TEJVEER Vs. STATE

JUDGEMENT

(1.) Heard again Mr. R.P. Singh, learned Advocate appearing on behalf of appellant, Mr. Mahendra Singh Yadav and Mr. A.N. Mulla, learned Addl. Govt. Advocates who appeared on behalf of State.

(2.) This appeal has been preferred against the judgment of conviction and punishment dated 13.7.2011 passed by Special Judge (E.C. Act)/Additional Sessions Judge, Ghaziabad in S.T. No. 776/2008, State Vs. Tejveer @ Pappi and Others, sections 498-A, 304-B I.P.C. and section 3/4 Dowry Prohibition Act, crime no. 391/2008, p.s. Loni, Ghaziabad, by which two accused Kartar Singh and Smt. Dropa were acquitted of the charges, but accused Tejveer @ Pappi was convicted for the charge under section 302 I.P.C. and was punished with imprisonment for life and fine of Rs. 10,000 (in default of payment of fine, three months simple imprisonment).

(3.) Prosecution case in brief was that Kavita daughter of informant Bhole was married to Tejveer @ Pappi (son of accused Kartar Singh and Smt. Dropa) on 6.7.2006. At the time of this marriage no dowry was demanded but later on husband Tejveer, father-in-law Kartar Singh, mother-in-law Dropa and Nanad (sister-in-law) Priti had started harassing Kavita for demand of dowry. Due to this wedlock, one son of born which was about one month old at the time of incident. On 10.3.2008 these accused persons had pored kerosene oil on informant's daughter Kavita and burnt her due to which she was badly injured. When she raised alarm, then accused Tejveer had taken Kavita to G.T.B. Hospital. After getting the informant informant reached G.T.B. Hospital and found his daughter Kavita in burnt state, then she had given written report (Ex. Ka-1) in police station Loni on 19.3.2008. On the basis of which case crime no. 391/2008 was registered against four accused namely, Tejveer, Kartar Singh, Smt. Dropa and Priti. But after investigation police had submitted charge sheet for offences under sections 498-A, 304-B I.P.C. and section 3/4 Dowry Prohibition Act against three accused persons namely, Tejveer @ Pappi, Kartar Singh and Smt. Dropa. On the basis of this charge sheet S.T. No. 776/2008 was registered.