STATE OF RAJASTHAN Vs. TEJ KARAN

JUDGEMENT

(1.) Since both the appeals have been filed against the impugned judgment dtd. 11/12/2000 passed by learned District & Sessions Judge, Jodhpur in Sessions Case No. 45/1995, therefore, the same are being decided by this common judgment.

(2.) During the pendency of the present appeals, Tej Karan (respondent No. 1 In DB CA No. 226/2001) expired and the D.B. Criminal Appeal No. 226/2001 qua him stood abated.

(3.) As per the prosecution's case, the marriage between respondent No. 2, Arvind Kumar, and the deceased, Manju, was solemnized on 29/6/1990. It was alleged that soon after the marriage, the accused-respondents, Arvind Kumar (husband), Tej Karan (father-in-law), and Smt. Rambha Devi (mother-in-law), subjected the deceased to cruelty and harassment due to the non-fulfillment of their dowry demands.