GULZAR SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The conspectus of the facts, culminating in the commencement, relevant for disposal of present petition and emanating from the record, is that the marriage of complainant Amrit Kaur, daughter of Harvinder Singh, was solemnized with accused Gulzar Singh son of Harmeet Singh, according to Sikh rites and ceremonies at village Bhagwantpura, District Ropar. The sufficient dowry was stated to have been given by the parents of complainant to the accused at the time of marriage, but the accused party was not satisfied with the dowry articles. According to the prosecution, after three months of the marriage, accused Gulzar Singh and his other family members started treating the complainant with cruelty on the ground that she had brought insufficient dowry. They compelled her to leave her matrimonial home on 21.6.2004. Since then, she is residing with her parents.

(2.) Levelling a variety of allegations, in all, the prosecution claimed that accused Gulzar Singh husband and his family members (other co-accused) treated the complainant with cruelty on account of and in connection with the demand of dowry and thus cheated her. On the basis of aforesaid allegations and in the wake of statement of complainant Amrit Kaur, the present case was registered against the accused, vide FIR No. 52 dated 27.6.2006 on accusation of having committed the offence punishable under Sections 406 and 498-A IPC by the police of Police Station Chamkaur Sahib, District Ropar, in the manner indicated here-in-above.

(3.) Having completed all the codal formalities, the accused were charge sheeted for commission of offence punishable under Sections 406 and 498-A read with Section 34 IPC by the trial Magistrate, vide order dated 23.5.2008. The accused denied the prosecution story in its entirety and pleaded false implication.