- (1.) The Appellants have preferred this appeal against the judgment dated 6.12.2001 and order of sentence dated 7.12.2001 vide which they have been convicted by the Additional Sessions Judge, Bhiwani for the offences punishable under Sections 304-B and 498-A of the I.P.C. and sentenced in the following manner: JUDGEMENT_112_LAWS(P&H)7_20111.html
(2.) Both the sentences were ordered to run concurrently.
(3.) The case set up against the Appellants by the prosecution has been as under: Sultan Singh son of Shri Harphool Singh, resident of village Jeetpura lodged a complaint with Police Station, Badhra on the basis of which F.I.R. No. 134 dated 13.8.1998 under Sections 328, 498-A and 304-B of the I.P.C. was registered. It was stated in the complaint that he had married his daughter Nirmala, aged 18 years, a year before her death, with Appellant-Surender son of Nand Lal, resident of village Gudana, according to Hindu rites. It was further stated that the complainant had spent a sum of Rs. 1,25,000/- in the marriage and gave away dowry as per his capacity.However, the Appellants, who are husband, jeth (brother-in-law) and parents-in-law of the deceased, were not happy with the dowry. They used to torture Nirmala for bringing less dowry and had been making demand of a motor-cycle upon her. Whenever Nirmala used to visit her parental home, she had been telling the complainant and his other family members in this regard. About a week prior to her death, Appellant-Nand Lal came to village Jeetpura to take away Nirmala to her matrimonial home. However, she was not willing to go as she apprehended her death at the hands of the Appellants in connection with demand of dowry. Still, she was sent with Appellant-Nand Lal.;