JAGDISH KUMAR Vs. STATE

JUDGEMENT

(1.) As alleged by the prosecution, deceased Monika Chowdhary is stated to have consumed poisonous substance as a result of which she died on 28.10.2009. The deceased was married with accused Sandeep Kumar son of Jagdish Kumar on 03.03.2009. Initial period of marriage is stated to have passed off without any complaint regarding demand of dowry by the accused. The harassment is stated to have started thereafter by the accused persons in the nature of demand of dowry. It is contended that the deceased was harassed and physically tortured by the accused persons.

(2.) A demand of Rs. 1.00 lac was made after three months of marriage out of which Rs.50,000/- is stated to have been paid by the father of the deceased with the promise to make balance payment and car after sometime. The deceased was dropped at her father's house on 19.10.2009 by accused Randeep Chowdhary. The father and brother of the deceased dropped her back at her-in-laws house with the promise to make other payment. She is stated to have consumed poisonous substance on the intervening night of 27/28th October, 2009 and died on 28.10.2009.

(3.) The police on receipt of this information proceeded under Section 174 Cr.P.C. and on inquest report prepared sated that the deceased had died by consuming poisonous substance. After verification and inquiry under Section 175 Cr.P.C, FIR No.111/2009 came to be registered on 12.12.2009 in Police Station, Vijaypur against the accused persons, consequently, accused came to be arrested and while tracking the role of accused persons, investigation reveals the following things:-