SONU PAL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been preferred by the appellants against their conviction and sentence under Sections 304-B and 498-A IPC who have been sentenced to undergo rigorous imprisonment for a period of 10 years under Section 304-B IPC and 3 years rigorous imprisonment under Section 498-A IPC and fine of Rs. 3000/- each. In default of payment of fine they were sentenced to undergo rigorous imprisonment for 6 months. Both the sentences were ordered to run concurrently.

(2.) The complaint was made by Roop Chand. He had disclosed that Kamlesh was earlier married to Gulab about three years ago. After a year of that marriage, the husband committed suicide. The marriage of Kamlesh was performed for the second time in February 2009 with Sonu. The father claimed that he had given sufficient dowry and for the initial 4-5 months his daughter was kept well but thereafter Kamlesh started complaining about the demand of a motorcycle. Fed up with the harassment Kamlesh went to parents house in the first week of December and informed her parents that she was being harassed by Sonu, his parents and brother-in-law who also sided with them. The complainant told the accused that he would take them to Court if she was harassed. After a month Sonu, his uncle and other relatives came to their house and he told them that he would not send Kamlesh back but as an assurance was given and Kamlesh was sent back. A night before the incident Sandeep informed the complainant that Sonu had beaten Kamlesh and his sister had given this information. The family decided to go to Karnal the next day. When they were ready to leave, in-laws informed them that Kamlesh had died. On reaching Karnal they found that the body was lying on the railway track with head severed.

(3.) The in-laws later handed over suicide note and pocket diary of the deceased to the police.