- (1.) THE appellant faced trial for offence punishable under Sections 304 -B and 498 -A IPC in case bearing FIR No.423 dated 24.11.1999 registered at Police Station Jhajjar and was convicted and sentenced as follows: Conviction under Section Imprisonment In default of payment of fine. 304 -B IPC RI for 7 years and to pay fine of Rs. 5000/ - To undergo further RI for 6 months 498 -A IPC RI for 3 years and to pay fine of Rs. 1000/ - To undergo further RI for 1 month
(2.) THIS appeal has been preferred against his conviction and sentence awarded by the trial Court, by appellant Satish Kumar. As per the case of the prosecution Lalita daughter of Risal Singh was married with the appellant on 12.02.1998 and enough dowry was given in marriage by them. She was harassed and taunted by her husband and mother -in -law Krishna for bringing insufficient dowry and was pressurized to bring a motorcycle and refrigerator. After two months of the marriage Lalita came to her parents house and told her parents and complainant -her paternal uncle about the demand of motorcycle, refrigerator and dowry by the appellant and his family.
(3.) THE complainant sent her with the appellant on assurance to come and make her husband and mother -in -law understand about their financial constraints and inability to give the motorcycle and refrigerator at that stage. The complainant also had talk on this point with the appellant and told him that the motorcycle and refrigerator will be given as and when the complainant attained the means. This however, did not satisfy the appellant and he left annoyingly along with his wife -Lalita. The appellant and his mother kept on taunting Lalita that she belongs to a very poor family and was not suitable for them. About 5/6 months before her death, she was given beatings and turned out of the matrimonial home. She came weeping to the house of complainant and narrated the entire incident and the demand of the appellant and his mother who told her to come with motorcycle and refrigerator or not to show her face. After about 4/5 days the complainant send Lalita to her in -laws with his nephew Kulbir along with Rs. 20,000/ -, who left her in her matrimonial home and paid Rs. 20,000/ - to the appellant. The maltreatment and harassment of the deceased continued and she gave birth to a son about 4 months before the incident.;