ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 30/31.3.1990 passed by learned Additional Sessions Judge, Gurgaon, vide which the appellants namely, Ashok Kumar, Sher Singh, Naresh Kumar and Kamla Devi have been found guilty and convicted and sentenced to undergo RI for seven years each under Section 304 IPC. The accused have been further senten-ced to undergo RI for one year and to pay a fine of Rs. 250/- each under Section 198-A IPC and in default of payment of fine, the defaulter has been further sentenced to undergo RI for two months. However, both the substantive sentences are ordered to run concurrently.

(2.) The prosecution story, in brief, is that Shakuntla Devi, deceased, was married with accused, Ashok Kumar in April, 1983, who was posted as Taxation Inspector in Gurgaon. The complainant, Banwari Lal, gave dowry in the marriage as per his capacity. After the marriage, it is alleged that Ashok Kumar, Sher Singh, father-in-law of deceased, Kamla, mother-in-law and Naresh Kumar, younger brother of Ashok Kumar, used to torture, teasing and started beating Shakuntla. She wrote some letters to her mother, Indira. Later on, Shakuntla left the job at Gurgaon and got employed her-self as a Teacher in a School at Rayta Kalan. Even after that, all the accused continued to harass the deceased, Sha-kuntla, on account of dowry.

(3.) Complainants younger brother, Bishamber Dayal and his father Ganeshi Lal went to Rayta Kalan and asked the accused not to harass Shakuntla but to no avail.