PRAMOD KUMAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT Pramod Kumar. Sharma has been convicted under Section 304-B, Indian Penal Code for causing dowry death of his wife and sentenced to rigorous imprisonment for 10 years and to a fine of Rs. 2,000/ -. He has also been convicted under Section 201, Indian Penal Code and sentenced to rigorous imprisonment for one year.

(2.) DECEASED Manju was married to appellant Pramod Kumar Sharma on 26. 4. 1993 in a function where 32 couples were married. She died on 14. 5. 1994. Thus, her death took place within 7 years of her marriage.

(3.) THE prosecution case was that the appellant was demanding a motor cycle or an amount of Rs. 25,000/- as dowry from the parents of his wife. She was being subjected to cruelty and harassment by her husband. She died "otherwise than under normal circumstances". Her funeral was performed without waiting for the arrival of her parents.