JUDGEMENT
-
(1.)The present criminal appeal has been preferred by the appellant, namely, Parminder Singh, challenging the judgment dated 3.10.2001 and order dated 5.10.2001 convicting the accused (herein appellant) for committing offence under Section 304-B of the IPC and sentencing him to undergo rigorous imprisonment for a period of 9 years and to pay a fine of Rs. 5,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of six months.
(2.)The prosecution story, in brief, is that Gurpreet Kaur (deceased) daughter of the complainant, Nazar Singh, was married to the accusedappellant- Parminder Singh on 14.11.1999 as per the Sikh rites. Dowry as per capacity was given in the marriage. After a few days of the marriage, the appellant along with his father-Gurbachan Singh and his mother-Pritam Kaur, started torturing the deceased on account of bringing inadequate dowry and further demand of dowry was raised. The deceased informed her father, Nazar Singh, who in turn consoled her and persuaded her to co-operate. Whenever the deceased used to visit her parental house, she used to tell about the cruelty and torture at the hands of the accused for bringing inadequate dowry.
(3.)In the month of June 2000, the deceased informed the complainant on phone that her husband (appellant) and her in-laws were demanding Rs. 15,000/- as her husband wanted to go abroad. She also informed that the failure to arrange the money would result in further torture at the hands of the accused. To keep the accused happy, the complainant paid the said amount in three installments although he was not in a position to do so. However, the things did not improve and the accused continued to torture the deceased. On 18.8.2000, Harpreet Kaur, the elder sister of the deceased was operated upon and her newly born daughter died but the deceased was not permitted by the accused to visit her parental home.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.