SURENDER AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this common judgment CRA -S No. 195 -SB of 2004 and CRA -S -215 -SB of 2004 are being decided as both of these appeals have arisen out of judgment of conviction dated 07.01.2004 and order of sentence dated 09.01.2004 passed by Additional Sessions Judge, Sonepat. For facility of reference, facts are being taken from CRA -S No. 195 -SB of 2004.

(2.) VIDE the impugned judgment of conviction and order of sentence, appellants were found guilty and were convicted and sentenced for rigorous imprisonment of 7 years under Section 304 -B IPC and rigorous imprisonment for 2 years and to pay fine of Rs. 500/ - each under Section 498 -A IPC. In default of payment of fine, they were ordered to undergo further rigorous imprisonment for 3 months. Both the sentences were ordered to run concurrently.

(3.) AFTER the marriage, his daughter started visiting them. After sometime the in -laws of her daughter started harassing her for want of dowry. She was tortured physically as well as mentally for bringing insufficient dowry. Whenever his daughter used to come to his house, she used to tell them about the same. They used to send the daughter to in -laws' house after making her understand. He gave sum of Rs. 20,000/ - for scooter in the marriage but her in -laws did not purchase the same and used to raise repeated demand for a refrigerator.