RAJENDRA AND ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PW1 Vishwas Kumar set the criminal law into motion by lodging FIR on 17.07.1994 against Rajendra and Smt. Shravan at Police Station Roorkee, District Haridwar, which was registered as case crime no.210/1994 under Sections 304-B IPC. The incident allegedly took place on 17.07.1994. The FIR was lodged on the selfsame day at 9:45 PM. The distance between the place of incident and the police station was 3 kms. Hence, there appears to be no delay in lodging FIR.

(2.) According to the informant (PW1), the marriage of his daughter-Kiran was solemnized with Rajendra on 05.12.1992 according to Hindu rites and rituals. He gave articles to the best of his capacity in the marriage. He spent around Rs.80,000/- in the marriage of his daughter. After a few days of marriage, Rajendra and his mother Shravan asked Kiran (victim) to bring a sum of Rs.20,000/- She expressed her inability to give such money. On 17.07.1994, PW1 was informed by a person living at Saharanpur that his (PW1 s) daughter died. PW1 went to the matrimonial home of his daughter only to find that the victim has sustained injuries. Rajendra and Shravan, i.e., husband and mother-in-law of the victim respectively killed the victim by setting her on fire.

(3.) Investigation began on the basis of said first information report. After investigation of the case, a charge-sheet was submitted against the accused-appellants Rajendra and Smt. Shravan for the selfsame offence.