CRA-S-2228-SB-2004 and 

CRR-771-2005      -1-  

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

            CRA-S-2228-SB-2004 and 

            CRR-771-2005 

            Reserved on: 19.05.2025 

            Pronounced on:- 29.05.2025 

(1) 

CRA-S-2228-SB-2004 

Anil Kumar           ....Appellant 

      Versus 

State of Haryana          ....Respondent 

(2) 

CRR-771-2005 

Sunil Kumar and another     ....Petitioners 

      Versus 

State of Haryana and others     ....Respondents

CORAM:-  HON’BLE MRS. JUSTICE AMARJOT BHATTI 

Present:-  Mr. Kapil Aggarwal, Advocate 

    for the appellant in CRA-S-2228-SB-2004 & 

    for respondents No. 2 to 6 in CRR-771-2005. 

    Mr. Shailendra Jain, Senior Advocate assisted by 

    Mr. Rahul, Advocate  

    for the petitioners in CRR-771-2005 & 

    for the complainant in CRA-S-2228-SB-2004. 

    Ms. Ambika Sood, Addl. A.G. Haryana. 

  ***** 

AMARJOT BHATTI, J. 

1.    Both  abovementioned  cases  i.e.  criminal  appeal as  well  as 

criminal revision arising out of same judgment dated 15.10.2004 and order on 

question of sentence dated 19.10.2004 in FIR No. 639 dated 27.08.2002 under 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -2-  

Section 304-B, 498-A, 406 of IPC Police Station City Gurgaon are taken up 

together for final disposal. 

2.    Appellant/convict Anil Kumar has filed appeal i.e. CRA-S-2228-

SB-2004,  whereas,  petitioners/complainant  in  CRR-771-2005  have  filed 

criminal revision against judgment dated 15.10.2004 and order on question of 

sentence dated 19.10.2004 passed by learned Additional Sessions Judge, Fast 

Track Court, Gurgaon, in Sessions Case No. 177 of 30.10.2003, case titled 

“State  Vs.  Anil  Kumar  and  others”,  vide  which  respondents  No.  3  to 

6/accused namely Surender, Sanjay Kumar, Phoolo Devi and Hawa Singh in 

CRR-771-2005  are  acquitted  of  the  charges  framed  against  them  under 

Sections  304-B,  498-A  and  406  of  IPC,  whereas,  appellant/convict  Anil 

Kumar in CRA-S-2228-SB-2004 and respondent No. 2 in CRR-771-2005 was 

sentenced as under :- 

Offence U/s  Sentence 

Under Section 304-B of IPC  To undergo rigorous imprisonment for 

seven years with fine of Rs.2,000/- and 

in default of payment of fine, to further 

undergo rigorous imprisonment for one 

year 

Under Section 498-A of IPC  To undergo rigorous imprisonment for 

2 ½ years with fine of Rs. 500/- and in 

default  of  payment  of  fine,  to  further 

undergo  rigorous  imprisonment  for 

three months 

Under Section 406 of IPC  To undergo rigorous imprisonment for 

one year only 

3.    Brief  facts  of  the  case  are,  on  27.08.2002,  SI Rajpal  received 

information  from  Safdarjung  Hospital,  New  Delhi  regarding  death  of  one 

Banti due to poisoning. When he was on his way to hospital and reached near 

Fuwara Chowk, one Sukhbir (complainant) brother of Banti met him and got 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -3-  

recorded his statement. In his statement, he alleged that about four years ago, 

his younger sister Banti got married with Anil Kumar and sufficient dowry 

articles were given at the time of marriage. A girl child namely Sonia was 

born  out  of  said  wedlock.  After  marriage,  all  accused  persons  started 

harassing his sister Banti with their demand for more dowry. Four months 

prior to the  occurrence,  he  collected  a sum  of  Rs. 1 lac  and  had  given to 

accused persons to purchase a car. Despite that, they were not satisfied and 

again started raising more demands. They also gave beatings to Banti. When 

his sister Banti came to her parental house one day prior to Raksha Bandhan, 

she told him and his mother Mewa Devi while crying that accused persons 

again demanded a new Maruti car and further told that in case their demand is 

not satisfied, they would kill her. She was told that they would come to her 

matrimonial home and would make them understood. On 26.08.2002, at about 

04:00  PM,  a  message  was  received  on  telephone  that Banti  had  been 

administered poison by accused persons. He alongwith others went to Civil 

Hospital,  Gurgaon.  She  was  not  in  a  position  to  talk  and  was  referred  to 

Safdarjung Hospital, New Delhi. He alleged that accused persons had killed 

his sister by giving her poison. On the basis of said statement, formal FIR was 

registered.  

4.    During investigation, SI Rajpal visited the spot on 28.08.2002. 

Statements of witnesses were recorded under Section 161 Cr.P.C. Site plan 

was prepared. Postmortem on the dead body was conducted. Accused persons 

except Hawa Singh were arrested. After completion of investigation, challan 

was prepared and same was presented before learned Illaqa Magistrate. 

5.    Accused Anil Kumar, Surender, Sanjay Kumar and Phoolo Devi 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -4-  

were  supplied  complete  set  of  copies  of  challan  report  as  provided  under 

Section 207 of Cr.P.C. Since the offence under Section 304-B of IPC was 

exclusively triable by the Court of Sessions, therefore, learned Chief Judicial 

Magistrate,  Gurgaon  committed  the  case  to  the  Court  of  learned  Sessions 

Judge, Gurgaon for trial vide commitment order dated 15.10.2003. 

6.    Learned Additional Sessions Judge, Fast Track Court, Gurgaon 

after hearing arguments, on 30.10.2003 framed charge-sheet against accused 

Anil Kumar, Surender, Sanjay Kumar and Phoolo Devi under Sections 304-B, 

498-A and 406 of IPC, which was read over and explained to them in simple 

language to which they pleaded not guilty and claimed trial. 

7.    Statement of Sukhbir PW-1 was recorded in part and on dated 

03.12.2003, Public Prosecutor for the State moved application under Section 

319  Cr.P.C.  to  summon  Hawa  Singh  as  additional  accused,  which  was 

allowed  vide  order  dated  19.12.2003.  Accordingly,  accused  Hawa  Singh 

alongwith other co-accused were again charge-sheeted on 20.01.2004 under 

Sections 304-B, 498-A and 406 of IPC, to which they pleaded not guilty and 

claimed trial. 

8.    On amended charge-sheet, prosecution examined ASI Babu Lal 

as PW-1, Naresh Kumar, Draftsman as PW-2, Ct. Satish Kumar as PW-3, 

Surender Kumar as PW-4, Attar Singh, Retd. Inspector as PW-5, Sukhbir as 

PW-6, Sunil Kumar as PW-7, HC Samsuddin as PW-8, SI Ishwar Singh as 

PW-9, Dr. V.K. Thapar, Medical Officer, General Hospital, Gurgaon as PW-

10, ASI Krishan Kumar as PW-11, Dr. Prem Kumar, CMO, Department of 

Forensic Science, Safdarjung Hospital, New Delhi as PW-12 and SI Raj Pal 

as PW-13. Thereafter, Public Prosecutor for the State vide separate statement 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -5-  

closed prosecution evidence on 20.07.2004. 

9.    Statements of all accused persons were recorded under Section 

313  Cr.P.C.  by  the  trial  Court  to  which  they  pleaded  innocence  and  false 

implication.  

Accused in defence examined six witness i.e. Siri Bhagwan as 

DW-1, Jai Parkash as DW-2, Jitender Mittal as DW-3, Rohtash Singh as DW-

4, Balwan Singh, DSP Traffic, Faridabad as DW-5 and Kanhiya Lal as DW-6. 

Thereafter,  learned  counsel  for  accused  alongwith  accused  persons  vide 

separate statements closed defence evidence on 07.10.2004. 

10.    After hearing arguments advanced by learned Public Prosecutor 

for  the  State  and  learned  counsel  representing  accused  persons,  accused 

Surender, Sanjay Kumar, Phoolo Devi and Hawa Singh were acquitted of the 

charges framed against them. Whereas, accused Anil Kumar was held guilty 

and convicted under Sections 304-B, 498-A and 406 of IPC vide judgment of 

conviction dated 15.10.2004 and sentenced as referred above vide order of 

sentence dated 19.10.2004 passed by learned Additional Sessions Judge, Fast 

Track Court, Gurgaon. Feeling aggrieved of this judgment of conviction and 

order of sentence, appellant Anil Kumar filed criminal appeal i.e. CRA-S-

2228-SB-2004,  whereas,  complainant/petitioners  filed  criminal  revision  i.e. 

CRR-771-2005 against judgment of acquittal qua other accused/respondents 

No. 3 to 6. 

11.    Learned counsel for appellant Anil Kumar in CRA-S-2228-SB-

2004  argued  that  judgment  of  conviction  and  order  of  sentence  passed  by 

learned trial Court is based on conjectures and surmises. Prosecution failed to 

lead  convincing  evidence  on  record  to prove  the  guilt  of  appellant/convict 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -6-  

under the provisions of Section 304-B, 498-A and 406 of IPC. Prosecution 

examined Sukhbir brother of deceased victims as PW-6 who claimed that all 

accused started harassing his sister after 2/3 months of her marriage. Whereas, 

Sunil PW-7, other brother of deceased victim claimed that harassment to his 

sister had started after one month of marriage. Testimonies of both brothers 

cannot be  safely  relied upon. Allegations  are  vague  and general  in nature. 

There is no independent witness examined from the locality to confirm the 

allegations  of  maltreatment  or  demand  of  dowry.  Marriage  of 

appellant/convict Anil Kumar took place with Banti (deceased victim) about 

four  years  ago  and  out  of  this  marriage,  they  were having  a  girl  child. 

Regarding  the  alleged  maltreatment  on  account  of  demand  of  dowry,  no 

complaint was lodged against appellant or any of his family members. There 

was no demand of dowry. Complainant Sukhbir concocted a false version that 

appellant or his family members raised demand of Rs. 1 lac or said amount 

was given by them. Learned trial Court also reached to conclusion that there 

was no conclusive evidence on record to show that complainant party was in a 

position to give this huge amount, even then trial Court assumed raising of 

said demand and giving said amount to appellant/convict. Learned counsel for 

appellant/convict referred to the statement of Sunil PW-7 brother of deceased 

victim who could not tell anything as to who had come to pick up deceased 

victim Banti after Rakhi festival. He claimed that his mother could tell about 

said  detail.  However,  mother  of  deceased  victim  has  not  stepped  into  the 

witness box. Therefore, material witness has been with-held by prosecution. It 

has come in statement of ASI Krishan Kumar PW-11 and SI Raj Pal PW-13 

regarding presence of Mewa Devi mother of deceased victim when inquest 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -7-  

proceedings were prepared or when deceased victim was shifted to hospital at 

Delhi, even then, Investigating Officer did not make any effort to record the 

version of Mewa Devi mother of victim.  

    Learned trial Court wrongly presumed under Section 113A and 

113B of The Indian Evidence Act, 1872 that onus was on appellant/accused 

that  deceased  was  not  subjected  to  harassment  on  account  of  demand  of 

dowry soon before her death. Infact, it was for prosecution to lead convincing 

evidence on record to establish that victim was actually being harassed on 

account of demand of dowry soon before her death. Therefore, appellant has 

been wrongly convicted for the office punishable under Section 304-B, 498-A 

and 406 of IPC. It has come in postmortem report Ex.PK that there was no 

external injury on the body of deceased victim. Therefore, it cannot be said 

that poisonous substance was administered to deceased victim forcibly. At the 

most it is a case of suicide by deceased victim.  

    Learned counsel for appellant/convict further raised the issue that 

defence  raised  by  appellant/convict  has  been  totally  ignored.  Anil  Kumar-

appellant/convict took the stand that he was residing separately alongwith his 

wife  from  other  family  members.  His  wife  Banit  was apprehended  with 

another person Samar in a compromising position. This fact was brought to 

the notice of parents, sisters and brother of Banti who came and scolded her. 

Thereafter,  due  to  shame  she  consumed  some  poisonous  substance  and 

committed  suicide.  Appellant/convict  specifically  denied  allegations 

regarding  demand  of  dowry.  In  order  to  substantiate  aforesaid  defence, 

Kanhiya Lal has stepped into the witness box as DW-6 and fully corroborated 

the stand taken by appellant/convict. Testimony of Kanhiya Lal DW-6 and 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -8-  

defence raised by appellant/convict was wrongly ignored. Balwan Singh DW-

5 in his testimony confirmed the aforesaid factual position. 

12.    Learned counsel on behalf of respondents No. 2 to 6 in CRR-

771-2005 further raised the issue that judgment of acquittal passed in favour 

of  respondents  No.  3  to  6  does  not  require  any  interference.  Initially, 

respondent No. 6 Hawa Singh was found innocent during investigation and 

accordingly,  he  was  not  challaned.  Later  on,  prosecution  filed  application 

under Section 319 Cr.P.C. and on that basis Hawa Singh was also challaned 

and faced trial. This fact is confirmed by ASI Krishan Kumar Investigating 

Officer  examined  as  PW-11.  Balwan  Singh,  the  then  DSP,  Gurgaon  also 

stepped  into  the  witness  box  as  DW-5  and  confirmed that  Hawa  Singh-

respondent No. 6 was found innocent.  

Other co-accused i.e. respondents No. 3 to 5 had nothing to do 

with matrimonial life of Anil Kumar-respondent No. 2 and Banti (deceased 

victim)  who  were  already  residing  separate  after  their  marriage.  Jitender 

Mittal DW-3 proved separate Ration Card of Anil Kumar on the one hand and 

of  Hawa  Singh  on  the  other  hand.  Rohtash  Singh,  House  Tax  Clerk, 

Municipal Committee, Gurgaon as DW-4 also produced record of two houses 

to confirm that Anil Kumar was residing separate from the rest of family. 

Respondent  No.  4  was  having  his  own  business  of  transportation. He  was 

having Tata Sumo vehicle with All India Tourist Permit. This fact is proved 

on  record  by  Siri  Bhagwan  DW-1  and  Jai  Parkash  as  DW-2.  Other  co-

accused/respondents  No.  3  to  6  were  leading  their  independent  lives. 

Therefore,  judgment  of  acquittal  passed  by  learned trial  Court  does  not 

require  any  interference  and  accordingly,  revision preferred  by  petitioners 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -9-  

Sunil  Kumar  and  Sukhbir  both  brothers  of  deceased  victim  deserves 

dismissal. 

13.    On the other hand, learned counsel representing petitioners Sunil 

Kumar and Sukhbir in CRR-771-2005 alongwith learned counsel representing 

State of Haryana pointed out that prosecution had led convincing evidence on 

record  to  prove  the  charges  framed  against  all  accused  persons.  There  is 

testimony of complainant Sukhbir PW-6 as well as his brother Sunil Kumar 

PW-7 who fully supported prosecution case regarding maltreatment given to 

their sister on account of their repeated demands. Unnatural death of Banti is 

confirmed  from  medical  record.  Prosecution  examined  Dr.  V.K.  Thapar, 

Medical Officer, General Hospital, Gurgaon as PW-10 to prove the MLR and 

Dr.  Prem  Kumar,  CMO,  Department  of  Forensic  Medicine,  Safdarjung 

Hospital  as  PW-12  who  conducted  postmortem  examination  on  the  dead 

body. As per CFSL/FSL report Ex.PD, Aluminium Phosphide was detected 

and  cause  of  death  is  duly  proved  by  Dr.  Prem  Kumar  as  PW-12. 

Investigation carried out by police is proved by ASI Krishan Kumar PW-11 

and SI Ishwar Singh PW-9. In the case in hand, other police officials are also 

examined  to  prove  link  evidence.  After  completion  of  entire  investigation, 

challan  report  was  prepared  by  Inspector  Attar  Singh  (retired)  as  PW-5. 

Therefore, judgment of conviction and order of sentence qua Anil Kumar-

appellant/convict  in  CRA-S-2228-SB-2004  and  respondent  No.  2  in  CRR-

771-2005 does not require any interference. 

14.    So far as other co-accused i.e. respondents No. 3 to 6 in CRR-

771-2005  are  concerned,  learned  counsel  argued  that  there  were  specific 

allegations  against  them  alongwith  Anil  Kumar.  There  is  no  convincing 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -10-  

evidence on record to show that they were residing separate from respondent 

No.  2  Anil  Kumar.  Their  Aadhaar  Card  could  not  produce  on  record  to 

confirm their stand. Infact, deceased victim was harassed by entire family. 

Subsequently, false allegations were levelled against their sister that she was 

having illicit relations with some other person. During her stay in matrimonial 

home, no such complaint was ever filed against her. Therefore, learned trial 

Court rightly ignored the stand taken by accused persons. Respondents No. 3 

to 6 are equally responsible for untimely death of their sister Banti. Therefore, 

judgment of acquittal qua them is liable to be set aside and they may also be 

convicted for the offence punishable under Section 304-B, 498-A and 406 of 

IPC, by accepting present criminal revision. 

15.    I have considered the arguments advanced by learned counsel(s) 

for all the parties and have gone through the trial Court file with their able 

assistance. In the case in hand, occurrence took place on 26.08.2002. Present 

FIR was registered on the statement of Sukhbir brother of deceased victim 

who  stated  that  he  received  message  on  telephone  at  about  04:00  PM 

regarding the fact that his sister Banti was administered poison by accused 

persons.  Firstly,  he  alongwith  his  family  went  to  Civil  Hospital,  Gurgaon 

where  she  was  under  treatment.  Since  her  condition was  critical,  she  was 

referred  to  Safdarjung  Hospital,  New  Delhi,  where  she  ultimately  expired. 

Statement  of  Sukhbir  was  recorded  by  police  on  27.08.2002  (Ex.PA)  and 

endorsement  of  Investigating  Officer  of  the  same  day,  at  04:00  AM  is 

Ex.PA/2. On the basis of this information, present FIR was registered, which 

is  Ex.PA/1.  Aforesaid  facts  clearly  indicate  that  FIR  was  lodged  promptly 

without any delay. On the basis of this information, investigation was carried 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -11-  

out. Initially accused Anil Kumar, Surender, Sanjay Kumar and Phoolo Devi 

were challaned and were charge-sheeted on 30.10.2003. Thereafter, other co-

accused Hawa Singh was also summoned on application under Section 319 

Cr.P.C. and amended charge-sheet under Section 304-B, 498-A and 406 of 

IPC was framed on 20.01.2004.  

16.    On this point, gainful reference can be made to the judgment of 

Supreme  Court  of  India cited  in 2013(2)  RCR(Criminal)  75,  case  titled 

“Kashmir Kaur and another Versus State of Punjab”, where in order to 

constitute the offence under Section 304-B of IPC, following principles were 

culled out, which are as under :- 

“16. From the above decisions the following principles can be 

culled out : 

a) To attract the provisions of Section 304B Indian Penal Code 

the main ingredient of the offence to be established is that soon 

before the death of the deceased she was subjected to cruelty and 

harassment in connection with the demand of dowry. 

b) The death of the deceased woman was caused by any burn or 

bodily injury or some other circumstance which was not normal. 

c)  Such  death  occurs  within  seven  years  from  the  date  of  her 

marriage. 

d) That the victim was subjected to cruelty or harassment by her 

husband or any relative of her husband. 

e) Such cruelty or harassment should be for or in connection with 

demand of dowry. 

f) It should be established that such cruelty and harassment was 

made soon before her death. 

g) The expression (soon before) is a relative term and it would 

depend  upon  circumstances  of  each  case  and  no  straightjacket 

formula can be laid down as to what would constitute a period of 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -12-  

soon before the occurrence. 

h) It would be hazardous to indicate any fixed period and that 

brings in the importance of a proximity test both for the proof of 

an offence of dowry death as well as for raising a presumption 

under Section 113B of the Evidence Act. 

i) Therefore, the expression "soon before" would normally imply 

that  the  interval  should  not  be  much  between  the  concerned 

cruelty or harassment and the death in question. There must be 

existence of a proximate or life link between the effect of cruelty 

based on dowry demand and the concerned death. In other words, 

it should not be remote in point of time and thereby make it a 

stale one. 

j) However, the expression "soon before" should not be given a 

narrow meaning which would otherwise defeat the very purpose 

of the provisions of the Act and should not lead to absurd results. 

k)  Section  304B  is  an  exception  to  the  cardinal  principles  of 

criminal jurisprudence that a suspect in the Indian Law is entitled 

to the protection of Article 20 of the Constitution, as well as, a 

presumption of innocence in his favour. The concept of deeming 

fiction  is  hardly  applicable  to  criminal  jurisprudence  but  in 

contradistinction  to  this  aspect  of  criminal  law,  the  legislature 

applied  the  concept  of  deeming  fiction  to  the  provisions  of 

Section 304B. 

l) Such deeming fiction resulting in a presumption is, however, a 

rebuttable presumption and the husband and his relatives, can, by 

leading their defence prove that the ingredients of Section 304B 

were not satisfied. 

m) The specific significance to be attached is to the time of the 

alleged cruelty and harassment to which the victim was subjected 

to,  the  time  of  her  death  and  whether  the  alleged  demand  of 

dowry  was  in  connection  with  the  marriage.  Once  the  said 

ingredients were satisfied it will be called dowry death and by 

deemed  fiction  of  law  the  husband  or  the  relatives will  be 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -13-  

deemed to have committed that offence.” 

In order to prove the charge-sheet in this case, prosecution has 

examined complainant Sukhbir as PW-6 and Sunil as PW-7 who are brothers 

of deceased victim Banti. Both witnesses categorically stated that their sister 

Banti got married with Anil Kumar about four years ago. They had given 

sufficient dowry at the time of marriage. Their sister Banti gave birth to a girl 

child. The husband and in-laws family started harassing their sister in order to 

compel her to bring more dowry. Both witnesses stated that four months prior 

to occurrence, they had collected Rs. 1 lac and gave it to accused to buy a car. 

Even  then,  accused  persons  were  not  satisfied  with dowry.  She  was 

maltreated and even beaten up in matrimonial home. When their sister came 

on the festival of Rakhi, she further disclosed that now there was demand for 

a  new  Maruti  Car,  otherwise,  she  will  be  done  to  death.  On  26.08.2002, 

information  was  received  that  Banti  was  administered  poison  by  accused 

persons and on this they reached Civil Hospital, Gurgaon, from where she 

was shifted to Safdarjung Hospital, New Delhi, where she ultimately expired.  

I have carefully gone through the cross-examination of both the 

aforesaid  witnesses.  Apart  from  minor  discrepancy, learned  counsel  for 

appellant  failed  to  pin-point  any  material  discrepancy  in  statements  of 

aforesaid  witnesses  to  shatter  their  credibility.  During  the  course  of 

arguments, learned counsel for appellant raised the issue that prosecution has 

failed  to  examine  Mewa  Devi  mother  of  deceased  victim  who  was  also 

present in hospital when her daughter was under treatment as well as when 

inquest proceedings were being conducted after her death. Mewa Devi being 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -14-  

mother lost her daughter. It is highly probable that due to sudden death of her 

daughter, she might not be in a fit state of mind to get her statement recorded. 

There is no reason to discard the testimony of Sukhbir PW-6 and Sunil PW-7, 

both brothers of deceased victim. Even otherwise, it is not the quantity of 

evidence but it is the quality of evidence that matters. In the light of this, non-

examination of Mewa Devi mother of deceased victim will have no bearing 

on  the  merits  of  case.  Prosecution  led  convincing  evidence  on  record 

regarding maltreatment given to Banti on account of their one demand after 

the other and due to continuous harassment, victim died unnatural death in 

matrimonial home. Victim was married with Anil Kumar about four years 

ago. Four months prior to occurrence, parental family of deceased victim had 

collected Rs. 1 lac and same was given to accused persons to buy a car. When 

victim came on Rakhi festival, she again disclosed that she was again being 

harassed on account of demand to buy a new Maruti car. After Rakhi festival, 

when she went back to matrimonial home unfortunate occurrence took place 

on 26.08.2002, which clearly indicates that soon before the occurrence she 

was being subjected to cruelty on account of their repeated demand of one 

article or the other in the shape of dowry. 

17.    In  order  to  prove  the  death  of  deceased  victim,  prosecution 

examined Dr. V.K. Thapar, Medical Officer, General Hospital, Gurgaon PW-

10, who deposed that on 26.08.2002 at about 03:45 afternoon, he medically 

examined  Banti  age  about  23  years  with  alleged  history  of  intake  of 

poison/celphos  at  about  03:15  afternoon.  Doctor  observed  that  patient  was 

smelling  of  celphos  poison.  He  handed  over  gastric lavage  sample,  blood 

sample to police and patient was referred to Safdarjung Hospital, Delhi. Copy 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -15-  

of MLR is Ex.PH. Police request for medical examination is Ex.PH/1 and 

opinion to  refer her to  Safdarjung Hospital,  Delhi is Ex.PH/2.  Prosecution 

further examined Dr. Prem Kumar, CMO, Department of Forensic Medicine, 

Safdarjung  Hospital,  Delhi  as  PW-12,  who  conducted postmortem 

examination  on  the  dead  body  of  deceased  Saroj  @  Banti  on  27.08.2002. 

There was alleged history of celphos poisoning, as per the MLC, patient died 

on 26.08.2002 at 09:35 PM  and observed as under :- 

“General Observation:- 

Deceased  wearing  red  coloured  salwar  kameez  (suit),  bra, 

underwear, three bangles in her wrists, cooper ring in the ring 

finger left hand, white metal ring in right ring finger, small tops 

in ears, all were intact. 

External examination:- 

There was no external injury found on the body. 

Internal examination:- 

Brain was congested and other structures were N.A.D. Neck and 

Spine N.A.D. 

Chest:- Both lungs were edematous and congested. 

Abdomen:- Liver/spleen/both kidneys were congested, stomach 

was empty and its mucosal was congested. Rest of the structures 

of the body were N.A.D.” 

On receipt of report of CFSL/FSL Ex.PD, cause of death was 

due  to  Aluminium  Phosphide  poisoning.  Detailed  Postmortem  Report  is 

Ex.PK.  Therefore,  from  the  medical  record,  it  is  duly  established  that 

deceased victim died unnatural death due to Aluminium Phosphide poisoning. 

18.    In the case in hand, appellant Anil Kumar in CRA-S-2228-SB-

2004 and respondents No. 2 to 6 in CRR-771-2005 took the stand that there 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -16-  

was no maltreatment on account of demand of dowry. Infact, deceased victim 

was caught with another boy Samar in a compromising position and for this 

reason,  said  boy  was  also  apprehended.  Family  of  deceased  victim  was 

informed. In return, brother and elder sister of deceased victim came. It was 

decided  to  send  her  to  parental  home  in  order  to  make  her  understand. 

However, due to shame she consumed poison and ended her life. In order to 

establish aforesaid defence, Kanhiya Lal has been examined as DW-6. During 

cross-examination,  he  categorically  stated  that  regarding  the  aforesaid 

incident  he  did  not  give  anything  in  writing  to  any  authority.  He  further 

showed his ignorance if his statement was recorded by Investigating Agency. 

Present  witness  was  allegedly  residing  in  same  locality.  He  conceded  that 

Hawa Singh was serving in Haryana Police but he claimed that he alongwith 

Hawa Singh never served together at one place of posting. Aforesaid cross-

examination  of  this  witness  clearly  indicates  that Kanhiya  Lal  DW-6  was 

colleague of co-accused Hawa Singh. Therefore, testimony of this witness has 

to  be  considered  carefully.  Apart  from  this,  there is  statement  of  Balwan 

Singh,  DSP  Traffic,  Faridabad  DW-5  who  during  his  examination-in-chief 

further  confirmed  the  aforesaid  incident.  Fact  remains  that  during 

investigation no statement of any person living in said locality was recorded. 

Surprisingly,  Anil  Kumar-husband  of  deceased  victim  is  totally  silent 

regarding his presence in the house on the day unfortunate incident took place 

when his wife consumed poison. It is rightly pointed out by learned counsel 

representing petitioners in CRR-771-2005 that prior to this, no complaint was 

ever filed regarding the character of their deceased sister Banti. In the light of 

aforesaid  factual  position,  stand  taken  by  appellant/convict  Anil  Kumar  in 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -17-  

CRA-S-2228-SB-2004 and respondents No. 2 to 6 in CRR-771-2005 appears 

to be after-thought and it was rightly rejected by learned trial Court while 

deciding present case. 

19.    As  discussed  above,  once  it  is  established  on record  that 

deceased  victim  was  being  subjected  to  cruelty  on  account  of  demand  of 

dowry  soon  before  the  unfortunate  occurrence,  then Section  113B  of  The 

Indian Evidence Act, 1872 comes into play. Provision of Section 113B of the 

Act runs as under :- 

 “113B. Presumption as to dowry death - When the question is 

whether a person has committed the dowry death of a woman and 

it  is  shown  that  soon  before  her  death  such  woman  has  been 

subjected  by  such  person  to  cruelty  or  harassment  for,  or  in 

connection with, any demand for dowry, the Court shall presume 

that such person had caused the dowry death. 

Explanation.- For the purposes of this section, “dowry death” shall 

have  the  same  meaning  as  in  section  304B  of  the  Indian  Penal 

Code (45 of 1860).” 

It was for accused persons to rebut said presumption. In the case 

in hand, accused persons examined Kanhiya Lal DW-6 who tried to make out 

altogether a different case levelling allegations on the character of deceased 

victim Banti. As discussed above, said stand was rightly rejected by the trial 

Court. There is ample evidence on record that deceased victim was facing 

hostile  atmosphere  in  the  matrimonial  home  on  account  of  demand  raised 

from her parental family. She lived in the matrimonial home for a period of 

four years. She gave birth to a girl child. Despite all this, she could not make a 

place  for  herself  in  the  matrimonial  home  and  preferred  to  end  her  life. 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -18-  

Considering  the  sequence  of  events,  learned  trial  Court  rightly  held  Anil 

Kumar  (husband)  guilty  for  maltreatment  to  his  wife  Banti  on  account  of 

demand  of  dowry  and  which  ultimately  resulted  into her  unnatural  death. 

Thus, judgment of conviction dated 15.10.2004 passed by learned Additional 

Sessions Judge, Fast Track Court, Gurgaon under Section 304-B, 498-A and 

406  of  IPC  does  not  require  any  interference  and  same  is,  accordingly, 

upheld.  

I  have  also  considered  the  quantum  of  sentence  imposed  by 

learned trial Court vide order dated 19.10.2004. Considering the gravity of 

offence,  quantum  of  sentence  does  not  require  any  interference  except 

imposing fine under the provisions of Section 304-B of IPC which is beyond 

the provisions of Section 304-B of IPC. Therefore, fine imposed by learned 

trial Court is, accordingly, set aside and with aforesaid modification, quantum 

of sentence imposed by learned trial Court is, accordingly, upheld.  

20.    I have also considered the stand taken by petitioners in CRR-

771-2005.  In  the  case  in  hand,  other  family  members  namely  Surender, 

Sanjay Kumar, Phoolo Devi and Hawa Singh also faced trial with accused 

Anil Kumar. Admittedly, they  are  family  members  of Anil Kumar.  I  have 

considered  the  testimonies  of  Sukhbir  PW-6  and  Sunil  PW-7.  In  their 

statements, no specific role is attributed to aforesaid accused/respondents No. 

3 to 6. Respondents/accused have led evidence in defence to show that Sanjay 

Kumar,  Surender  and  Hawa  Singh  were  having  independent  source  of 

income.  They  were  not  having  any  connection  with  Anil  Kumar  and  his 

family.  In  defence,  learned  counsel  for  accused  examined  Jitender  Mittal 

DW-3 who confirmed that Anil Kumar on the one hand and Hawa Singh on 

CRA-S-2228-SB-2004 and 

CRR-771-2005      -19-  

the  other  hand  were  having  separate  Ration  Cards.  In  the  light  of  this, 

judgment  passed  by  learned  trial  Court  is  fully  justified  vide  which 

respondents No. 3 to 6/accused were acquitted of the charge framed against 

them. Thus, judgment of acquittal qua respondents No. 3 to 6 does not require 

any  interference.  Accordingly, criminal  revision  i.e.  CRR-771-2005 

preferred by petitioners Sunil Kumar and Sukhbir stands dismissed. 

21.    Present  appeal  i.e. CRA-S-2228-SB-2004  preferred  by  the 

appellant Anil Kumar is, accordingly, dismissed with aforesaid modification. 

Sentence of appellant Anil Kumar was suspended by the Coordinate Bench of 

this  Court,  now  he  is  directed  to  surrender  before learned  Chief  Judicial 

Magistrate,  Gurgaon,  within  one  month  from  today,  failing  which  learned 

Chief Judicial Magistrate, Gurgaon would issue warrants of arrest to secure 

his  presence  and  send  him  to  jail  to  undergo  the  remaining  sentence. 

Necessary  intimation  be  sent  to  the  concerned  Court  for  information  and 

compliance. 

22.    Pending  miscellaneous application(s),  if any, stand(s) disposed 

of accordingly. 

              (AMARJOT BHATTI)   

                JUDGE     

29.05.2025          

lalit 

      Whether speaking/reasoned:  Yes/No 

      Whether reportable:    Yes/No