OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Criminal Appeal is directed by the accused against the judgment and order dated 7.6.1988 passed by the Additional Sessions Judge, Hisar, whereby he found the appellants guilty and convicted them under Sections 498-A, 304-B and 201 read with Section 34 IPC and sentenced each of them to 10 years R.I. under Section 304-B IPC, two years RI under Section 498-A IPC and one year RI under Section 201/34 IPC. However, all the sentences were ordered to run concurrently.

(2.) BRIEFLY stated, the facts are that Smt. Surti was daughter of PW-6 Keshar Chand. She was married with Om Parkash, appellant on 12.6.1982. He had spent about Rs. 9000/- to Rs. 10,000/- on her marriage. However, the appellants were not satisfied with the dowry given and expressed their annoyance at the time of marriage.

(3.) PW -6 Keshar Chand visited village Kirori to see his daughter and then Smt. Surti complained to him about the torture and harassment at the hands of the appellants. Keshar Chand asked them to see reason and expressed his helpless to give more dowry because of his poor financial position.