RUKSINA Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL . Misc. No. 58617 -M of 2012

(2.) BRIEF facts of the prosecution case are that on 31.3.2002, complainant Ruksina was married to respondent no.2 -accused Farman Ali. Sufficient dowry was given in the marriage including a cash of Rs. 92,000/ -. The accused used to torture the complainant for bringing insufficient dowry and made demand for a car. After three days of marriage, she returned to her parental house. After one week, she returned to her matrimonial house. Her father tried to reason with the accused not to misbehave with her but she was tortured and treated with cruelty. On 28.9.2002, the Gona ceremony took place and the complainant had gone to Village Shikrawa. The father of the complainant sent her daughter with accused Farman Ali.

(3.) IN order to prove its case, prosecution examined Ruksina as PW -1, Jahur Khan as PW -2 and Mohd. Sharif (father of Ruksina) as PW -3.