RAMESH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE present appeal has been filed by accused appellant Ramesh Singh against the judgment dated 2.3.1996 passed by the learned Additional Sessions Judge, Ratangarh in Sessions Case No. 30/95 whereby he has been convicted by the learned Additional Sessions Judge under Section 304B, Indian Penal Code and has been sentenced to life imprisonment and a fine of Rs. 1,000 / -.He has also been convicted under Section 498A, Indian Penal Code and has been sentenced to 2 years rigorous imprisonment and a fine of Rs. 1,000/ - and in default of payment of fine to further undergo 6 months rigorous imprisonment on each count.

(2.) AGAINST the accused appellant and 6 others a report was lodged on 10.3.1995 by P.W. 1 Prithvi Singh at Police Station, Rajaldesar at about 11.30 a.m. In the written report P.W. 1 Prithvi Singh reported that his two sisters Nirmala and Suman have been married to the sons of Balu Singh of Village Payli. His sister Nirmala is married to Sumer Singh and Suman is married to Ramesh Singh. Marriage of both the sisters were solemnised on one day and they were sent to their in -laws' house on the same day about a quarter less than two years before.

(3.) TEN days thereafter Suman was brought back by Nahar Singh. On her return she informed that her husband is annoyed with her on account of paucity of dowry. He is out to commit anything. In such circumstances she was not sent to Payli again. However, 4 days before the occurrence father in -law of Suman, Balu Singh once again came for bringing Suman as there was occasion and assured that nothing will happen to the girl. The occasion was the marriage of Shrawan son of the brother of Balu Singh. On being assured by Balu Singh Suman was sent to Payli.