PEHLAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANTS -Pehlad and Bhateri were convicted and sentenced by the Court of Addl. Sessions Judge, Jhajjar as follows : - Under Section(s) Sentence Rigorous Imprisonment Fine 498 -A read with Section 34 IPC Two years each Rs. 1000/ - each. In default of payment of fine further to undergo RI for three months each. 304 -B read with Section 34 IPC Ten years each Rs. 2000/ - each. In default of payment of fine further to undergo RI for six months each.

(2.) THE police registered FIR No. 223 dated 3.6.1999 for offence under Sections 498 -A, 304 -B IPC at Police Station Jhajjar on the statement of Bani Ram whose daughter Kavita was married with appellant Pehlad Singh on 28.4.1999. As per the complaint, the appellants Pehlad Singh and his mother Bhateri started giving taunts to Kavita from the very first day of the marriage. On her ceremonial visit to her parents on the next day of the marriage i.e. 29.4.1999, she informed her father about the demand of colour television and scooter by the appellants and the threat given by them that they will not allow her to stay in the matrimonial house till their demand is met. The complainant sent his daughter to her matrimonial house with the assurance that he will meet the demand of the appellants as and when he will have the means to purchase scooter and colour television.

(3.) AFTER about ten days, the complainant sent his nephew Ram Niwas along with Nirdev to meet his daughter at the house of her in -laws. Ram Niwas, on return he told the complainant about the demand being repeated by the appellants for the scooter and colour television and giving of taunts to her on this score.