VAKIL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) VAKIL Chand, Vijay Kumar and Kaushalya Devi were tried and convicted under Sections 304B and 498A IPC by Additional Sessions Judge, Hissar vide his order dated November 15, 1988 and were sentenced to undergo imprisonment for life under Section 304B IPC and to undergo rigorous imprisonment for two years under Section 498A IPC. The sentences on both the counts were, however, ordered to run concurrently.

(2.) FEELING aggrieved they, have filed this appeal.

(3.) ON June 20, 1987 the marriage party went to Sri Karanpur. The marriage party was treated nicely Household articles and ornaments were given. However, bridegroom and the other members of his family were not happy with the dowry. They told that the "Doli" would be taken only if a scooter was given otherwise they would not take the bride to Rattia. At that time Babu Ram, Jagan Nath son of Rikhi Ram and Jagan Nath son of Duli Chand and other relations were present. They talked to accused Vakil Chand and Vijay Kumar and told them that they were not in a position to give the scooter and that it would be given after arranging the money. Accused Vakil Chand and Vijay Kumar accepted this and brought the "Doli."