HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HARVINDER Singh (28) was found guilty by learned Sessions Judge, Patiala on February 8, 1995 for having committed the dowry death of his wife Karamjit Kaur who died after four years of marriage on May 20, 1992 of aluminum phosphide poisoning. Harvinder Singh has challenged the judgment of the learned Sessions Judge dated February 8,1995 through this appeal.

(2.) HARVINDER Singh had been tried alongwith his parents Rajinder Singh and Harpal Kaur on the basis of the complaint filed by Karamjit Kaur's father Harpal Singh. According to Harpal Singh (PW3) Karamjit Kaur was married to Harvinder Singh of Rampur Kalan, Tehsil Rajpura, about 4 years before the occurrence and Chhajja Singh (PW6) was the vichola. Two or three months after marriage Karamjit Kaur had complained to her father that her husband and his parents had been maltreating her on the pretext that she had brought inadequate dowry. She also complained that her husband had demanded a scooter. The matter had been reported to Lambardar Bachittar Singh (PW4) by Harpal Singh (PW3).

(3.) ON May 19,1992 Karamjit Kaur's brother Didar Singh (PW5) had taken Karamjit Kaur back to her matrimonial home and left her there. Didar Singh returned to Hallo Majra and complained to his father that the behaviour of Harvinder Singh and others had not been upto the mark. He also told his father that Harvinder Singh and his parents had demanded a scooter.