STATE OF UTTARAKHAND Vs. RAM LAL & OTHERS

JUDGEMENT

(1.) Suresh Suri (PW3) wrote a complaint (Ex. Ka. 6) on 03.11.1995 to Station Officer, Police Station Sri Nagar, Garhwal, regarding the death of his Sali (sister-in-law), namely, Poonam Kohli (the victim). It was written in the complaint that Poonam Kohli was married to Chandra Mohan Kohli about 8 years ago. After a year of her marriage with Chandra Mohan Kohli, her inlaws started harassing her for not brining sufficient dowry.

(2.) On the basis of the said complaint, lodged by PW3, a First Information Report was registered against Chandra Mohan Kohli (husband of Poonam Kohli); respondent Ram Lal Kohli (father-inlaw of Poonam Kohli); respondent Shakuntala Kohli (mother-inlaw of Poonam Kohli); respondent Jyoti Kohli (sister-in-law of Poonam Kohli); and respondent Om Prakash Kohli (brother-inlaw of Poonam Kohli), for commission of the offences punishable under Sections 498-A, 302, 201 and 34 of the Indian Penal Code.

(3.) When the case was committed to the court of Sessions, trial commenced. It may be mentioned at the very outset that Chandra Mohan Kohli, husband of Poonam Kohli, died during the pendency of trial and, therefore, the case against him stood abated.