SANJEEV PRAKASH Vs. STATE

JUDGEMENT

(1.) IN this revision petition the petitioner has challenged the framing of the charges by the Trial Court against him for the offences under sections 498 -A and 304 -B of I.P.C.

(2.) THE deceased was the wife of the petitioner, they were married on 12.12.1990. The parents of the deceased, to the maximum of their capacity, had given in marriage the dowry valuing Rs. 2 lacs in the form of cash, the ornaments and the articles, but the in -law's family was not satisfied with the dowry and was insisting for diamond necklace, silver utensils weighing 6 kilos and cash amount of Rs. 20,000/ - for the bed and also the other articles and for the compliance of the demanst, the deceased was being tortured. It is alleged that resultantly the deceased committed suicide. The deceased died on 3.4.1991 within four months of her marriage.

(3.) ALTHOUGH , it is true that during investigation the prosecution witnesses were examined by the police more than once, yet the witnesses have given explanation for the alleged change in their versions. Any discussion, in this regard, may prejudice either side at the Trial Court and therefore a detailed discussion, at this stage, is unwarranted and is not desirable. However, some interpollations do appeared in the recorded version of wife and such action could only be depreciated at this stage. It would be for the prosecution to explain in that regard at the trial.