BEGA RAM AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AS per prosecution case, on 21st of August, 2003, Ganga, the sister of the complainant, namely Balbeer (PW -1) was married according to the Hindu Customs and Rites with Surjaram S/o. Begaram (appellant No. 3, herein), resident of Village Arjunpura, Police Station, Sadar Sikar, District Sikar.

(2.) A day before 9th of February, 2007, Ganga died and was cremated by her in -laws.

(3.) IN the written -report (Exhibit -P/1), the complainant, Balbeer (PW -1) stated that his sister, namely Ganga was married on 21.08.2003 at Village Kashi -Ka -Bas with Surjaram S/o. Begaram, resident of Arjunpura, Police Station, Sadar Sikar, according to the Hindu Customs and Rites. In the marriage, they had given dowry beyond their capacity. The complainant further stated that in the dowry, Rs. 17,000/ -, gold jewelry, gold ring and other household utensils were given. The complainant also stated that Surjaram, his father, Begaram, sons, Shivpal, Omprakash, Raju and Smt. Bidami, mother -in -law used to taunt and harass Ganga on account that her brother and father had given less dowry. They were complaining that in the marriage, motor -cycle was not given. Ganga used to come to her parental house and disclose that she is being harassed by her in -laws. The complainant, Balbeer, in the written -report, stated that he took the relatives along to matrimonial home of his sister and requested the in -laws of Ganga to see the reason and not to harass the girl, but there was no change in the treatment given by the in -laws to Ganga. It was stated in the written -report that once Balbeer, along with younger brother, Shrawan (PW -4) had gone to the Village of the accused, at that time Surjaram had made a complaint that motor -cycle was not given in the dowry. It was also stated in the written -report that on 08.02.2007 at about 06:30 P.M. an information was received on the mobile that Ganga is not well. Upon this, the complainant replied that he met his sister three days earlier and as to what has happened now, however, he assured that he will come in the morning. On 09.02.2007 when he reached the Village of the accused, along with his relatives, he was informed by Begaram, his sons Shivpal and Raju and mother -in -law that Ganga had died in the night and she has been cremated. Upon which the complainant had made a protest that the in -laws should have waited for their arrival. In the complaint, a belief was expressed that for not giving dowry, Ganga has been murdered and thereafter, cremated without informing her parents and relatives.