VIKAS SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant has applied for suspension of sentence during the pendency of the appeal. He was convicted and sentenced to rigorous imprisonment of eight years for the offence punishable under Section 304 -B of the Indian Penal Code (IPC for short).

(2.) SONIA daughter of the complainant had died on account of poisoning and she was taken to PGI, Chandigarh. The complainant had informed the police that her daughter was married on 16.1.2011 with the appellant but she was being harassed by the appellant and his family members on account of dowry. Appellant also demanded an Alto car. A girl child was born to Sonia and the appellant in 2011 and on account of not producing a son, the deceased was harassed even more. On 21.10.2013 in the evening, father -in -law of the deceased informed that Sonia was not well and was being taken to PGI, Chandigarh. Sonia died later on.

(3.) COUNSEL for the appellant contended that in less than three years of the marriage, Sonia had died but there was no specific allegation and proof regarding demand of dowry and cruelty to the deceased. He referred to the statement of the complainant, who appeared as PW2, where she stated that demand of Alto car had been made before 2011 and after that there was no such demand. He also referred to her statement where she said that she was not able to give the date and month when she had given money to the inlaws of Sonia.