RAMESH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANTS Ramesh Kumar, Rajni and Ramnath have been convicted under Section 304-B, Indian Penal Code and sentenced to rigorous imprisonment for ten years.

(2.) DECEASED Guddi was married to appellant Ramesh Kumar. Her dead body was taken out from the well near the house of the accused on 27. 5. 1993.

(3.) THE prosecution case is that the marriage of Guddi with accused Ramesh Kumar had taken place within 7 years of her death. She committed suicide by jumping into the well. The accused Nos. 2 and 3 are the parents of accused Ramesh Kumar. All the accused persons were demanding radio, watch and cycle as dowry. They were harassing Guddi for not bringing these items from her father. She used to make complaint to her brother Ram Pratap (PW 1) regarding the demand of dowry and harassment. A Panchayat was called 15 days before the death of Guddi in the house of Ram Pratap (PW 1 ). In that Panchayat, all the three appellants were present. Guddi made a complaint in that Panchayat that they were demanding the above items as dowry. She also made a complaint that she was being treated with cruelty by the appellants.