RAJINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAJWATI (now deceased) daughter of Ram Het, complainant (PW-9) was married to Rajinder appellant on 9.2.1992. Smt. Natho appellant is mother of said Rajinder. Smt. Rajwati was allegedly harassed for dowry demand and she was sent to her parental house with the direction to return to their house only after she fulfilled their demands. After staying with her parents for 4/5 months, she set herself on fire on 13.5.1993 in her parental house at 9.30 A.M. when she was alone in the house. She was shifted to the hospital. She remained unfit to make her statement till 16.5.1993. She was declared fit on 17.5.1993 when her statement was recorded. Ultimately she succumbed to her burn injuries on 7.6.1993.

(2.) THE present case was registered on the statement of Ram Het, father of Rajwati on 15.5.1993. Originally, case was registered under Section 498-A IPC, but, later on, it was converted into one under Section 304-B IPC.

(3.) IN support of its case, the prosecution examined ten witnesses but only material witnesses are being discussed. Dr. Suresh Arora, B.K. Hospital, Faridabad appeared as PW-1. He had conducted post-mortem examination on the dead body of Rajwati on 8.6.1993. He opined that the cause of death, in this case, was septicaemia due to burns. He also proved copy of post-mortem report Exhibit PA.