BADAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The Appeal No. 2263 of 1997 has been filed by accused Badam Singh. His mother Smt. Vasdeyee along with appellant's father Raghuvir Singh (since deceased) filed companion Criminal Appeal No. 1883 of 1997. All the three persons were convicted by the trial court under Section 304-B IPC read with Section 3/4 Dowry Prohibition Act.

(2.) During the pendency of the appeal (Criminal Appeal No. 1883 of 1997) Raghuvir Singh-appellant no.1 died thus the appeal on his behalf has been abated vide order dated 23.1.2017.

(3.) The case of the prosecution is briefly encapsulated hereafter. It is the case of prosecution that the accused Badam Singh's marriage was solemnized with deceased Kusuma in May, 1991. After staying at her matrimonial house for a month, she returned to her father's home. When she again went back to her matrimonial house, her father-in-law Raghuveer Singh, mother-in-law Smt. Vasdeyee and her husband Badam Singh started taunting her regarding insufficient dowry given by her father. They were demanding Rs. 10,000/-. They often subjected to her harassment for the dowry. When she again returned to her father's home she mentioned her harassment to her father and told him that if he wants to see her alive, he must pay them Rs. 10,000/- as demanded by them. She also told him that they have threatened her that if she failed to bring the aforesaid amount, she would be killed.