VIKAS GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of aforesaid appeal, a challenge has been laid to the judgment of conviction and sentence dated 14.1.2004 vide which the appellant has been held guilty under Section 306 IPC. He had been sentenced to undergo rigorous imprisonment for five years and pay a fine of Rs. 1000/-. In default of fine, he was required to undergo further rigorous imprisonment for one year.

(2.) The appellant and his parents were tried for causing the dowry death of Vandana. The prosecution case was that Vandana was married to appellant on 25.02001. The appellant and his parents were not satisfied with the dowry and they consistently harassed and maltreated her for bringing more dowry. According to prosecution Vandana was found dead in her matrimonial home on 106.2001.

(3.) The prosecution was launched on the basis of complaint made by Sudarshan Kumar, father of the deceased. The accused were arrested and put to trial. The brother-in-law was juvenile. He was sent to the Juvenile Justice Board for trial separately.