RAKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant criminal appeal has been filed against the judgment dated 02.09.2003/03.09.2003 passed by the Sessions Judge, Karnal, whereby the appellant herein has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years under Section 304-B of Indian Penal Code in case FIR No.225 dated 20.07.2002, under Section 304-B, 498-A of Indian Penal Code, registered at Police Station Sadar Karnal.

(2.) In short, the facts of the case are that, Sunder Lal, the complainant, solemnized a marriage of his daughter Sunita (deceased) with the accused on 05.05.2002 as per Hindu rites and ceremonies and had given sufficient articles in dowry. However, after the marriage, when his daughter Sunita visited his house 2-3 times, she complained that her husband (the accused) used to harass her for bringing inadequate dowry and that he used to give her beatings and also used to say that she should bring motorcycle from her father and that she should also bring money of Kanyadan. On the asking of his daughter, he got prepared a pair of earrings weighing half tola of gold in lieu of Kanyadan money and gave to her and also promised to give motorcycle. However, despite that, the accused continued to harass her daughter and also continued to give her beatings. The complainant has stated in his statement that on 19.07.2002 at about 11 or 12 noon, his daughter had consumed poison as she was fed up with the ill treatment given to her by her husband. She was first taken to a private hospital without informing him by the accused and thereafter, she was got admitted in govt. hospital and when he received information, he reached at the hospital at about 12 in the intervening night of 19/20.7.2002. The accused and his family members did not disclose true facts before him and had been saying that his daughter was ill. According to him, his daughter had committed suicide by consuming poison due to the fact that she used to be harassed on account of bringing inadequate dowry.

(3.) On the basis of above-said statement, the instant FIR came to be registered and during investigation, inquest report was prepared, postmortem examination was got conducted, rough site plan of the spot of occurrence was prepared and sealed parcel containing viscera was sent for chemical examination. After completing the investigation, final report was prepared and filed against the accused in the court.