ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an appeal against the judgment/order dated 5.3.1997 of the Sessions Judge, Ambala whereby he convicted appellant Ashok Kumar under Section 304-B I.P.C. and sentenced him to undergo imprisonment for life.

(2.) CRIMINAL Revision No. 525 of 1997 has been filed by the complainant against the acquittal of Smt. Parmeshwari wife of Hans Raj, son of Rur Chand, Subhash Chand son of Hans Raj and Som Nath alias Mohan Lal son of Hans Raj.

(3.) THE prosecution case is unfolded by the statement Ex. PK of Ram Avtar given to SI Hari Ram at 6.30 p.m. on 20.12.1994 at Village Durana. Ram Avtar stated that he does the work of repair of cycles in Ambala City. He has three children. His eldest daughter Shashi Bala aged 19 years was married to Ashok Kumar son of Hans Raj on 13th October, 1994. On the occasion of marriage, he had given sufficient dowry as per his capacity. Soon after the marriage, his daughter's mother-in-law Parmeshwari Devi and Jeths Subhash Chand and Som Nath started harassing her and taunting her for not bringing a scooter in dowry. They used to beat her also. Shashi Bala visited the house of her father Ram Avtar twice during this period. She wept before him and told him that her in- laws were harassing her. Complainant gave her Rs. 10,000/- and sent her back. The second time also when she came, complainant gave her another sum of Rs. 10,000/- after borrowing it from his brother and he sent his daughter back to Village Durana.