RAJU Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal has been filed against the judgment dated 30.07.1997 passed by Additional Sessions Judge, Sehore in S.T. No. 367/96. By the impugned judgment the trial court convicted the appellant for commission of offence under Section 498 -A and Section 3 and 4 of Dowry Prohibition Act and awarded the jail sentence of RI two years and ten years with fine of Rs. 500/ -.

(2.) THE prosecution story in brief is that the deceased Puljhad got married with the appellant three years before the incident. The Gouna was performed after two years of marriage. At the time of Gouna, the appellant had demanded an electric fan and Rs. 1000/ - as dowry. That was not given, hence the appellant had treated the deceased with cruelty. When the deceased returned back to her in laws house, she told that the appellant had demanded an electric fan and Rs. 1000/as cash and when the amount was not paid, he had beaten her and also he had given electric shocks. The deceased had been residing in her in laws house for the period of six months. When the family members came to the house of the deceased after some conciliation, the deceased had gone to the house of the appellant. She lived with him for a period of two months and thereafter she died. The cause of death was burn injuries.

(3.) PW -1, Tikiya in his evidence deposed that the deceased was the daughter of his younger brother. She was married with the appellant three years before. The Gouna was performed after one year of the marriage and at that time the accused - appellant demanded cash of Rs. 1000/ - and an electric fan. That was not given to him. The family members of the deceased had been working as labourers.