MITTU SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT Mittu Singh stands convicted under Sections 498-A and 304-B IPC vide the impugned judgment dated 1.10.1993 of Ld. Additional Sessions Judge, Hisar. He has been sentenced to undergo R.I. for 10 years under Section 304 IPC. However, the two co-accused namely Darshan Singh and Jagir Singh, who are real brothers of the appellant stand acquitted. State of Haryana has not preferred any appeal against their acquittal.

(2.) SMT . Sandhya is the deceased in this case who had (been) married to appellant on 23.6.1990 according to Hindu rites and ceremonies. The allegations against the appellant are that he had been harassing and maltreating her on account of demand of dowry and the latest demand before her death was of Rs. 25,000/-. This demand was met from the mother and brother of the deceased. It is then alleged that Sandhya committed suicide on 15.8.1991 by consuming some poison. As per the report Ex. P-K, it is organophosphorus (group of insecticides). The present case has then registered on the statement of Satnam Singh PW-7, the real brother of the deceased. After investigation, the appellant was challaned along with his two brothers. All were charged under Sections 302, 304-B, 498-A and 406/34-B IPC. As stated above, the co- accused have been acquitted whereas the appellant stands convicted under Sections 304-B and 498-A IPC. He was, however, acquitted for the charge under Section 302 IPC.

(3.) MR . Rana does not assail the impugned judgment on merits and instead has confined his arguments with regard to the quantum of sentence only. Even otherwise, being the Court of first appeal, I have perused the entire evidence on record by the trial Court and the other material documents. In my view, there is no infirmity; factual or legal, in the impugned judgment. Consequently, I uphold the conviction of the appellant as recorded under Sections 304-B and 498-A IPC.