IN THE HIGH COURT OF PUNJAB AND HARYANA  

AT CHANDIGARH  

CRA-S-467-SB-2004 

Reserved on :14.05.2026 

Pronounced on : 11.08.2026 

AMARJIT KAUR AND ANOTHER      ...APPELLANTS 

        V/S 

STATE OF PUNJAB            ...RESPONDENT 

CORAM:   HON’BLE MR. JUSTICE SUBHAS MEHLA  

Present:  Mr. Rajinder Kumar Singla, Advocate for appellant No.1. 

    Proceedings qua appellant No.2 abated in view of order dated  

    08.04.2025.   

    Mr. Anup Singh, AAG, Punjab.  

        *** 

SUBHAS MEHLA, J. 

1.    The  present  appeal  has  been  filed  assailing  the  judgment  of 

conviction dated 31.01.2004 and order of sentence of even date passed by 

learned Additional Sessions Judge, Sangrur, whereby the appellants were held 

guilty and convicted for commission of offences punishable under Sections 

304-B and 498-A of the Indian Penal Code (hereinafter referred to as ‘IPC’). 

2.    Vide the impugned order of sentence, both the appellants were 

convicted for offences punishable under Sections 304-B and 498-A of IPC, 

and were sentenced as follows:- 

Offence  under 

Section(s) 

Sentence  Fine  In  default  of 

payment of fine 

304-B of IPC RI for 07 years 

each 

___   

498-A of IPC RI for 01 year 

each 

Rs.5,000/- 

each 

To undergo RI for 02 

months. 

Both the sentences were ordered to run concurrently. 

CRA-S-467-SB-2004      2   

3.    During  the  pendency  of  the  present  appeal,  appellant  No.2-

Jagmail  Dass  expired  and  in  view  of  order  dated  08.04.2025  passed  by            

co-ordinate  Bench  of  this  Court,  the  appeal  stood  abated  qua  him. 

Consequently, the present appeal survives only qua appellant No.1-Amarjit 

Kaur, mother-in-law of the deceased Paramjit Kaur. 

BRIEF FACTS 

4.    The prosecution case, as unfolded during trial, is that Paramjit 

Kaur  was  earlier  married  to  one  Harpal  Dass.  The  said  marriage  did  not 

survive and was dissolved through a panchayati settlement. It is the case of 

the prosecution that a sum of Rs.90,000/- was received by the parental family 

of Paramjit Kaur pursuant to the said settlement. Thereafter, Paramjit Kaur 

was married to Jagmail Dass (Appellant No.2). According to the prosecution, 

after the marriage, the accused persons repeatedly demanded payment of the 

aforesaid  amount  of  Rs.90,000/-  from  the  deceased  and  subjected  her  to 

harassment  and  maltreatment  on  account  thereof.  Unable  to  bear  the 

harassment and cruelty meted out to her, Paramjit Kaur consumed poison and 

died in her matrimonial home. 

5.    Upon completion of investigation, final report under Section 173 

of Cr.P.C. was presented against both the accused - Jagmail Dass and Amarjit 

Kaur. Charges under Sections 304-B and 498-A of IPC were framed vide order 

dated 04.01.2002 passed by learned Additional Sessions Judge, Sangrur, to 

which both the accused pleaded not guilty and claimed trial. 

6.     In order to substantiate the charges, the prosecution examined 15 

witnesses and also led documentary evidence. PW-1 Dr. Badri Dass, Medical 

CRA-S-467-SB-2004      3   

Officer, who conducted the post-mortem examination on the dead body of 

Paramjit Kaur, proved the Post-Mortem Report Ex.PA. On the basis of the 

report of the Chemical Examiner Ex. PD, he opined that the cause of death 

was  poisoning  due  to  consumption  of  an  organophosphorus  compound, 

sufficient to cause death in the ordinary course of nature. PW-2 Karam Chand, 

father of the deceased, and PW-3 Palwinder Dass, brother of the deceased, 

deposed regarding the first marriage of Paramjit Kaur with Harpal Dass, the 

written  settlement  Ex.PE  pursuant  to  which  a  sum  of  Rs.90,000/-  was 

received, the subsequent marriage of Paramjit Kaur with Jagmail Dass, and 

the alleged demand of Rs.90,000/- by the accused, coupled with harassment 

and  maltreatment  of  the  deceased  on  that  account  and  the  telephonic 

communication received shortly before the occurrence. PW-2 Karam Chand 

also proved the FIR Ex.PD and the wedding card pertaining to the second 

marriage Ex.P-1 and the list Ex.PG which enlists the dowry articles given at 

the  time  of  second  marriage.  PW-4  Sarwan  Singh,  Ex-Sarpanch,  deposed 

regarding the continuing dispute concerning the aforesaid monetary demand 

and  the  circumstances  preceding  the  occurrence.  PW-5  Bimal  Kumar,  a 

shopkeeper, proved the receipt relating to purchase of a refrigerator by Karam 

Chand.  PW-6  Pritpal  Singh,  Sarpanch,  proved  the  agreement  relating  to 

dissolution of the earlier marriage of Paramjit Kaur with Harpal Dass and 

payment  of  Rs.90,000/-  pursuant  thereto.  PW-7  Dalbara  Singh,  Transport 

Clerk in the office of the SDM, Dhuri, proved from the official record the 

registration of the scooter in the name of Jagmail Dass. PW-8 Nirmal Singh, 

a shopkeeper, proved the receipt relating to the purchase of a BPL colour 

CRA-S-467-SB-2004      4   

television. PW-9 Balwinder Dass, owner of a furniture house at Ahmedgarh, 

proved the receipt relating to the purchase of a box bed and sofa set. PW-10 

Kuldeep Singh proved the receipt relating to the purchase of two iron boxes. 

PW-11  HC  Balbir  Singh  proved  DDR  No.25  dated  19.09.2001  Ex.PM.       

PW-12 ASI Gurbhajan Singh, who had partly investigated the case, deposed 

regarding the arrest of appellant No.1-Amarjit Kaur and the recovery of dowry 

articles, including two iron boxes, a refrigerator, a television, the scooter, box 

beds and a dressing table, vide recovery memo Ex.PH, besides proving the 

relevant  arrest  and  personal  search  memos.  PW-13  HC  Narinder  Singh 

tendered his affidavit Ex.PP in evidence. PW-14 Inspector Joginder Singh, the 

Investigating  Officer,  deposed  regarding  the  investigation  of  the  case, 

including sending the dead body for post-mortem vide police request Ex.PC, 

taking into possession the belongings of the deceased vide memo Ex.PS, the 

agreement Ex.PE, bills/receipts Mark-A to Mark-R and Ex.PL, Ex.PJ, Ex.PK 

and Ex.PI, the wedding card Ex.P-1 and the arrest of the accused persons.  

PW-15 HC Balwinder Singh tendered his formal affidavits Ex.PV and Ex.PX 

in evidence. 

 7.     After completion of the prosecution evidence, the statements of 

the  accused  were  recorded  under  Section  313  of  Cr.P.C.,  wherein  the 

incriminating  circumstances  appearing  against  them in  the  prosecution 

evidence were put to them. The accused denied the allegations and pleaded 

innocence. The defence also examined three witnesses in support of its case. 

DW-1 Piara Singh and DW-2 Bhim Ram deposed that deceased Paramjit Kaur 

had been brought to the house of the accused by way of Karewa ceremony, 

CRA-S-467-SB-2004      5   

that there was no demand of dowry and that she had never been maltreated or 

harassed  by  the  accused;  they  also  stated  that  Jagmail  Dass  was  residing 

separately from Amarjit Kaur. DW-3 Sukhwinder Singh deposed regarding 

the first marriage of Paramjit Kaur with his nephew Harpal Dass. 

8.    Upon appreciation of the evidence, the trial Court concluded that 

the prosecution had succeeded in establishing all the ingredients constituting 

offences punishable under Sections 304-B and 498-A of IPC and consequently 

convicted and sentenced the accused as mentioned hereinbefore. 

CONTENTIONS ON BEHALF OF APPELLANT NO.1-AMARJIT KAU R 

9.    Learned counsel appearing on behalf of the appellant submitted 

that the judgment of conviction rendered by the trial Court is not based upon 

a  correct  appreciation  of  the  evidence  available  on  record  and,  therefore, 

deserves to be set aside. It was argued that the prosecution witnesses have 

materially improved their versions while appearing before the Court and that 

there is no reliable evidence establishing any demand of dowry by appellant 

Amarjit Kaur. Learned counsel further contended that the allegations levelled 

against the appellant are omnibus and general in nature and no specific overt 

act has been attributed to her. 

10.     Learned counsel further argued that the actual reason behind the 

commission of suicide by Paramjit Kaur was the social stigma attached to her 

second  marriage,  as  her  earlier  marriage  with  Harpal  Dass  had  not  been 

dissolved through a decree of a competent Court. According to the learned 

counsel, the deceased was not accepted by society as the legally wedded wife 

CRA-S-467-SB-2004      6   

of Jagmail Dass and the resultant mental distress compelled her to take the 

extreme step. 

11.    It  was  further  contended  that  the  prosecution story  regarding 

demand  of  Rs.90,000/-  is  inherently  improbable  as  PW-2  Karam  Chand 

himself admitted that the amount received from Harpal Dass pursuant to the 

earlier settlement had already been spent on the second marriage of Paramjit 

Kaur and that the accused were aware of the said fact. Therefore, according to 

learned counsel, there was no occasion or reason for the accused to insist upon 

payment of an amount which, to their knowledge, had already been spent. 

12.    Lastly, it was contended that the marriage between Jagmail Dass 

and Paramjit Kaur could not be regarded as a valid marriage in the eyes of law 

since the first marriage of Paramjit Kaur had never been dissolved by a decree 

of divorce granted by a competent Court. On the aforesaid premises, learned 

counsel prayed for acquittal of the appellant. 

CONTENTIONS ON BEHALF OF RESPONDENT-STATE 

13.    Per contra, learned State counsel has supported the impugned 

judgment  and  order  of  sentence  by  submitting  that  the  prosecution  has 

succeeded in proving, with cogent and reliable evidence, that the deceased 

died  an  unnatural  death within  seven  years  of  marriage  and  that she  was 

subjected to cruelty and harassment in connection with a monetary demand 

shortly before her death.  

14.    Learned State counsel submitted that the findings recorded by the 

trial  Court  are  based  upon  a  proper  appreciation  of  the  oral  as  well  as 

documentary  evidence  available  on  record.  It  was  contended  that  the 

CRA-S-467-SB-2004      7   

testimonies of PW-2 Karam Chand and PW-3 Palwinder Dass consistently 

establish that the deceased was being subjected to harassment and cruelty in 

connection with a demand of Rs.90,000/- and that such harassment continued 

till  shortly  before  her  death.  Learned  State  counsel  submitted  that  the 

telephonic communication received by PW-2 approximately one week prior 

to the occurrence clearly satisfies the requirement of “soon before death” as 

contemplated under Section 304-B of IPC. 

15.    Learned  State  counsel  further  contended  that  the  so-called 

omissions  and  improvements  highlighted  by  the  appellant  pertain  only  to 

peripheral aspects and do not affect the core prosecution case regarding the 

demand of money and the harassment suffered by the deceased. It was argued 

that the evidence of PW-2 and PW-3 cannot be discarded merely on the ground 

that  they  are  closely  related  to  the  deceased,  particularly  when  their 

testimonies are natural, consistent and inspire confidence. 

16.    It was further submitted that the plea regarding invalidity of the 

second marriage is wholly misconceived as the evidence on record establishes 

that the deceased and Jagmail Dass were residing together as husband and wife 

and a female child was born from the said union. Apart from that, marriage 

card Ex P-1 is also on record to establish the factum of marriage. Learned State 

counsel contended that no evidence whatsoever has been led by the defence 

to establish that the deceased committed suicide on account of any social 

stigma attached to the said marriage. 

17.    Learned State counsel further argued that once the prosecution 

succeeded in establishing that the deceased died an unnatural death as proved 

CRA-S-467-SB-2004      8   

by medical evidence i.e. report of Chemical Examiner Ex PD, within seven 

years  of  her  marriage  and  that  she  had  been  subjected  to  cruelty  and 

harassment in connection with a monetary dowry demand soon before her 

death, the statutory presumption under Section 113-B of the Indian Evidence 

Act (hereinafter referred to as the ‘I.E. Act’) stood attracted. It was submitted 

that the appellant failed to rebut the said presumption by leading any cogent 

evidence and, therefore, the trial Court rightly recorded conviction. On the 

aforesaid premises, prayer has been made for dismissal of the appeal. 

OBSERVATIONS AND ANALYSIS 

18.    Heard and record perused. 

19.    Having considered the rival submissions and perused the record, 

the following questions arise for determination:- 

(i) Whether the prosecution case is liable to fail on account of the 

alleged invalidity of the marriage between Paramjit Kaur and 

Jagmail Dass? 

(ii) Whether the prosecution has succeeded in establishing the 

foundational ingredients of Section 304-B of IPC? 

(iii) Whether the prosecution has proved that the deceased was 

subjected to cruelty or harassment in connection with a demand 

of dowry soon before her death? 

(iv) Whether the statutory presumption under Section 113-B of 

the I.E. Act stands rebutted? 

i)  Alleged invalidity of marriage between Paramjit Kaur and Jagmail Dass 

20.    Learned  counsel  for  the  appellant  has  argued  that  the  earlier 

marriage of Paramjit Kaur with Harpal Dass was never dissolved through a 

CRA-S-467-SB-2004      9   

decree passed by a competent Court and, therefore, the subsequent marriage 

with Jagmail Dass could not be regarded as a valid marriage in the eyes of 

law. It has further been contended that the deceased was facing social stigma 

on account of the said circumstance and that such social stigma, rather than 

any alleged dowry demand, led to the commission of suicide. 

21.    The evidence available on record consistently establishes that 

Paramjit  Kaur  entered  into  a  matrimonial  alliance  with  Jagmail  Dass  and 

thereafter resided in her matrimonial home. PW-2 Karam Chand and PW-3 

Palwinder  Dass  have  deposed  regarding  the  solemnization  of  her  second 

marriage. It has further come on record that a female child was born from the 

said union. Significantly, the defence itself does not dispute that the deceased 

was residing with Jagmail Dass and appellant-Amarjit Kaur at the time of the 

occurrence. So, this plea of appellant is devoid of merit.  

22.    The Hon'ble Supreme Court in Reema Aggarwal v. Anupam, 

(2004) 3 SCC 199 observed that provisions enacted to combat cruelty and 

dowry-related offences cannot be permitted to be defeated by adopting an 

unduly  technical  or  restrictive  interpretation  of  the  marital  relationship 

between the parties. 

“9. … Consequently, the evils sought to be curbed are distinct and 

separate from the persons committing the offending acts and there 

could  no  impediment  in  law  to  liberally  construe  the  words  or 

expressions relating to the persons committing the offence so as to 

rope  in  not  only  those  validly  married  but  also  any  one  who  has 

undergone some or other form of marriage and thereby assumed for 

himself  the  position  of  husband  to  live,  cohabitate  and  exercise 

authority as such husband over another woman…. 

… 

CRA-S-467-SB-2004      10   

18….If the validity of the marriage itself is under legal scrutiny, the 

demand of dowry in respect of an invalid marriage would be legally 

not  recognizable.  Even  then  the  purpose  for  which  Sections 498A 

and 304B Indian Penal Code and Section 113B of the Indian Evidence 

Act, 1872 (for short the 'Evidence Act') were introduced cannot be lost 

sight of. Legislations enacted with some policy to curb and alleviate 

some  public  evil  rempant  (sic)  in  society  and  effectuate  a  definite 

public purpose or benefit positively requires to be interpreted with 

certain element of realism too and not merely pedantically or hyper-

technically.  The  obvious  objective  was  to  prevent  harassment  to  a 

woman who enters into a marital relationship with a person and later 

on, becomes a victim of the greed for money. …. If such restricted 

meaning is given, it would not further the legislative intent. On the 

contrary, it would be against the concern shown by the legislature for 

avoiding harassment to a woman over demand for money in relation 

to  marriages….It  would  be  appropriate  to  construe  the  expression 

'husband' to cover a person who enters into marital relationship and 

under  the  colour  of  such  proclaimed  or  feigned  status  of  husband 

subjects the woman concerned to cruelty or coerce her in any manner 

or for any of the purposes enumerated in the relevant provisions - 

Sections 304B/498A, whatever be the legitimacy of the marriage itself 

for the limited purpose of Sections 498A and 304B Indian Penal Code. 

Such  an  interpretation,  known  and  recognised  as  purposive 

construction has to come into play in a case of this nature. The absence 

of a definition or "husband" to specifically include such persons who 

contract marriages ostensibly and cohabitate with such woman, in the 

purported exercise of his role and status as 'husband' is no ground to 

exclude them from the purview of Section 304B or 498A Indian Penal 

Code,  viewed  in  the  context  of  the  very  object  and aim  of  the 

legislations introducing those provisions.” 

23.    In the present case, no evidence has been led by the defence to 

establish that the alleged legal infirmity in the marriage had any nexus with 

the occurrence in question. More importantly, the prosecution case cannot fail 

CRA-S-467-SB-2004      11   

merely because a technical objection is raised regarding the validity of the 

marriage when the evidence consistently establishes that the deceased and 

Jagmail Dass were residing together in a matrimonial relationship and the 

deceased died while residing in her matrimonial home. This fact also finds 

support  from  the  defence  evidence,  which  affirms  that  the  deceased  was 

residing in the house of appellant No.2-Jagmail Dass. 

24.    Equally untenable is the contention that the deceased committed 

suicide owing to social stigma allegedly attached to the second marriage. No 

evidence whatsoever has been led by the defence to substantiate the said plea. 

The witnesses examined in defence have failed to bring on record any incident 

or  specific  instance  to  establish  that  the  deceased  was  facing  social 

ostracisation or psychological distress on account of the alleged legal infirmity 

in  the  marriage.  The  aforesaid  contention,  therefore,  remains  a  mere 

hypothesis unsupported by evidence. 

25.    This Court, therefore, finds no merit in the contention that the 

prosecution case is liable to fail on account of the alleged invalidity of the 

marriage or that the death of the deceased was attributable to any social stigma 

arising therefrom. 

ii)  Foundational Ingredients of Section 304-B of IPC 

26.    For  attracting  culpability  for  the  offence  punishable  under 

Section 304-B of IPC, the prosecution is required to establish the following:- 

 (i) the death of a woman was caused otherwise than under normal 

circumstances, such as by burns, bodily injury or otherwise;  

(ii) such death occurred within seven years of marriage;  

CRA-S-467-SB-2004      12   

(iii) the deceased was subjected to cruelty or harassment by her 

husband or his relatives; and  

(iv)  the  cruelty  or  harassment  was  in  connection  with,  or  in 

relation  to,  any  demand  for  dowry,  and  such  cruelty  or 

harassment was soon before her death. 

27.      In the present case, the first two ingredients stand conclusively 

established from the evidence on record. PW-1 Dr. Badri Dass conducted the 

post-mortem examination on the dead body of Paramjit Kaur. Though no 

external injury was detected, the viscera was preserved and sent for chemical 

examination. Upon receipt of the report of the Chemical Examiner, the witness 

opined that the cause of death was poisoning by organophosphorus compound, 

sufficient  to  cause  death  in  the  ordinary  course  of  nature.  The  medical 

evidence,  therefore,  conclusively  establishes  that Paramjit  Kaur  died  an 

unnatural death. 

28.    It is equally undisputed that the marriage of Paramjit Kaur with 

Jagmail  Dass  had  taken  place  approximately  four  years  prior  to  the 

occurrence. Consequently, the death occurred within seven years of marriage. 

29.    The first two foundational ingredients of Section 304-B of IPC 

thus stand duly established. 

30.    The remaining ingredients, namely, whether the deceased was 

subjected to cruelty or harassment in connection with a demand of dowry and 

whether such cruelty or harassment was inflicted soon before her death, shall 

be examined while dealing with Issue No.(iii). 

CRA-S-467-SB-2004      13   

iii)  Cruelty or Harassment Soon Before Death 

31.    PW-2  Karam  Chand  categorically  deposed  that  after  the 

marriage,  both  accused  persons  started  insisting  that  the  amount  of  

Rs.90,000/-, received by the complainant party upon settlement of the earlier 

matrimonial dispute of Paramjit Kaur, be paid to them. He further deposed 

that despite being informed that the amount had already been spent on the 

second  marriage  of  Paramjit  Kaur,  the  accused  continued  insisting  upon 

payment thereof and subjected the deceased to harassment and maltreatment. 

32.    PW-2 further stated that on 12.09.2001, approximately one week 

before  the  occurrence,  Paramjit  Kaur  telephonically  informed  him  that 

accused Jagmail Dass and Amarjit Kaur were beating her and demanding 

Rs.90,000/-. He assured her that he would visit after arranging some money. 

However, when he reached the matrimonial home on 19.09.2001, he found 

her lying dead. 

33.    The testimony of PW-2 finds material corroboration from PW-3 

Palwinder  Dass,  who  deposed  on  similar  lines  regarding  the  demand  of 

Rs.90,000/-, the harassment meted out to the deceased and the telephonic 

communication received shortly before her death. 

34.    Learned counsel for the appellant has argued that the demand of 

Rs.90,000/-  is  inherently  improbable  because  the  prosecution  witnesses 

themselves  admitted  that  the  amount  had  already  been  spent  and that  the 

accused were aware of the said fact. 

35.    This  Court  is  unable  to  accept  the  aforesaid submission.  The 

prosecution case is not that the accused were unaware of the expenditure 

CRA-S-467-SB-2004      14   

incurred  by  the  family  of  deceased  Paramjit  Kaur.  Rather,  the  consistent 

prosecution version is that despite being informed repeatedly that the amount 

had already been spent, the accused continued insisting upon payment thereof. 

A demand does not cease to be a demand merely because the person from 

whom it is sought expresses inability to satisfy the same. 

36.    The testimony of PW-4 Sarwan Singh also lends assurance to the 

prosecution  version.  PW-4  deposed  that  Karam  Chand had  informed  him 

regarding the continuing dispute concerning the amount of Rs.90,000/- and 

that approximately one week prior to the occurrence the said dispute still 

persisted. Though PW-4 was not an eye-witness to the acts of cruelty, his 

testimony indicates that the grievance regarding the monetary demand existed 

prior to the occurrence and was not projected for the first time after the death 

of Paramjit Kaur. 

37.    Significantly, PW-4 further deposed that on 19.09.2001 Karam 

Chand  and  Palwinder  Dass  had  gone  to  the  village  of  the  accused  after 

arranging  some  money  and  that  Karam  Chand  had  borrowed  a  sum  of 

Rs.10,000/- from him. Though the witness did not state that the said amount 

was intended to be paid to the accused, the aforesaid circumstance materially 

corroborates the testimony of PW-2 that shortly before the occurrence the 

deceased had telephonically complained about the demand of Rs.90,000/- and 

that he had assured her that he would visit after arranging some money. 

38.    The testimonies of PW-2, PW-3 and PW-4, when read conjointly, 

establish  the  existence  of  a  continuing  demand  of  Rs.90,000/-  till  shortly 

before  her  death.  The  telephonic  communication  received  by  PW-2 

CRA-S-467-SB-2004      15   

approximately  one  week  prior  to  the  death,  coupled with  the  evidence 

regarding his efforts to arrange money thereafter, furnishes a proximate and 

live link between the harassment complained of and the death that ensued 

shortly thereafter. The requirement of “soon before death” therefore stands 

satisfied. 

iv) Statutory presumption under Section 113-B of the I.E. Act 

39.     From the evidence discussed hereinabove, this Court is satisfied 

that deceased Paramjit Kaur died an unnatural death within seven years of 

marriage and that she was subjected to cruelty and harassment in connection 

with a demand of dowry soon before her death. 

40.     Once  the  aforesaid  foundational  facts  stood  established,  the 

presumption under Section 113-B of the I.E. Act became operative against the 

accused. 

41.     The  burden,  therefore,  shifted  upon  the  accused  to  rebut  the 

aforesaid presumption. In the present case, however, the appellant has not 

been able to place on record any convincing material to rebut the statutory 

presumption. Apart from a bare denial of the allegations and the plea that the 

deceased committed suicide for reasons unconnected with the alleged demand 

of dowry, no cogent material has been brought on record to probabilise any 

alternative explanation for her death or to otherwise dislodge the prosecution 

case. 

42.     The  contention  of  learned  counsel  for  the  appellant  that  the 

allegations against appellant-Amarjit Kaur are general and omnibus in nature 

also does not merit acceptance. As noticed hereinabove, PW-2 specifically 

CRA-S-467-SB-2004      16   

attributed the demand of Rs.90,000/- and the resultant harassment to both the 

accused persons. PW-3 likewise deposed that both the accused persons were 

demanding the aforesaid amount and maltreating the deceased on that account. 

Significantly, the telephonic communication received by PW-2 shortly before 

the occurrence also specifically referred to both Jagmail Dass and Amarjit 

Kaur. Thus, the appellant has not been implicated merely on account of her 

relationship  with  the  husband  of  the  deceased;  rather,  the  prosecution 

witnesses  have  attributed  to  her  participation  in  the  demand  and  the 

consequent harassment. 

43.     The Court is conscious that PW-2 and PW-3 are closely related 

to the deceased. However, it is well settled that the testimony of a related 

witness cannot be discarded merely on account of relationship. As noticed 

hereinabove, their evidence, insofar as the role attributed to appellant-Amarjit 

Kaur is concerned, has been found to be consistent and worthy of reliance. In 

Kans Raj v. State of Punjab, (2000) 5 SCC 207, the Hon'ble Supreme Court 

has held that the evidence of close relatives in a case of dowry death cannot 

be discarded merely on the ground of their relationship with the deceased, if 

otherwise found reliable. 

44.    It is also significant that no material has been placed on record 

by the defence to show that appellant-Amarjit Kaur was residing separately 

and,  therefore,  could  not  have  been  involved  in  the  acts  of  cruelty  and 

harassment attributed to her. No document such as a ration card, any certificate 

issued by the Sarpanch of the village, or any other material has been brought 

on record to establish that she was residing separately from the deceased and 

CRA-S-467-SB-2004      17   

her  husband  Jagmail  Dass.  In  the  absence  of  any  such  material,  and 

particularly in view of the specific attribution made by PW-2 and PW-3 as 

noticed hereinabove, the contention that the allegations against the appellant 

are  merely  general  or  omnibus  cannot  be  accepted.  The  said  contention, 

therefore, does not assist the appellant in rebutting the statutory presumption 

arising under Section 113-B of the I.E. Act. 

45.    Consequently, this Court finds that the presumption arising under 

Section  113-B  of  the  I.E.  Act  remains  unrebutted.  The  prosecution  case, 

therefore, receives statutory support, and the burden cast upon the appellant 

remains undischarged. 

Analysis of the Impugned Judgement of Conviction

46. To arrive at the conclusion of guilt, the relevant observations

recorded by the learned trial Court read as under:

13. The learned defence counsel has in the first place

argued that the prosecution charges against the accused U/s.

394-B IPC is not proved as the marriage between the accused,

Jagmail Dass and Paramjit Kaur, since deceased, is not proved.

He has argued that, in fact, Paramjit kaur, since deceased was

legally wedded wife of Harpal Dass. I have considered the

contention of the learned defence counsel, but find no merit in it.

It is a proved fact on record that Paramjit Kaur previously

married to Harpal Dass and their marriage did not take off.

Within a month differences arose between them and their

marriage was dissolved vide a writing Ex. PE (proved by PW-2,

Karam Chand and PW-6 Pritpal Singh). Towards settlement, she

received a cash sum of Rs. 90000/- from her first husband. That

shows the severence of her ties with her first husband. After

getting rid of her first husband, she contracted second marriage

with present accused, Jagmail Dass. PW-2 Karam Chand PW- 3

Palwinder Singh and PW-4 Sarwan Singh and PW-6 Pritpal

Singh have testified regarding the factum of second marriage

between Paramjit Kaur, since deceased and accused Jagmail

CRA-S-467-SB-2004      18   

Dass present in the court. Then there is the wedding card Ex.P-1

also showing the second marriage between the two. As per the

defence also Karewa ceremony between the accused, Jagmail

Dass and Paramjit Kaur, since deceased was performed. This fact

has been sworn even by DW-1 Piara Singh and DW-2 Bhim Ram.

Thus, Paramjit Kaur, since deceased, was legally wedded wife of

the accused, Jagmail Dass. Karewa marriage is also a recognized

from the marriage. I go even a step further and hold that even if

a man and woman are living in the same house as husband and

wife, for the purpose of sec. 304-B IPC or 498-A IPC, they will

be considered husband-and wife. In such like criminal cases, the

court is not supposed to go into the detail of marriage like the one

in Hindu Marriage Act cases. Thus, in the present case I hold that

there is more than sufficient evidence to prove that Paramjit Kaur,

since deceased, was the legally wedded wife of accused, Jagmail

Dass.

14. Now it stands proved that Paramjit Kaur w/o

accused Jagmail Dass has died an un-natural death living in the

house of the accused persons and within seven years of their

marriage. There-upon the- evidence of maltreatment of Paramjit

Kaur, since deceased by her husband, Jagmail Dass and mother-

in-law Amarjit Kaur, who insisted for a cash sum of Rs. 90000/-

from the deceased all go to prove beyond reasonable doubt the

prosecution's charges against the accused Jagmail Dass and

Amarjit Kaur the death of Paramjit Kaur was unnatural, within

seven years from her marriage and the accused persons failed to

prove it otherwise.

15. The learned defence counsel then argued that there

are improvements in the statements made by PW-2 Karam Chand

and PW-3 Palwinder Singh. I have considered their statements

and have also compared them with their statements U/S. 161 Cr.

PC recorded by the police during investigation, but find no

material improvement or discrepancy or contradiction as far as

the material details regarding the occurrence are concerned.

Minor details are bound to escape or added in the statements of

witnesses made before the police or in the court, but that does not

demolish their testimony if they otherwise stand the test of cross-

examination. The prosecution testimony is quite natural. There is

no reason for the complainant party to falsely implicate or drag

the accused persons into the criminal litigation. Paramjit Kaur

died after consuming poison in her matrimonial home and shortly

after the marriage. No happily living married woman would take

CRA-S-467-SB-2004      19   

this extreme step. The accused persons failed to prove that the

death of Paramjit Kaur was in natural course.

47 A perusal of the aforesaid findings shows that the learned trial

Court duly considered the material contentions raised on behalf of the accused

and examined the same in the light of evidence available on record. The

reasoning adopted by the trial Court, is based upon proper appreciation of the

evidence and applicable legal principles, and the conclusions reached by the

learned trial Court are neither perverse nor contrary to the evidence on record.

This Court, therefore, finds no illegality, material misreading of evidence or

perversity warranting interference in the impugned judgement of conviction.

CONCLUSION 

48. Thus, upon an overall consideration of the facts of the case,

evidence on record and the prevailing laws, this Court finds that the

prosecution has succeeded in establishing that Paramjit Kaur died an unnatural 

death within seven years of her marriage and that she was subjected to cruelty 

and harassment in connection with a demand of dowry (monetary) soon before 

her  death.  The  evidence  led  by  the  prosecution  inspires  confidence  and            

has  remained  substantially  unshaken  during  the  cross-examination.  The 

circumstances  brought  on  record  are  sufficient  to  attract  the  presumption 

under Section 113-B of the I.E. Act, which the appellant has failed to rebut. 

49.    Consequently, this Court is of the considered view that the trial 

Court rightly held the accused persons guilty of offences punishable under 

Sections 304-B and 498-A of IPC. No perversity, illegality, misreading of 

CRA-S-467-SB-2004      20   

evidence or omission of material evidence has been pointed out which may 

warrant interference by this Court in exercise of appellate jurisdiction. 

50.    Accordingly, finding no merit in the present appeal, the same is 

dismissed. The judgment of conviction dated 31.01.2004 and the order of 

sentence of even date passed by learned Additional Sessions Judge, Sangrur 

are affirmed. 

51.    Since  the  appeal  already  stands  abated  qua  appellant  No.2-

Jagmail Das on account of his death, the conviction and sentence of appellant 

No.1-Amarjit Kaur alone shall remain operative. 

52.    Pending  miscellaneous  application(s),  if  any, also  stand(s) 

disposed of. 

53.    The  Registry  is  directed  to  transmit  the  trial  Court  record 

forthwith to the quarter concerned along with a copy of the present judgment. 

(SUBHAS MEHLA)

JUDGE 

11.08.2026 

Manisha

Whether Speaking/Reasoned: YES/NO

Whether Reportable: YES/NO