KAILASH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is yet another unfortunate instance of gruesome murder of a young wife by the barbaric process of pouring kerosene oil over the body and setting her on fire as the culmination of a long process of physical and mental harassment for extraction of more dowry. Whenever such cases come before the Court and the offence is brought home to the accused beyond reasonable doubt, it is the duty of the Court to deal with it in most severe and strict manner and award the maximum penalty prescribed by the law in order that it may operate as a deterrent to other persons from committing such anti-social crimes.

(2.) Amandeep Kaur, deceased, was married to Avtar Singh who figured as the first accused in the case in the Sessions Court. Kailash Kaur, the appellant, is the mother-in-law of the deceased and Mahinder Kaur who figured as the third accused in the case is the sister of Avtar Singh. The husband and his parents were allegedly unhappy about the quantum of dowry brought by the deceased and she was being subjected to severe harassment and maltreatment with a view to extract more dowry from her parents. Exhibit PK is a letter written by the deceased to her father Atar Singh (P.W. 3) in which she has set out the details of the harassment and maltreatment and expressed her grave apprehension that unless she was immediately taken back to the father's house, her life itself was in imminent danger. On May 30,1974, in the evening, Kailash Kaur and Mahinder Kaur started quarrelling with the deceased and severely abused and threatened her. Thereupon, the deceased went to her room and bolted its door from inside. Sometime later Avtar Singh, husband of the deceased, came to the house and started knocking at the door of the said room with great force because of which the door got unbolted. It would appear that after the door was opened Avtar Singh went away from the house. It is the prosecution case that immediately thereafter Mahinder Kaur caught hold of the deceased and Kailash Kaur (appellant) poured kerosene oil on her and set her on fire. The deceased started screaming on hearing which the people residing in the locality rushed to the house. Avtar Singh, the husband also reached there in the meantime. As she was engulfed in flames, somebody put a blanket on Amandeep Kaur and extinguished the flames. Thereafter she was carried to the Civil Hospital, Hoshiarpur. Dr. Har Parkash Bhatia (P.W. 2), who examined her sent information to the local police station on receipt of which Head Constable Naranjan Singh (P.W.7) went over to the hospital. The doctor sent everybody other than the Head Constable out of the room where the patient was lying. He told the deceased that he would put her questions about the cause of her death. On the basis of the questions put by the doctor, Head Constable Naranjan Singh (P.W.7) recorded her statement, on the basis of which formal First Information Report was lodged at Police Station, Hoshiapur. Amandeep Kaur expired on June 1, 1974.

(3.) At the trial the prosecution relied on Ex. PF/3, the dying declaration made by the deceased Amandeep Kaur, the letter Ex. PK written by her to her father Atar Singh (P.W. 3) and the evidence of P.W. 3 wherein he stated that the appellant, her son and daughter were dissatisfied about the quantum of dowry brought by Amandeep Kaur and on that account they had been torturing her. The learned trial Judge acting on the aforesaid evidence convicted Kailash Kaur and Mahinder Kaur of the offence under S. 302, I.P.C. and acquitted Avtar Singh, the husband, accused giving him the benefit of doubt.