DEVKINANDAN Vs. STATE

JUDGEMENT

(1.) Appellant Devkinandan has been convicted under Ss. 304-B, 306 and 498-A, IPC and sentenced to rigorous imprisonment for seven years each of the first two offences and to three years for the third offence.

(2.) It is not in dispute that deceased Manju was married to appellant Devkinandan on 11-6-1985 and she committed suicide on 4-9-1987 by consuming poison in her matrimonial home at Bina. Harnarain (PW. 1) is her father, Kasturibai (PW. 6) is her mother and Kamlesh (PW. 5) is her brother. They live at a distance of 39 Kms. from Bina in village Shahrai.

(3.) The prosecution case is that appellant Devkinandan was demanding a motor cycle and a double bed as dowry. He was asking his wife to bring these things from her father. He was beating her. He was not providing her proper food or clothes. He was harassing and causing mental torture to her. He wrote several letters Ex. P. 26 to Ex. P34. She used to complain to her parents and brother about the cruel treatment by her husband.