RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS judgment shall dispose of Criminal Appeal No. 13 -SB of 1991 filed by Rajbir and Criminal Revision No. 206 of 1991 filed by Jugati Ram (PW -5).

(2.) RAJBIR and his mother Bhateri were tried by learned Additional Sessions Judge, Narnaul for the dowry death of Rajbir's wife Satyawati, daughter of Jugati Ram. Judgment was pronounced on December 20, 1990. The learned Trial Court convicted Rajbir under Sections 304 -B and 498 -A of the Indian Penal Code but acquitted Bhateri.

(3.) WHEN Satyawati returned to her parental house she complained that she had been maltreated by Rajbir and his mother. On this visit Rajbir had also accompanied Satyawati and had brought back the radio, which he had received at the time of the marriage, to return it since it was not upto his "status". Jugati Ram gave Rs. 3,000/ - to Rajbir on June 12, 1984 for buying a television. When Rajbir and Satyawati left the house, Jugati Ram advised his daughter that her husband was in a superior position so she had to tolerate his taunts. Thereafter Satyawati came to her father's house on two/three occasions and each time she complained about maltreatment at the hands of Rajbir and his mother. She also complained that her mother -in -law would tell her that she would not get any respect from the family unless the motorcycle was given.