RANBIR SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant No.2-Babu Ram during the pendency of the appeal.

(3.) According to the complainant-Brijbir Singh, he had married his daughter Renu (deceased) with Ranbir Singh (appellant No.1) on 02.02.2006. He gave sufficient dowry in the marriage which was entrusted to his parents-in-law Babu Ram-applicant/appellant No.2 (father-in-law), Bala Devi (mother-in-law) (appellant No.3) and Ranbir Singh (appellant No.1) (husband) respectively of Renu (deceased). After some days of the marriage, the husband and parents-in-law of Renu (deceased) had started harassing her for bringing inadequate dowry. They were not happy with the dowry which had been brought by Renu (deceased) and felt humiliated for not being given a car. They raised a demand before Renu (deceased) for bringing a new car and also Rs.50,000/-in cash. The said demand was disclosed by Renu (deceased) to the complainant. The complainant had convened a Panchayat of the respectables and in the Panchayat, the parents-in-law and husband of Renu promised not to raise demand of dowry. However, after some days the accused again raised demand for dowry and started beating her. It was alleged that Ranbir Singh (appellant No.1) husband of Renu (deceased) was a drunkard and had been beating and hurling abuses on his daughter. In connection with the same, the complainant along with his brother Sethpal went to the house of the accused and talked about the matter. However, accused did not change their behaviour. On 11.09.2008 at about 9.00 pm, Babu Ram-applicant/appellant No.2 on telephone asked him to come to Jagadhri along with his wife as he wanted to discuss something. On 12.09.2008, Babu Ram (applicant/appellant No.2) again had made a telephone call and informed that his daughter had killed herself by hanging. The complainant informed about the incident to his relatives and reached the matrimonial home of his daughter and found that she was lying on the floor. He saw marks of injuries on her eye, arms and other parts of the body. Seeing the same, the complainant sensed that the accused by conniving with each other had killed his daughter for not fullfiling the demand of dowry.