VAKIL CHAND Vs. STATE OF HARYANA

JUDGEMENT

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

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

(3.) PROSECUTION case, in brief, is that on July 6, 1987 Hans Raj lodged report Ex. PE in Police Station Rattia stating therein that he is a resident of village Sri Karanpur in Rajasthan. He had four sons and five daughters. Veena Devi was his eldest child. She was aged about 22/23 years. Her marriage was settled with Vijay Kumar accused on May 1, 1987. Jagan Nath son of Duli Chand was the mediator. At the time of engagement ceremony, said Jagan Nath and Gurcharan Singh were present. On that occasion, besides Rs. 1,100/- in cash, the customary fruits and sweets were given to Vijay Kumar accused. The "shagan" ceremony took place on June 18, 1987 in village Rattia when besides Rs. 2100/- customary sweets, fruits and Kelvinator Refrigerator were also given. Jagan Nath and Gurcharan Singh were present at that time. All the accused were not happy and they insisted that they would solemnise the marriage only if a television was also given to them. He purchased Dyanora Television from Rattia and gave it in the "shagan".