STATE OF M P Vs. SHIVPUJAN SINGH

JUDGEMENT

(1.) THE appeal is directed against the judgment and order dated 12. 8. 86 of Xth Addl. Sessions Judge, Indore passed in S. T. No. 69/86 whereby accused-respondents have been acquitted for the offence punishable Under Section 306 of IPC and Section 4 of Dowry Prohibition Act.

(2.) IT is not in dispute that deceased Sharda was married to respondent Sukhdeosingh. Respondent No. 1 Shivpujan Singh is the father of Sukhdeosingh and respondent No. 2 Ramdulari in his mother. P. W. 1 Ramdharsingh and P. W. 2 Shantibai are father and mother respectively of deceased Shardabai. Ramdharsingh was working in 24th Battalion of SAF. This marriage took place on 28. 4. 84, Dowry nearly worth Rs. 10,000/- was given and list Ex. P/2 was prepared. Sharda sustained 100% burn-injuries in the morning of 21. 7. 84. She died on the spot. It is alleged that during marriage accused Sukhdeosingh with the active connivance of accused. Shivpujan Singh and Shivpujan Singh demanded Luna from Ramadhar Singh. Ramadhar Singh was not in a position to meet the demand. As such they did not take food in the house of Ramadhar. However, bride Sharda was sent alongwith them. It is also alleged that sarcastic remarks were made against Sharda and she was being harassed as the demand of Luna was not fulfilled. She was also pressurised for bringing Luna from her father. Harassed with unpalatable remarks from the in-laws and husband she committed suicide.

(3.) AN intimation for the same was given by the neighbours to the police. The police took charge of the body; prepared inquest report and sent the body for post-mortem examination.