Augustine George Masih, J. - (1.) BY this order I propose to dispose of Crl. Appeal No. 523 -SB of 2002 Ravinder and Ors. v. the State of Haryana and Crl. Revision No. 1825 of 2002 Sunil Singla v. Ravinder and Ors. filed by complainant -Sunil Singla, wherein he has prayed for conviction and sentence of all the accused under Section 406 IPC and for conviction and sentence of all the acquitted accused namely Naresh Jindal, Ramesh Jindal, Poonam and Sudha in accordance with law.
(2.) FIR No. 417 dated 19.8.1995 under Sections 304 -B, 498 -A, 406, 120 -B IPC, Police Station City Sonepat was registered against seven persons, including three Appellants, namely Ravinder Jindal, Nathu Ram Jindal, Sushila, Ramesh Jindal, Naresh Jindal, Sudha and Poonam. On investigation Sudha and Poonam wives of Ramesh and Naresh Jindal were found innocent. However, on an application moved by the prosecution under Section 319 Code of Criminal Procedure they both were also summoned to stand trial along with others. On completion of the trial Ravinder Jindal son of Nathu Ram Jindal, Nathu Ram Jindal son of Shardha Ram, Sushila wife of Nathu Ram Jindal, were convicted and sentenced to undergo rigorous imprisonment for 7 (seven) years each under Section 304 -B IPC, two years each and to pay fine of Rs. 1,000/ - each under Section 120 -B IPC, in default of payment of fine further to undergo rigorous imprisonment for one month. Both the sentences were ordered to run concurrently. The other four accused namely Ramesh Jindal, Naresh Jindal, Sudha and Poonam were acquitted by the trial Court, leading to the filing of the present appeal by the three convicted and sentenced Appellants, wherein they have challenged the order of conviction and sentence passed by the trial Court. It would not be out of way to mention here that Sushila wife of Nathu Ram Jindal died on 7.3.2011 and, therefore, her appeal stands abated and the present appeal is, thus, on behalf of two Appellants i.e. Ravinder and Nathu Ram Jindal.
(3.) ON a written complaint dated 19.08.1995 (Ex.PB) submitted by Sunil Singla son of Kabul Chand in the evening when he met ASI Ram Gopal, who marked the same to ASI Lilu Ram, who recorded formal FIR Ex.PB/1. It was mentioned in the complaint that Sunita daughter of Kabul Chand was married to Ravinder Jindal in the month of November, 1989 at Kalka, District Ambala according to Hindu rites and ceremonies. A sum of Rs. 3,00,000/ - was spent by the parents of Sunita on her marriage, which included the dowry articles like jewellery, cash, fridge, television, VCR, scooter, furniture, saris, clothes and other articles etc. The golden articles were entrusted to Sushila, mother -in -law, whereas scooter, furniture, fridge and cash were entrusted to her husband Ravinder and his father Nathu and rest of the articles to brothers and their wives, who had agreed to return the same to Sunita on her demand.;