BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BALJINDER Kaur (now deceased) was the daughter of Chani. She was married to Balbir Singh appellant about three years prior to the occurrence. One son was born from this wedlock who was about two years old at that time. Said Baljinder Kaur committed suicide by hanging by tying one end of her headgear (Chuni) with the girder of the roof and the other end of the headgear with her neck.

(2.) ORIGINALLY , the matter was reported to the police by Balbir Singh on 1.10.2000 at about 3.45 PM. However, Chani complainant (father of the deceased) appeared on the scene and he reported the matter to the police on 2.10.2000 at about 6.15 PM. His version was that enough dowry was given to his daughter Baljinder Kaur alias Nikki at the time of her marriage with Balbir Singh. The in-laws of Baljinder Kaur were not satisfied with it and they were harassing her. They also started quarreling with her, beating her and demanding more dowry. She was even pressed to go back to her parental house and bring scooter for them from her parents. The dowry demand of her in-laws increased and Balbir Singh even demanded money from them for going abroad. The money was paid. However, neither Balbir Singh went abroad nor he returned the money. Rather, he was threatening the complainant that if the money was demanded back by them or if the scooter was not provided to him, then he would throw out his daughter (Baljinder Kaur) from his house or he would kill her.

(3.) THE dead body of Baljinder Kaur was got subjected to post-mortem examination. The investigation was completed and the challan was presented against all the five persons named in the statement of Chani.