RAJESH KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED /Appellants Rajesh Kumar and Krishna Devi were convicted for offence under Section 304 -B IPC vide judgment dated 20.8.2002 of Additional Sessions Judge, Gurdaspur. Rajesh Kumar accused was sentenced to undergo RI for 10 years whereas Krishna Devi to undergo RI for seven years.

(2.) PROSECUTION case against the accused/Appellants was that Sobha Rani daughter of Kishan Chand was married to Rajesh Kumar accused about 2 years prior to the occurrence. As per Krishan Chand, dowry as per his status was given but after one month of the marriage, Sobha Rani and Rajesh Kumar came to meet them at Prem Nagar, Gurdaspur. Sobha Rani told her father and mother that her mother -in -law, husband and elder brother of her husband were harassing for not bringing scooter and fridge in dowry and were taunting her. Kishan Chand had talked with his uncle Diwan Chand. Sobha Rani was sent back with her husband on the promise that their demand would be met. Then again after 5 -6 months, Kishan Chand and his wife went to village Bhumbli to meet their daughter where Sobha Rani had again told them about the demand of the accused. Kishan Chand and his wife assured the husband, mother -in -law and elder brother of the husband of their daughter, that their demand will be fulfilled and asked them not to maltreat Sobha Rani.

(3.) RAKESH Kumar, husband, Krishna Devi mother -in -law and Subash Chander, elder brother of the husband had faced trial for offence under Section 304 -B and ultimately Subash Chander was acquitted whereas Rajesh Kumar husband and Krishna Devi mother -in -law were sentenced as aforesaid. Hence the appeal.