INDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction dtd. 26/3/2004 vide which the appellants have been convicted under Ss. 498-A, 304-B read with Sec. 34 of the Indian Penal Code (for short 'IPC') and the order of sentence dtd. 27/3/2004 vide which they have been sentenced as following:- <FRM>JUDGEMENT_244_LAWS(P&H)9_2022_1.html</FRM>

(2.) The appellants have been set up to face trial for having commission of offence under Sec. 304-B/34 of IPC by the Officer incharge, Police Station City Gurgaon.

(3.) Briefly the case of the prosecution is to the effect that the marriage of Harjit Kaur deceased was solemnized with Inderjeet Singh-appellant on 15/9/2002. Sufficient dowry articles were given at the time of marriage, but the appellants were not happy with the dowry articles given at the time of marriage. Soon after the marriage, they started harassing the deceased for bringing cash amount of Rs.1,00,000.00 from her parents as they were to purchase the goods for the shop and also to make payment of the borrowed amount. The deceased was treated with cruelty on account of demand of dowry and she died on 25/5/2003 as a result of hanging. On the receipt of the message, ASI Hawa Singh along with police officials had reached the house of the appellants where dead body was lying. On the basis of the statement of Tejinder Singh, the brother of the deceased, the FIR has been registered.