SURINDER PAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Crl.A. No. 836 of 2010 is filed by the appellant/A1 against judgment dated 23.06.2010 in Sessions Case No. 190 of 2007 on the file of the I Additional Sessions Judge, Nellore, challenging his conviction for the offences punishable under Sections 498-A and 302 IPC.

(2.) Crl.RC. No. 806 of 2011 is filed by the de facto complainant/PW.1 against the same judgment aggrieved by the acquittal of A2 & A.3 of the charges under Sections 498-A, 304-B and 302 IPC and under Sections 3 & 4 of Dowry Prohibition Act. During the pendency of this revision case, A.2 died on 22.10.2012.

(3.) The case of the prosecution in brief is that the deceased Lakshmi is the daughter of PWs 1 and 2. The marriage of A1 and the deceased was performed on 26.10.2001 and at the time of marriage, PWs 1 and 2 gave Rs. 1 lakh and 12 sovereigns of gold as dowry. Both the deceased and A1 lived for some time happily and they were blessed with one male child. A1, to eke out his livelihood, opened a provisions shop and could not run it successfully and sustained loss and closed the same shortly. A1 got addicted to bad vices. It is alleged that A1 and his parents A2 & A3 subjected the deceased to cruelty for additional dowry and threatened her to kill her if she failed to meet their unlawful demands.