PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS criminal appeal was filed by the appellant against judgment dated 5.10.1991 vide which the accused was convicted and sentenced for having committed an offence punishable under Section 304 IPC.

(2.) THE facts of the case are that Kashmira Singh-complainant was father of Swaran Kaur. Said Swaran Kaur was married to Paramjit Singh-appellant about 4-1/4 years prior to the occurrence. Kashmira Singh had given enough dowry according to his capacity to his daughter at the time of her marriage. However, some time after the marriage his son-in-law Paramjit Singh (appellant) started demanding scooter and started torturing and beating his wife Swaran Kaur on that account. She was sent back to her parental house at village Araianwala and said Swaran Kaur informed the complainant that she was harassed, tortured and beaten by her husband-Paramjit Singh, his mother Tej Kaur, his brother's wife Gurmit Kaur and his father Harsa Singh on dowry demand of scooter. There were also teasing her for not giving birth to a child. They had also told her that if she wanted to live as the wife of Paramjit Singh then she should bring scooter, otherwise she should not return to their house and they would marry Paramjit Singh somewhere else. About 5-6 days prior to the occurrence Kashmira Singh-complainant, his son Gurtej Singh, his nephew Darshan Singh and his another son-in-law Jagrup Singh went to the house of Paramjit Singh-appellant and asked all the accused to keep his daughter Swaran Kaur in their house peacefully but the accused repeated the same demand that if they wanted to keep Swaran Kaur in the house of Paramjit Singh, then they should give scooter to them. Kashmira Singh assured the accused party to comply with their demand and they went back to their village and Swaran Kaur was left in the house of her in-laws.

(3.) THE case was investigated and challan under Sections 302/304-B/306/148/149 IPC was presented against all the five accused.