VIKRAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against judgment dated 19.3.2013, passed by learned Additional Sessions Judge, Jind, vide which accused-appellant was convicted under Sections 304-B and 406 IPC and vide order of sentence dated 21.3.2013, sentenced as under :-

(2.) Both sentences shall run concurrently.

(3.) Nisha Devi, wife of present appellant Vikram, died on 27.9.2011 after consuming some poisonous substance. The police on receiving the intimation reached the spot where Om Parkash, father of deceased Nisha, made a statement to the police to the effect that he is running a Tea rehri (cart). He has got three daughters and two sons. His daughter Nisha was married with accused Vikram about 16 months back. He had given sufficient dowry as per his capacity. Nisha Devi gave birth to a female child, who was aged about 6/7 months at the time of her death. Om Parkash stated that his son in law and parents in law of his daughter used to harass and beat her daughter for brining less dowry. His daughter told him about same many times. He had gone to village of accused Khera Khemawati and requested the in laws of her daughter to understand, but of no avail. About 20 days ago, Nisha Devi informed him telephonically that his husband is demanding a motorcycle and beating her. Then, he alongwith his son Jitender again visited village Khera Khemawati at the hosue of accused and told his son in law and parents in law of his daughter that he is a poor man and is unable to give motorcycle. Today i.e. 27.9.2011, at about 10:00 AM, he received a message that his daughter Nisha made a telephone call which was received by his elder daughter that husband and parents in law of Nisha are beating her. He went to work. His son came to him and told him that he has been called at house. On reaching home, his two sisters, who were already married in village Khera Khemawati told him that he should go to house of her daughter Nisha in village Khera Khemawati. On reaching village Khera Khemawati, he found that his daughter Nisha Devi was lying dead. Om Parkash alleged that his daugther has been murdered by accused by serving some poisonous substance.