KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant/accused-Kuldeep Singh, has preferred the present appeal against the judgment dated 5.3.2013 passed by the learned Additional Sessions Judge, Sirsa, vide which he was convicted for the offence under Section 306 IPC and was sentenced to undergo rigorous imprisonment for a period of five years and to pay a fine of Rs. 5,000/-, in default of payment to further undergoing rigorous imprisonment for three months.

(2.) The prosecution story, in brief, is that on 18.6.2011 SI Ram Kumar (PW5) received a telephonic message that one woman has committed suicide in government quarter, Mini Secretariat, Sirsa. The lock of the said quarter was broke open and the police found dead body of Kavita lying near the bed. One litre spray bottle, one steel glass, one bottle containing tablets, one mobile phone make Nokia, having SIM No. 94168-46721 were found present there. As per SMS of the mobile, a suicide note, containing two pages, was recovered from the almirah.

(3.) Thereafter, Jai Kishan-complainant (father of deceased Kavita) got recorded his statement (Ex.PA) alleging that the marriage of his daughter Kavita was solemnized with the appellant-Kuldeep, who was working as a Peon, about six years ago. In the marriage, he had given sufficient dowry articles, including fourteen tolas of gold, furniture, clothes, beddings, a motorcycle and Rs.n 81,000/- in cash. Six months after the marriage, the in-laws of his daughter sold the jewellary of Kavita and the motorcycle and started demanding a car. After four years of marriage, the deceased gave birth to a girl child. Kavita was residing with her husband and mother-in-law Shakuntla in the government accommodation. It was alleged that the accused-appellant and his mother used to harass the deceased for not bringing a car. On 17.6.2011, Sandeep, brother of Kavita, came to her house. She asked her brother Sandeep to provide a car to her in laws otherwise, they would kill her and on the very next date i.e. 18.6.2011, the complainant came to know that her daughter had died in the aforesaid government quarter.