JAGDISH KHATIK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been preferred by the accused-appellants against the judgment dated 04.02.2011 passed by learned Additional Sessions Judge (Fast Track) No.2 Hanumangarh (Headquarter) Nohar in Sessions Case

(2.) In nutshell, the case of the prosecution is that a complaint was filed on 27.01.2008 by Sadhu Ram to Station House Officer, Police Station, Rawatsar stating therein that applicant is the resident of ward no. 11 of Suratgarh. His daughter Sita Devi was married to Jagdish resident of Chak 16 DWD. The marriage was solemnized ten months ago. Sita Devi was harassed for demand of dowry by her husband, brother-in-law, mother-in-law, sister-in-law (Manju) and sister-in-law (Sarita) and was also given beatings by them. Today i.e. on 27.01.2008 at around 9 a.m. Noranglal son of his son-in-law was informed by the son of the Jagish's uncle that his daughter Sita Devi had passed away at the night of 26.01.2008. When he reached the house of Sita Devi at Chak 16 DWD, he saw Sita Devi was lying dead in the courtyard of the house. There were several injuries on the body of Sita Devi and there were burn marks on her private parts. Sita Devi was killed by her husband Jagdish, brother-in-law Hanuman, sister-in-law Manju, mother-in-law Sohani Devi and sister-in-law Sarita for not bringing adequate dowry.

(3.) On this complaint, a formal FIR was registered, the matter was investigated and challan was filed under Sections 304B and 498A against the accused appellants. Sister-in-law Sarita was let off by police.