MAHAVEER PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing the present appeal, the appellant has assailed the validity and propriety of the judgment dt. 12/04/2012 passed by the Additional Sessions Judge, Nohar, District Hanumangarh in Sessions Case No. 15/2011, whereby the appellant has been convicted for the offence under Sec. 302 IPC and sentenced for life imprisonment with a fine of Rs.5,000.00 in default of payment of fine, further to undergo three months simple imprisonment.

(2.) Briefly stated facts of the case are that PW.5 Vijay Kumar lodged a written report before the Station House Officer, Rawatsar on 02/12/2010 stating therein that his two daughters, namely, Neetu and Sunita were married to Mahaveer (accused) and his brother Vikas. In the marriage, he gave the dowry according to his status and capacity. After ten days of the marriage, his both the daughters were harassed by mother-in-law, Mahaveer and Vikas for bringing inadequate dowry and demanded motorcycle and rings. In the circumstances, he went to Rawatsar and after conciliation brought back his two daughters to Ellenabad. On 31/12/2010, the mother-in-law, Vikas and Mahaveer came to Ellenabad and after feeling sorry before the Panchayat, they took his daughters back to Rawatsar. Today, he received a telephone call that his daughter Neetu has been killed by her in-laws. He along with reputed persons of Ellenabad went to Rawatsar where his younger daughter Sunita told that she was locked in one room and her sister Neetu was killed by mother-in-law, Mahaveer, Vikas, Manoj and Pooja. Thus he reports the matter.

(3.) On this information, a formal F.I.R. was registered and investigation was conducted and challan was filed under Ss. 302 and Sec. 309 IPC against the accused appellant Mahaveer.