AMIT MEHRA Vs. STATE OF U T

JUDGEMENT

(1.) Challenge in this appeal is the judgment and order dated 1.4.2011 passed by Sh. Gian Chand Garg, Additional Sessions Judge, Chandigarh, vide which the accused-appellant Amit Mehra has been convicted under Section 304-B IPC and sentenced to undergo imprisonment for a period of 7 years and to pay fine of Rs.5,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of 6 months.

(2.) The law was set in motion on the complaint made by complainant Smt. Bela Thapa w/o Gul Bahadur r/o House No. 479, New Indira Colony, Jandly, Ambala City. She has stated in the complaint that her daughter Meenu was married to Amit Mehra accused on 7.11.2004. It was a love marriage. Her daughter and sonin-law had been residing in rented house No.2132, Sector 21-C, Chandigarh, for the last three years on the Ist floor and her son-in-law was working in Dell company and Meenu was house wife. On 25.11.2009 at about 6.00 p.m. she called her daughter to wish her the birthday of her son Aarush. Her daughter was frightened and crying while talking and she told that Amit Mehra accused depressed her too much and compel her to die. The complainant wanted to talk with Amit Mehra but phone was disconnected. At about 6.30 p.m. Amit Mehra told her on phone that Meenu has committed suicide by hanging herself from fan. It is further mentioned in the complaint that Meenu was earlier harassed by Amit and he compelled her to commit suicide.

(3.) On the basis of complaint Exhibit P-A case under Section 306 IPC was registered. During investigation statements of the witnesses were recorded and after completion of the investigation, challan against the accused for offence under Section 306 IPC was presented before the Illaqa Magistrate.