ISHAR DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an appeal against judgment dated 4.2.1994 passed by the Sessions Judge, Ferozepur whereby the present appellant was convicted for the offence under Section 304-B IPC and sentenced to undergo imprisonment for a period of seven years.

(2.) PROSECUTION case against the appellant is that Gita daughter of Sudharan Lal was married to accused-appellant Ishar Dass about 4/5 years prior to the occurrence. Just after 4-5 months of the marriage, accused had started saying to the deceased that she had brought insufficient dowry. Rupees 2,000/- was paid by the father of the deceased Gita to the accused-appellant but accused had been giving beatings to Gita. She was sent to Abohar to live with Sudharan Lal. Then a son was born to her. Deceased Gita lived in the father's house for one year. On the intervention of the respectable, she was sent back to the house of the accused but the accused again turned her out after giving beatings. Then about two months prior to the occurrence, she was sent back but when she was leaving Abohar, she told her father that she be not sent because the accused would again give beatings or maltreat her and that if her husband gave beatings to her, she would not remain alive to show her face. Gita died on 1.1.1992 by hanging with a rope. Information in this regard was given to the complainant. Case was registered at his instance and investigated. Accused-appellant was sent to face trial. Case was found to be proved. Accused-appellant was convicted and sentenced as aforesaid. Hence this appeal.

(3.) WHILE Sudharan Lal appeared in Court, he stated that Gita was married 5/6 years prior to the occurrence. He stated that she was married in the year 1987. A suggestion was put to him that her daughter was married in the year 1985 but the denied this suggestion.