NEERAJ AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As per prosecution case, on 5th of December, 2005, Seema, the daughter of complainant, namely Shiv Lal (PW -1) was married with Neeraj son of Ganpat Lal (appellant No. 1 herein), resident of Kotkasim, Police Station, Kotkasim, District Alwar, according to the Hindu Customs and Rites.

(2.) On 25th of February, 2007, the complainant, namely Shiv Lal (PW -1), being father of deceased, Seema submitted a written -report (Exhibit -P/1) before Superintendent of Police, Alwar.

(3.) In the written -report (Exhibit -P/1), the complainant, Shivlal (PW -1) stated that in the marriage, he had given dowry beyond his capacity. A further grievance was made that after marriage, Neeraj got employment in a private factory and thereafter, the family of the in -laws of Seema, which included husband - Neeraj, father -in -law - Ganpat Lal and mother -in -law -Prem Devi were harassing and maltreating Seema and out of greed were demanding dowry. They were pressing the deceased, Seema to bring Rs. 1,00,000/ - and gas cylinder along with gas stove.