SITA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this order, above mentioned criminal appeal as well as criminal revision would be disposed of as these have arisen out of the judgment/ order dated 12.12.2003/ 15.12.2003 passed by the learned Additional Sessions Judge.

(2.) Prosecution story, in brief, is that Suman, daughter of the complainant, got married to Sita Ram on 15.4.2001 and the complainant had given sufficient dowry at the time of marriage of his daughter as per his financial status. However, Sita Ram and his parents were not happy with the dowry given by the complainant at the time of marriage of his daughter. When Suman went to the matrimonial home after her marriage, her mother-in-law and father-inlaw told her that she had not brought colour T.V. and appellant Sita Ram raised a demand of Hero Honda motorcycle. When the complainant went to bring his daughter to the parental home, he told the in-laws family of his daughter that he was a poor person and could not satisfy their demand. On request made by the complainant, he was allowed to bring Suman to her parental home. After about one week, Raju, son of the complainant, took Suman to her matrimonial home. At that time, husband, mother-in-law and father-in-law of Suman again raised a demand of colour T.V. and Hero Honda motorcycle. Complainant brought the said fact to the notice of his brothers. On the advice of his brothers, complainant brought his daughter to his house so that the matter could be settled. About one month prior to the death of Suman, Raju, son of the complainant, and Bihari, brother of the complainant, had gone to bring Suman from her matrimonial home. However, mother-in-law and father-in-law of Suman refused to send her to her parental home.

(3.) Rather they reiterated their demand of colour T.V. and Hero Honda motorcycle and said that till the said demand was not fulfilled Suman would not be sent to her parental house. On 2.3.2002, at about 11.00 P.M., complainant was informed by Amar Singh, Ex.Sarpanch that Suman was not well. When the complainant along with his brothers and 2-3 other persons went to the matrimonial home to meet her daughter he came to know that his daughter had been given poison by her husband, mother-in-law and father-in-law. After completion of investigation and necessary formalities, challan was presented against the accused under Sections 304-B, 498-A and 306 IPC.