STATE OF HARYANA Vs. RAM CHANDER

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Appeal No. 479-DBA of 1994 acquitting the respondents herein of the offence punishable under Section 304-B of the Indian Penal Code and Criminal Revision No. 617 of 1994 filed by the Ram Chander-complainant, father of deceased Smt. Raj Rani.

(2.) BRIEFLY , the case of the prosecution is that Smt. Raj Rani was married to Gulshan Kumar about 2-1/2 years prior to May 25, 1990 in the area of village Bichpari. However, Smt. Raj Rani was being harassed for bringing insufficient dowry and thereafter she committed suicide on May 25, 1990 within seven years of her marriage.

(3.) THE learned Additional Sessions Judge, Panipat, appreciating the entire evidence returned a finding that there is no evidence on the file that the accused, respondents herein, harassed Smt. Raj Rani on account of demand of dowry soon before her death. It was also found that the conduct of the accused was not of such a nature as was likely to drive the deceased Smt. Raj Rani to commit suicide.