JAI PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Parikshit Saini, learned Counsel for the applicant and Sri Amit Bhatt, learned Addl. GA for the State.

(2.) IN brief the prosecution case is that marriage of Bindu (deceased) was solemnized with the present applicant on 21.5.2009 and she committed suicide due to demand of dowry by the applicant and co -accused Smt. Rajni on 18.2.2010 in the house of present applicant. Thereafter the FIR was lodged on 19.2.2010 at PS Kumbh Mela Thana Shyampur under Section 498 -A IPC. Later the investigation was transferred to PS Rishikesh and during investigation, the offence under Section 304 -B was further added as Smt. Bindu reported to be died.

(3.) FROM a perusal of the above -said evidence, it reveals that the marriage of deceased was solemnized with the applicant on 21.5.2009 and she had died suicidal death on 18.2.2010 i.e. within 9 months of her marriage and soon before her death, the applicant had demanded dowry from her for which she was subjected to physical and mental cruelty and it is also proved that she had committed suicide i.e. she had not died otherwise than under normal circumstances.