PADAM KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) -Instant revision impugns the order dated June 3, 1997 of the learned Additional Sessions Judge, Sikar whereby charge under section 498A and 304 B of the Indian Penal Code was framed against the accused petitioner (for short the accused).

(2.) Brief resume of the facts is that a written report was instituted by Kishore Singh, the husband of the accused, with the Police Station Sadar Sikar on Nov. 24, 1996 to the effect that his son's wife Prem Kanwar who was married about seven months ago, found dead in a water tank. The PS. Sadar registered a case bearing FIR No. 21 of 1996 under Sec. 174 Crimial P.C. Site plan of the water tank, Panchayatnama of the dead body of deceased Prem Kanwar. seizure memos of the clothes and ornaments of the deceased were drawn by the I.O.

(3.) On Nov. 25, 1996, at 3.30 p.m. a written report was lodged by Roop Singh, the father of the deceased with the PS. Sadar stating therein that marriage of his daughter Prem Kanwar had taken place, with Chhagan Singh son of Kishore Singh on May 3, 1996 Prem Kanwar was departed with dowry consisting of golden ornaments, clothes, Television, watches furniture and cash. She lived in her Sasural only for two days and when came back with his sons Moti Singh and Hari Singh, she told that her mother in law became angry and thrown the wrist watch, given to her husband Chhagan Singh in the marriage, on the pretext that ring and ear-rings were not given to Chhagan Singh. Prem Kanwar lived for a period of six months in his house and thereafter left his house with her father in law Kishore Singh. At that time the informant handed over to Kishore Singh, ring, earrings and wrist watch of Chhagan Singh. Prem Kanwar was murdered by her mother in law Padam Kanwar on Nov. 24, 1996 and her body was kept in a water tank.