GAURI SHANKAR AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is by the appellants who were convicted in FIR No. 183 dated 23.05.2000 registered Section 304-B/34 IPC. They were sentenced to undergo imprisonment for 10 years and pay fine of Rs. 2,000/- each. In default of payment of fine, they were to further undergo rigorous imprisonment for a year.

(2.) The revision has been preferred by the complainant and his plea is that the accused were men of means and they deserved compensation and therefore, the sentence be enhanced and the fine be increased and compensation be awarded to petitioner.

(3.) A resume of facts. Swati sister of Hiren (complainant) was married to Vivek on 28.02.2000 at Ahmedabad. They were engaged in November 1999. Gauri Shankar and Bimla are Vivek's parents. Amit is his younger brother. All of them were living in a house in Sector 7 at Faridabad. A complaint was given to the police upon the death of Swati. It was disclosed at the complaint that on 205.2000 Gauri Shankar informed them at 9:00 P.M. that their daughter had died. Two days earlier Gauri Shankar had called the complainant at 12:25 AM and asked him to speak to his sister. Swati spoke to Hiren elder brother of Swati. The complainant disclosed that Swati was crying and she was unable to speak and they coaxed her to tell what the matter was and she told them that all of them were troubling her and used to beat her and were demanding money saying that they had no business and were asking for money and when he asked her as to who was troubling her then she named Amit, Vivek and the in-laws. The complainant mentioned that he told his daughter that they would visit her in 2 3 days. The allegations are that before he could come, all the accused had forced her to end her life.