta Devi Bansal is the mother-in-law of Parvesh Kumari and Neelam Bansal was her married sister-in-law. Matrimonial home of the parties was at E-348, Greater Kailash-I, New Delhi.

(2.) ON the occasion of the Rokna ceremony and thereafter again on the occasion of the 'Shagun' ceremony, C.L. Aggarwal the father of the Parvesh Kumari had paid a sum of Rs.10,000/-. Two days before the date of marriage Raj Kumar Bansal and his mother Kanta Devi Bansal demanded Rs.31,000/- in cash failing which they would not solemnize the marriage. Since the preparations for the marriage had almost culminated, PW-3 succumbed to this pressure and agreed to make the payment of the aforestated amount of Rs.31,000/- which was accordingly paid. At the time of marriage a double bed with beddings, dressing table, washing machine, sewing machine, radio, two wrist watches, pressure cooker, 21 sarees, two sets of gold and four bangles weighing 15 tolas were also given.

(3.) ON the occasion of Janmasthmi, Parvesh Kumari was severely beaten, so much so that blood started oozing out. Demand for the dowry articles was reiterated by her in-laws. Her sister-in-law also pushed and beat her. She was pressurized to do dirty jobs including cleaning of the toilet and sweeping the floor.