SONU & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 04.10.2016 rendered by learned Third Additional Sessions Judge, Haridwar in S.T. No.183/2010, whereby the appellants/accused, who were charged with and tried for the offence punishable under Sections 304-B IPC, were sentenced to undergo life imprisonment under Section 304-B of I.P.C. with fine of Rs.1,000/- each and in default of payment of fine, to undergo additional simple imprisonment for a period of one month.

(2.) Case of the prosecution in a nutshell is that the FIR was lodged on 4.12.2009 by PW3 Pappu Singh Azad, to the effect, that the marriage of daughter of his brother in law, namely Meera, was solemnized with accused Sonu. Family members of Sonu were not happy with the dowry brought by Meera Devi. They used to harass her and demand a Maruti Car. However, by paying some money, the family of the accused was pacified. After one week, the accused again asked for dowry. Thereafter, the accused, with a common intention, poisoned Meera Devi. She was taken to Roorkee where she died during treatment.

(3.) The F.I.R. was accordingly registered. Postmortem on the dead body was conducted by PW1 Dr. Ajay Mohan Agarwal and PW2 Dr. Ajay Agarwal jointly. The matter was investigated and Challan was put up after completing all the codal formalities.