MANOHAR SINGH Vs. DALJIT SINGH

JUDGEMENT

(1.) Complainant has invoked revisional jurisdiction of this Court challenging the judgment dated 1.10.2005 passed by the Addl. Sessions Judge, Jalandhar thereby acquitting the accused for an offence under Section 304-B IPC registered at Police Station G.R.P. Jalandhar.

(2.) The brief facts of the present case are that on 1.2.2003 SI Gurnam Singh recorded the statement of Manohar Singh complainant that his daughter Paramjit Kaur deceased got married with Paramajit Singh on 28.2.1999. At the time of marriage dowry articles were given as per his capacity. Soon after the marriage, Baljit Kaur mother-in-law, Daljit Singh father-in-law, Paramjit Singh husband, Darshanjit Kaur @ Rosy sister-in-law and Noni sister's husband started maltreating his daughter for bringing less dowry. They were raising demand of Rs. 50,000/- for starting some work for Paramjit Singh. He was poor, therefore, he could not satisfy their demand. His daughter was sent back in his house several times but with the intervention of respectable namely Gurmail Singh. MC and Himmat Singh, she was sent back in the matrimonial home at 2/3 occassions. Even them they did not change their behaviour. A complaint as also filed to SHO, Police Station, Model Town, Ludhiana dated 4.7.2002 and the case was referred to Women Cell, Police Lines, Ludhiana. Both the parties were called on 6.7.2002 and they were again called on 10.7.2002. Ultimately, the matter was compromised. The in-laws of Paramjit Kaur assured that his daughter would not be maltreated in future. On their assurance, she was sent to the matrimonial home from Women Cell. He visited his daughter's house 2/3 times but he was told that she was maltreated and she was not allowed to go out. On 30.1.2003 Paramajit Singh came to his house at 8.00 a.m. and told him that Parmajit Kaur had a quarrel with his mother on account of washing of clothes and thereafter she left the house. On this, he came to his house to enquire about her (Paramjit Kaur). The complainant along with Himmat Singh went to the matrimonial home of Paramjit Kaur where Daljit Singh, her father- in-law met him and told that Paramjit Kaur had left the house after quarrel with his wife. They kept on searching for Paramjit Kaur. At about 4.30 p.m. His daughter Mini called him from Jagroan and informed him that she had received telephone from Railway Police, Nakodar that one girl has died in rail accident. He along with Gurmail Singh MC, Himmant Singh and other respectables went to Railway Police Station, Nakodar and identified the dead body of Paramjit Kaur. His daughter died because of the maltreatment given to her and the dowry demanded by the accused persons. On these allegations, the present case has been registered.

(3.) From the prosecution side 11 witnesses were examined. Manohar Singh - PW-1 father of the deceased has stated on oath that accused Paramjit Singh has started raising demand for a sum of Rs. 50,000/- to start his work and other family members of the husband - Paramjit Singh has started harassing her daughter Paramjit Kaur. Matter was compromised on two-three occasions with the intervention of the respectables. Paramjit Kaur was found dead on the railway track, Nakodar. It is further stated that there was demand of Rs. 50,000/- to start the business and maltreatment by the husband and his relatives to fulfill the demand of Rs, 50,000/-.