- (1.) Challenge in this criminal revision petition is to the judgment dated 17th June, 2000 passed by Additional Sessions Judge, Behrod, District Alwar whereby the learned Sessions Court acquitted the accused respondent Nos. 2 to 4 of the offences under Sections 498-A and 304-B of I.P.C.
(2.) The facts of the prosecution case as unfolded in complaint Ex. P/1 are, in brief, stated thus : That the complainant Krishan Lal Sharma married his daughter Renu with the accused Harendra Kumar in the year 1993. It is alleged that all the accused respondents No. 2 to 4 soon after her marriage started humiliating her and demanded scooter, television and fridge in dowry. As per the complainant, deceased Renu as and when used to come to her parents, she used to complain that her husband, her husband's brother and brother's wife always demanded scooter, Television and fridge. Thereafter, on 2nd October, 1995 some unknown person asked him to reach at Bansoor as he was being called there. On being asked as to what happened and why was he being called at Bansoor, he did not tell anything in reply. On the same day at about 5.00 p.m. when he reached at Bansoor, he found that his daughter had died and she was cremated sans giving any information to him about it.
(3.) The complainant submitted a written report Ex. P/1 before S.H.O. police Station, Bansoor who lodged F.I.R. Ex. P/2 thereon and commenced investigation. The Investigating Officer prepared a site-plan Ex. P/4, recorded the statements of witnesses under Section 161 of Cr. P.C. who were acquainted with the facts and circumstances of the case and arrested accused persons namely Harendra Kumar alias Shibbu and Suresh Kumar vide arrest memo Ex. P/6 and 7 respectively, collected the ashes of deceased Renu from the cremation ground vide Ex. P/8 and after usual in- investigation, the police filed the police report under Section 173(2) of Cri. P.C. against the accused persons namely Harendra Kumar, Laxmi Devi and Suresh Chand before the competent Court. The accused persons were charged with the offences under Sections 304-B and 498-A of I.P.C. who pleaded not guilty to the charge and claimed to be tried.;