ANAND SINGH Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out against the judgment and order dated 03 -09 -1996 passed by Sessions Judge, Dehradun in S.T. No. 27 of 1993 State Vs. Anand Singh and another, convicting the appellant Anand Singh under Sections .304 -B, 498 -A I.P.C. and Section 3/4 of Dowry Prohibition Act and sentencing him for life imprisonment, 3 years rigorous imprisonment and a fine of Rs. 5,000/ - and 5 years rigorous Imprisonment and a fine of Rs. 15,000/ - respectively.

(2.) AS one accused/convict has not filed any appeal, hence, we are concerned only with regard to the appeal of accused/appellant Anand Singh which is being decided by us.

(3.) BRIEF facts of the prosecution case as emerged out from the record are that Smt. Lado Devi also known by the name of Sudesh D/o Netram was married to the accused/appellant Anand Singh on 08 -06 -1986. Netram father of Smt. Lado Devi had provided sufficient dowry and gifts to the best of his capacity but the appellant was not satisfied, therefore, after few months of the marriage Smt. Lado Devi started complaining to her parents with regard to the harassment committed upon her for not bringing television, refrigerator, fan, sewing machine, scooter. Smt. Lado Devi had always been taunted for not bringing sufficient dowry and of coming from a pauper family.