L BALJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prosecution story has been unfolded by complainant, Baldeva, who has stated before the police, that on Feb. 9, 1987 his daughter, Darshana, was married about 5 years back to appellant Baljeet. He spent about Rs. 30,000.00 on the marriage. After about 1 and 11/2 months of the marriage, Darshana came back to her parents house and told them that the appellants were not happy with the dowry given. Some months later, Darshana narrated her tale of woe again to her parents that, under the influence of liquor, appellant No. 1 mal-treated her and beat her for not bringing enough dowry. After about one year of the marriage, appellant Baljeet demanded a scooter.

(2.) About six months prior to the occurrence, Darshana's brother Rohtash went to meet her. He saw that the mouth of his sister Darshana was swollen and there was injury on her face. He brought his sister back to her parents house.

(3.) Appellant Baljeet came to the house of the complainant. He felt regretful. He further demanded Rs. 10,000.00 so that appellant Baljeet's brother could get a job. The complainant refused and said that he was not in a position to pay this amount.