ROSHAN SINGH @ ROSHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ROSHAN Singh @ Roshan Lal (29) and his mother Kesar (56) were tried by the learned Additional Sessions Judge, Hoshiarpur and vide judgment dated October 12, 1999 they were both found guilty under Section 304-B of the Indian Penal Code for the dowry death of Roshan Singh's wife Seema Rani. The learned trial judge sentenced the two appellants to rigorous imprisonment for seven years. The appellants have filed this appeal to challenge their conviction and sentence.

(2.) SEEMA Rani deceased was sister of Gurdial Singh (PW-4). She was married to Roshan Singh alias Roshan Lal in November 1984. Couple had a son aged 2-1/2 years. At the time of marriage her family had given sufficient dowry but Kesri was not happy with the dowry and provoked her son Roshan Singh against Seema Rani. Roshan Singh started harassing and maltreating Seema Rani and pressurized her to bring a colour television. Seema Rani complained about her maltreatment to her father Ram Sukh (PW-5). Seema Rani would also told her family that the accused was demanding a colour television. She had conveyed this demand about 2/3 months before her death. Gurdial Singh and her father Ram Sukh and one Ashok Kumar went to the matrimonial home of Seema Rani and told the accused about their inability to give anything more.

(3.) THE Medical Officers recorded that the body was moderately built and nourished, cyanosis were present on the face, lips and nails. Rigor mortis was present on all limbs. Froth was coming out of nostril and mouth had bad odour. Scalp, skull and vertebrae were healthy and brain was congested. Walls, ribs and cartilage of thorax were healthy. Pleurae and lungs were congested. Pericardium was also congested. Sample of blood was preserved and sent to the Chemical Examiner for analysis. A small piece of small intestine, large intestine, liver, spleen and kidney were preserved and sent for chemical analysis. The deceased was not pregnant.