SMT. KRISHNA AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed against the judgment of conviction dated 5.2.2000 and order of sentence dated 9.2.2000 whereby all the three appellants were sentenced to undergo rigorous imprisonment for a period of two years each and to pay a fine of Rs. 500/ -each for the commission of offence under Sections 498 -A and 406 IPC and in default of payment of fine they were sentenced to further undergo rigorous imprisonment for a period of two months each. For the commission of offence under Section 304 -B IPC, accused -appellant Vikram was sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 2000/ - and in default of payment of fine, to further undergo rigorous imprisonment for six months. Accused -appellants Siri Kishan and Smt. Krishna were sentenced to undergo rigorous imprisonment for a period of seven years each and to pay a fine of Rs. 2000/ - each for the commission of offence under Section 304 -B IPC and in default of payment of fine, to further undergo rigorous imprisonment for six months each. All the sentences were ordered to run concurrently.

(2.) BRIEF facts of the prosecution case are that accused -appellant Vikram was married to the daughter of the complainant. Saroj( deceased) on 15.3.1997. He had given sufficient dowry to his daughter as per his status but the husband and his parents were not happy with the dowry. They used to tease and taunt Saroj for bringing less dowry.

(3.) ON 29.04.98 on coming to know about the admission of Saroj in hospital, her father Jaipal Singh i.e. complainant had gone there along with his brother Kishan and son Joginder, nephew Lal Singh and some other respectable of his village reached Kalyani Hospital, Gurgaon where Saroj told them that she was given severe beatings for not bringing Rs. 50,000/ -that her husband and his parents had administered some poisonous substance to her. Soon thereafter she died in the hospital.