GOPAL DAS Vs. STATE OF JANDK

JUDGEMENT

(1.) ACCUSED of harassing and forcing his wife Sushma to commit suicide after about 2 years of her marriage, Gopal dass, appellant has been sentenced to, five years rigorous imprisonment and fine of Rs. 1000/- under Section 306, RPC, to one year rigorous imprisonment and fine of Rs. 500/-under Section 498-A, RPC, and in default of fine to six months and four months simple imprisonment respectively, on his trial, and conviction, by learned Sessions Judge, udhampur vide his judgment and order dated 31-1-2001.

(2.) AGGRIEVED thereby he has appealed to this Court.

(3.) UNFOLDED in report under Section 173 of the Code of Criminal Procedure, the prosecution story is that after 10/15 days of the marriage, the relations between Gopal Dass, the husband, and Sushma, the wife, became strained when the appellant started demanding dowry. Appellant is stated to have treated his wife with cruelty when the parents of the deceased could not satisfy his demand to pay him money for starting business. He started accusing his wife of infidelity. Fed up with the daily quarrels, sushma is stated to have consumed a poisonous drug to commit suicide on 17-5-98.