GIRISH RAJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL . A. No. 1320-SB of 2001 (Girish Rajpal and Others v. State of Haryana) has been instituted by Girish Rajpal, Ravinder Nath and Neelam, wife of Ravinder Nath against judgement dated 31.10.2001 and order dated 2.11.2001 passed by the Additional Sessions Judge, Karnal, whereby they were found guilty and convicted under Section 304B IPC and sentenced to RI for 10 years and a fine of Rs. 5000/- each. In default of payment of fine, the defaulter was further sentenced to RI for six months.

(2.) BRIEFLY stated, the facts are that Ms. Monik was married with Girish Rajpal, appellant, as per Hindu rites on 23.6.1999. Ravinder Nath, appellant, is the father-in-law while Neelam, appellant, is the mother-in-law of Monik, now deceased. PW-4 Satish Kumar is the father of deceased Monik while PW-5 Gagan is the brother and PW-6 Smt. Pushpa is the mother.

(3.) IT was next averred that on 19.9.1999, Monik sent message to her father, PW-4 Satish Kumar on telephone of Mr. O.P. Manchanda and informed him that she was fed up with the appellants and requested him to make it convenient to see her immediately. However, PW-4 Satish Kumar assured her that he would try to see her as early as possible and talk to the appellants. PW-4, in turn, told about the harassment to Monik at the hands of the appellants on account of demand of dowry to his wife, PW-6 Pushpa and his son PW-5 Gagan. All of them decided that they would not allow the appellants to torture Monik on account of demand of dowry.