Suresh Kait, J. - (1.)By way of the present appeal filed under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as 'Cr.P.C.'), appellant seeks directions to set aside the order dated 11.09.2000, whereby the learned Trial Court held him guilty under Sec. 498 -A of the Indian Penal Code, 1860 (hereinafter to be referred as 'IPC') and the order on sentence dated 12.09.2000, whereby the appellant was sentenced for the period already undergone in the judicial custody, i.e., 22 months and to pay a fine of Rs. 4,000/ -. In default of payment of fine, the appellant was directed to undergo simple imprisonment for a period of six months.
(2.)Brief facts of the case are that on 15.12.1995, Investigating Officer SI Jai Kishore (PW10), posted at Police Station Mangol Puri, on receipt of DD No. 22A alongwith Constable Sita Ram (PW8) went to the place of incident, i.e., M -316, Mangol Puri. There it was revealed that Neelam, who sustained burn injuries, had been removed to DDU Hospital by PCR Van. On reaching the first floor of the house, he noticed kerosene oil and water on the floor of the room, therefore, leaving behind PW8 at the spot, PW10 went to DDU Hospital and obtained MLC Ex.PW9/A of Neelam. On coming to know that Neelam was referred to RML Hospital, he went to the said Hospital, where he learnt that Neelam had died. In the meantime, SHO Rajinder Prasad reached there. Parents of deceased Neelam were called. Statement Ex.PW3/A of Smt. Savitri (PW3), mother of deceased Neelam, was recorded by SI Jai Kishore, on which he made his endorsement Ex.PW10/A and sent the rukka to Police Station for registration of the case through Constable Karan Singh. The Investigating Officer recorded the statements of the witnesses, returned back at the spot, i.e., Mangolpuri, got photographed the place, seized kerosene oil P -1, match box P -2 and the burnt clothes after sealing and prepared the site plan Ex. PW10/B. Accused persons were arrested individually. After completion of investigation, challan was sent for trial alleging that deceased Neelam d/o Jawahar Sahai was married to appellant Suresh S/o Mahender Sahai and after the marriage, the appellant and other co -accused were taunting the deceased for less dowry and demanding Rs. 50,000/ - and a plot in dowry. To this effect, a complaint was made in Crime Against Woman Cell, however, the matter was compromised and deceased was sent to her matrimonial house. After sometime, the deceased had been again subjected to harassment by the appellant -husband and her parents -in -law. Appellant, i.e., husband of the deceased, also kept one lady named Shanta as his Keep and because of which the deceased committed suicide on 15.12.1995. Accordingly, the appellant alongwith other co -accused was charged for the offences punishable under Sec. 498 -A/34 IPC and under Sec. 306/34 IPC, to which they pleaded not guilty and claimed trial.
(3.)In support of its case, the prosecution had examined ten witnesses.