WAZIR CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) WAZIR . Chand son of Mool Chand, aged 52 years, and his son Kanwar Singh, aged 24 years were convicted by Additional Sessions Judge, Faridabad, under sections 306 and 498-A, Indian Penal Code. Wazir Chand was sentenced to 5 years R.I. and A fine of Rs. 500/- in default of payment of fine further RI for six months under section 306, IPC and to one year RI and a fine of Rs. 100/- in default of payment of fine further RI for one month/under section 498-A, IPC. Kanwar Singh was sentenced to 3 years RI and a fine of Rs. 500/- in default of payment of fine further RI for six months under section 306, IPC and to RI for one year and to pay a fine of Rs. 100/- in default of payment of fine further RI for one month under section 498-A, IPC. Their co-accused Krishna Devi, wife of Wazir Chand was acquitted.

(2.) THE prosecution case is that Veena Kumari daughter of Hans Raj PW was married with Kanwar Singh appellant on October 16, 1983. Hans Raj had conducted a decent marriage and had given dowry at the time of marriage. After marriage, whenever Veena Kumari visited her parental house the always complained against the behaviour of her in-laws specially of her husband and father-in-law. She used to complain that they taunted her for bringing lesser and inferior quality of articles in dowry.

(3.) S .I. Bansi Dhar, accompanied by Krishan Kumar went to Geeta Nursing Home and found the dead body of Veena Kumari, who had died of burn injuries. He prepared the inquest report and sent the dead body to B.K. Hospital for postmortem examination. He visited the house of the accused in Sector 16, Faridabad, prepared rough site plan with marginal notes in his hand and got the photographs of the kitchen. A stove lying in the kitchen on a slab was also taken into possession.