NIRMAL KAUR Vs. BALBIR SINGH

JUDGEMENT

(1.) NIRMAL Kaur filed a complaint under Sections 4, 5 and 7 of Dowry Prohibition Act and under section 406 of the Indian Penal Code against Balbir Singh and others on the allegations that her daughter Manjit Kaur married to Balbir Singh petitioner on 19-12-1987 and at the time of marriage she was given dowry articles of the value of Rs. 60,000/-. Balbir Singh and his parents were not satisfied with the dowry and Minda petitioner, mother of Balbir Singh accompanied by Manjit Kaur went to the parents of Manjit Kaur and demanded Rs. 20 000/- for sending Balbir Singh abroad. The complainant could not fulfil the demand of mother-in-law of Manjit Kaur and subsequently Manjit Kaur was murdered by her husband, Mindo and Sindo. Articles of dowry which were entrusted to the petitioners were retained by them and they refused to hand over the same to the complainant.

(2.) AFTER recording preliminary evidence, Additional Chief Judicial Magistrate, Kapurthala found that a prima-facie case under Sections 4 and 6 of the Dowry Prohibtion Act and under Section 406 of Indian Penal Code was made out against the petitioners and they were summoned to face trial for these offences vide order dated 12-6-1990.

(3.) I have heard the counsel for the parties.