CRA-S-1510-SB-2004      -1- 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

            CRA-S-1510-SB-2004 

            Reserved on: 25.04.2025 

            Pronounced on:- 27.05.2025 

Baljinder Singh         ....Appellant 

      Versus 

State of Punjab          ....Respondent

CORAM:-  HON’BLE MRS. JUSTICE AMARJOT BHATTI 

Present:-  Mr. Vikram Chaudhari, Senior Advocate with  

    Ms. Mannat Bir Kaur, Advocate  

    for the appellant. 

    Mr. Kewal Singh, Addl. A.G. Punjab. 

  ***** 

AMARJOT BHATTI, J. 

1.    Appellant/convict Baljinder Singh filed aforesaid appeal against 

judgment  of  conviction  and  order  of  sentence  dated 16.07.2004  passed  by 

learned  Additional  Sessions  Judge  (Adhoc),  Amritsar  in  Sessions  Case 

bearing No. 489/2003/FTC, titled as “State Vs. Baljinder Singh and others” in 

FIR No. 119 dated 18.07.2002 under Section 304-B, 498-A, 148, 149, 120-B 

of IPC registered at Police Station Sadar, Tarn Taran vide which appellant 

was sentenced as under :-

Name of 

Convict 

Offence U/s  Sentence 

Fine  In default of fine 

or a part thereof 

Baljinder 

Singh 

304-B of IPC Rigorous  imprisonment 

for ten years 

Rs. 2,000/-   Further  rigorous 

imprisonment  for 

two months 

CRA-S-1510-SB-2004      -2- 

2.    As  per  the  facts  of  case,  on  18.07.2002,  SI  Krishan  Kumar 

alongwith other police officials was present on the canal of village Rasulpur 

in connection with patrolling. In the meantime, complainant Surjit Singh son 

of Chanan Singh resident of Village Warian Purana met SI Krishan Kumar 

and got recorded his statement, alleging that on 18.07.2002, he alongwith his 

wife Harjinder Kaur and sister-in-law Harinder Kaur wife of Satnam Singh 

went to the house of his elder sister Sukhbir Kaur on a scooter to see her. At 

about 09:00 AM, when they reached the house of Sukhbir Kaur, they found 

main gate of the house open. When they entered the house, they saw Baljinder 

Singh (husband of Sukhbir Kaur) and Tarlok Singh (father-in-law of Sukhbir 

Kaur) had wrapped head wear around her neck and were pulling in opposite 

direction to strangulate her. Harjinder Kaur (sister-in-law of Sukhbir Kaur) 

had  caught  hold  of  her  both  legs,  whereas,  Jagir  Kaur  (mother-in-law  of 

Sukhbir Kaur) caught hold of her right arm and Rajwinder Kaur (sister-in-law 

of Sukhbir Kaur) caught hold of her left arm and both of them were sitting on 

the ground. On the alarm raised by them (complainant’s family), all ran away 

in street, leaving Sukhbir Kaur on the brink of death. When he (complainant) 

and  others  checked  upon  Sukhbir  Kaur,  she  was  found  to  be  dead.  He 

(complainant) left his wife Harjinder Kaur and sister-in-law Harinder Kaur on 

the spot and went to his village to inform other family members. Thereafter, 

when  they  were  going  to  police  station  to  report  the  matter,  they  met  SI 

Krishan Kumar on the way and statement of complainant was recorded. It is 

further stated by complainant that his sister Sukhbir Kaur (since deceased) 

married Baljinder Singh on 20.08.2000 and they had given dowry according 

to  their  capacity.  However,  in-laws  of  deceased  victim  pressurized  her  to 

CRA-S-1510-SB-2004      -3- 

bring more dowry and about three months ago, they had given Rs. 50,000/- to 

them to purchase Hero Honda motorcycle, but even then they used to give 

threats to his sister. With these allegations, initially FIR was registered under 

Section 304-B read with Section 148, 149 of IPC. 

3.    During  investigation,  inquest  proceedings  were conducted  and 

dead  body  of  deceased  victim  was  entrusted  to  HC  Ranjit  Singh  for 

postmortem  examination.  Rough  site  plan  of  place  of  occurrence  was 

prepared. Alleged motorcycle i.e. Hero Honda Passion was also taken into 

police possession. All accused persons were arrested. Statements of witnesses 

were recorded under Section 161 Cr.P.C. During investigation, offences under 

Section  498-A  and  120-B  of  IPC  were  also  added.  After  completion  of 

investigation, accused were challaned under Section 304-B, 498-A, 148, 149 

and 120-B of IPC and Final Report under Section 173 Cr.P.C. was prepared 

and submitted before the learned Illaqa Magistrate. 

4.    Accused were supplied complete set of copy 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 

Sub  Divisional  Judicial  Magistrate,  Tarn  Taran  committed  the  case  to  the 

Court of learned Sessions Judge, Amritsar for trial vide commitment order 

dated 16.09.2002. 

5.    Learned  Additional  Sessions  Judge  (Adhoc),  Amritsar  after 

hearing  arguments  framed  charge-sheet  against  accused  Baljinder  Singh, 

Rajwinder Kaur, Harjinder Kaur, Jagir Kaur and Tarlok Singh under Sections 

143, 302/149 of IPC and in alternative under Section 304-B of IPC, which 

was  read  over  and  explained  to  them  in  simple  language  to  which  they 

CRA-S-1510-SB-2004      -4- 

pleaded not guilty and claimed trial. 

6.    In order to prove the facts of case, prosecution examined Surjit 

Singh  as  PW-1,  Harjinder  Kaur  as  PW-2,  Bikramjit  Singh  as  PW-3,  Dr. 

Kashmir Singh, SMO, Civil Hospital Tarn Taran as PW-4, Joginder Singh as 

PW-5, MHC Balwinder Singh as PW-6, Sukhjit Singh as PW-7, Rishi Ram, 

Draftsman as PW-8, ASI Mohinder Singh as PW-9, Amandeep Singh as PW-

10, SI Krishan Kumar as PW-11, Mangal Singh as PW-12, HC Ranjit Singh 

as  PW-13  and  Balwinder  Singh  as  PW-14.  Thereafter, learned  Additional 

Public Prosecutor for State closed prosecution evidence.  

7.    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 two witnesses namely Harjit Singh 

as DW-1 and Ranjit Singh as DW-2.   

8.    After hearing arguments advanced by learned Additional Public 

Prosecutor  for the  State  and learned  counsel  representing accused persons, 

accused  persons  namely  Jagir  Kaur,  Tarlok  Singh,  Rajwinder  Kaur  and 

Harjinder Kaur were acquitted of the charges framed against them. Whereas, 

accused Baljinder Singh was held guilty and convicted under Section 304-B 

of IPC vide judgment of conviction and order of sentence dated 16.07.2004 as 

referred  above,  passed  by  learned  Additional  Sessions  Judge  (Adhoc), 

Amritsar.  Feeling  aggrieved  of  this  judgment  of  conviction  and  order  of 

sentence, appellant/convict Baljinder Singh filed present appeal. 

9.    Learned counsel for appellant argued that judgment of conviction 

and order of sentence is contrary to the facts proved on record and principles 

of law. Learned trial Court has failed to appreciate the prosecution evidence 

CRA-S-1510-SB-2004      -5- 

in  its  right  perspective.  As  per  the  judgment  of  trial  Court,  version  put 

forward by prosecution levelling allegations of murder was disbelieved and in 

alternative charge, only appellant Baljinder Singh was found guilty for the 

offence under Section 304-B of IPC, whereas, other accused were acquitted of 

all the charges framed against them. In the case in hand, prosecution failed to 

examine  any  independent  witness  to  prove  the  allegations  levelled  against 

appellant. Earlier, there was no complaint against appellant nor any Panchayat 

was  convened  regarding  matrimonial dispute or  alleged demand  of dowry. 

Learned  trial  Court  has  relied  upon  the  testimonies  of  complainant  Surjit 

Singh PW-1 who is the brother of deceased victim and Harjinder Kaur PW-2 

who is the wife of complainant. Both witnesses are close family members of 

the  deceased.  Learned  counsel  for  appellant/convict  referred  to  the  cross-

examination of  Surjit  Singh  PW-1 who  was  confronted  with  his statement 

given  to  police  Ex.  PA  and  while  stepping  into  the witness  box  he  made 

several  improvements  and  same  have  been  ignored  by the  trial  Court. 

Similarly, Harjinder Kaur PW-2 has narrated the facts prior to her marriage 

with Surjit Singh on 01.04.2002. Therefore, testimonies of both the witnesses 

cannot be safely relied upon. 

    It is pointed out that prosecution version is highly improbable, 

inconsistent and unreliable. Learned trial Court has failed to appreciate the 

manner  and  genesis  of  the  occurrence  which  remained  highly  doubtful. 

Testimonies  of  prosecution  witnesses  were  discarded  by  the  trial  Court 

regarding the charges framed against appellant/convict along with other co-

accused under the provisions of Section 143 of IPC and Section 302 read with 

Section 149 of IPC. At the same time, same set of evidence has been relied 

CRA-S-1510-SB-2004      -6- 

upon for holding appellant/convict guilty for the offence under Section 304-B 

of  IPC.  There  is  nothing  on  record  to  establish  that  soon  before  the  said 

unfortunate incident, victim was subjected to cruelty on account of demand of 

dowry. It is the case of prosecution that victim was maltreated in matrimonial 

home on account of their demand for a motorcycle and it is further alleged 

that complainant had given Rs. 50,000/- in cash to buy motorcycle. It has 

come  in  examination-in-chief  of  Surjit  Singh  PW-1  that  he  had  allegedly 

given  Rs.  50,000/-  to  Tarlok  Singh,  father  of  appellant  on  27.03.2002. 

Evidence led in defence was totally ignored by learned trial Court. Learned 

counsel  for  appellant  had  examined  Ranjit  Singh  DW-2  who  has  proved 

invoice dated 15.04.2002 Ex.DA regarding purchase of Hero Honda Passion 

motorcycle in the name of Tarlok Singh. Said motorcycle was purchased by 

Tarlok  Singh  from  his  own  funds.  Harjit  Singh,  Manager,  Gramin  Vikas 

Bank,  Branch Ghasitpur DW-1  has proved  statement of  account  of  Tarlok 

Singh Ex.DA. Neither there was any demand of appellant nor there was any 

maltreatment given to the wife. 

No proper investigation was carried out by police. Investigating 

Officer did not record statement of anybody from neighbourhood to find out 

the truth, facts and circumstances under which said unfortunate incident took 

place.  Allegations  of  demand  of  dowry  are  without  any  basis.  Thus, 

prosecution  miserably  failed  to  establish  that  victim  was  subjected  to 

maltreatment  soon  before  her  death  on  account  of  said  demand  of  dowry. 

Learned trial Court rightly gave benefit of doubt to other co-accused facing 

trial with appellant, but at the same time, wrongly convicted appellant/convict 

on  the  same  set  of  evidence.  Learned  counsel  for  appellant/convict  relied 

CRA-S-1510-SB-2004      -7- 

upon the judgment of Supreme Court of India case titled “Karan Singh 

versus  State  of  Haryana”,  bearing Criminal  Appeal  No.  1076  of  2014, 

decided on 31.01.2025, where in the facts and circumstances of that case it 

was observed that “perhaps it is a case of moral conviction.” 

Even in the case in hand, statements of Surjit Singh PW-1 and 

Harjinder Kaur PW-2 were disbelieved for the offence under Section 143, 302 

read  with  Section  149  of  IPC,  but  appellant/husband  is  convicted  for  the 

offence under Section 304-B of IPC on the same set of evidence.  

It  is  further  brought  to  the  notice  of  this  Court  that 

appellant/convict  is  an  Army  personnel,  still  serving  in  the  Indian  Army. 

Responsibility of two unmarried sisters and old mother is on his shoulders. 

Considering  the  aforesaid  factual  position,  appeal preferred  by 

appellant/convict  may  be  accepted  and  he  may  be  acquitted  of  the  charge 

framed against him. 

10.    On the other hand, learned counsel representing State of Punjab 

argued  that  facts  of  case  are  duly  proved  on  record  by  complainant  Surjit 

Singh PW-1 who is brother of deceased victim. His version is supported by 

his wife Harjinder Kaur PW-2 who had gone to matrimonial home of Sukhbir 

Kaur on the day of said occurrence. Both witnesses categorically stated that 

there  was  continuous  maltreatment  to  deceased  victim  on  account  of  their 

demand  for  Rs.  50,000/-  to  purchase  motorcycle.  Under  compelled 

circumstances,  Surjit  Singh  PW-1  had  arranged  Rs.  50,000/-  which  were 

given  to  Tarlok  Singh  on  27.03.2002.  From  the  said money,  Hero  Honda 

Passion motorcycle was purchased on 15.04.2002. During investigation, said 

motorcycle  was  taken  into  police  possession.  Mangal  Singh  PW-12  also 

CRA-S-1510-SB-2004      -8- 

confirmed that Surjit Singh complainant had borrowed Rs. 50,000/- from him 

on  24.03.2002.  During  cross-examination,  he  explained  that  he  was 

cultivating the land of Surjit Singh on lease, therefore, he took Rs. 40,000/- 

from his commission agent and Rs. 10,000/- which were lying in his house 

and gave the same to complainant Surjit Singh. Despite satisfying the demand 

raised  by  appellant/convict,  they  did  not  stop  maltreating  the  victim,  as  a 

result, unfortunate incident took place on 18.07.2002, when she was killed by 

appellant/convict  alongwith other  co-accused.  It  is  conceded  that other co-

accused  were  acquitted  by  giving  them  benefit  of  doubt  and  present 

appellant/convict was found guilty for the offence punishable under Section 

304-B of IPC. The ocular version is fully supported by medical record i.e. 

Postmortem report proved on file by Dr. Kashmir Singh PW-4. Photographs 

of dead body were clicked on the same day which are proved by Bikramjit 

Singh, Photographer PW-3 and same are Ex.P1 to Ex.P5 and negatives are 

Ex.P6 to Ex.P10. There is ample evidence on record to show that it was a case 

of death by strangulation. Prosecution examined SI Krishan Kumar as PW-11 

and ASI Mohinder Singh as PW-9 to prove the investigation carried out by 

them from time to time. Link evidence is also complete in this case. Learned 

counsel representing State of Punjab pointed out that appellant/convict did not 

take  any  specific  stand  regarding  death  of  his  wife  in  matrimonial  home. 

Victim lost her life in matrimonial home within two years of her marriage due 

to  continuous  maltreatment  given  to  her  on  account of  their  unauthorized 

demand for dowry. Therefore, judgment of conviction and order of sentence 

dated 16.07.2004  passed  by  the trial  Court qua  appellant/convict  Baljinder 

Singh does not require any interference.  

CRA-S-1510-SB-2004      -9- 

11.    I have considered the arguments advanced by learned counsel for 

appellant/convict, learned counsel representing State of Punjab and have gone 

through the record with their able assistance. Present FIR was lodged on the 

statement of Surjit Singh, brother of deceased victim recorded on the date of 

occurrence i.e. 18.07.2002, which is Ex.PA. As per facts of the case, Surjit 

Singh’s  sister  Sukhbir  Kaur  got  married  with  Baljinder  Singh  -

appellant/convict  on  20.08.2000.  She  was  harassed  and  ill-treated  by  her 

husband and in-laws family for bringing less dowry. Accused were raising 

demand for motorcycle or cash of Rs. 50,000/-. Said demand was satisfied, 

even then there was no change in their behavior. On the date of occurrence 

i.e. 18.07.2002, he was going to meet his sister alongwith his wife Harjinder 

Kaur and sister-in-law Harinder Kaur and at about 09:00 AM, when they went 

inside the matrimonial house of his sister, he saw Baljinder Singh and Tarlok 

Singh  strangulating  his  sister  with  the  help  of  head  wear/chunni,  whereas, 

Harjinder Kaur (sister-in-law) caught hold of her legs, Jagir Kaur (mother-in-

law) caught hold of her right arm and Rajwinder Kaur (sister-in-law) caught 

hold of her left arm. On the alarm raised by them, they ran away in street. 

Said head wear was removed and his sister breathed her last and died on the 

spot. With these allegations, Investigating Officer SI Krishan Kumar made his 

endorsement  Ex.PA/1,  on  the  basis  of  which  FIR  Ex.PA/2  was  registered 

under Section 304-B read with Section 148 and 149 of IPC. On completion of 

investigation,  challan  was  prepared  under  Section  304-B,  498-A,  148,  149 

and 120-B of IPC. Case was committed to Sessions Court vide Commitment 

Order  dated  16.09.2002  and  present  appellant/convict  alongwith  other  co-

accused were charge-sheeted under Section 143, 302 read with Section 149 of 

CRA-S-1510-SB-2004      -10- 

IPC  and  in  alternative  under  Section  304-B  of  IPC. Learned  trial  Court 

convicted Baljinder Singh under Section 304-B of IPC, whereas, other co-

accused Jagir Kaur, Tarlok Singh, Rajwinder Kaur and Harjinder Kaur were 

acquitted of the charge framed against them giving them benefit of doubt. 

Therefore,  at  present  this  Court  is  to  see  whether conviction  of  appellant 

Baljinder Singh under Section 304-B of IPC is sustainable in the eyes of law 

or not.  

12.    In  the  case  in  hand,  unfortunate  incident  took  place  on 

18.07.2002 and present FIR was lodged on the same day without any delay. It 

is an admitted fact that deceased victim was wife of Baljinder Singh. They got 

married on 20.08.2000. Alleged occurrence took place in matrimonial home 

within  two  years  of  marriage.  In  order  to  prove  maltreatment  to  deceased 

victim  on  account  of  demand of  dowry,  there is  statement  of  Surjit  Singh 

complainant  recorded  as  PW-1.  In  the  said  statement,  complainant  has 

specifically  narrated  the  incidents  of  cruelty  faced  by  deceased  victim  in 

matrimonial home. It is explained that after the death of father of deceased 

victim on 13.11.2000, maltreatment of deceased victim started for bringing 

less dowry. Appellant/convict wanted to have a motorcycle or cash of Rs. 

50,000/-. Complainant further explained that when their father expired, only 

his sister and her father-in-law Tarlok Singh came to attend Bhog Ceremony. 

He further explained that when his marriage took place on 01.04.2002, his 

sister alone had come to attend the marriage and she returned to matrimonial 

home on 16.04.2002. Aforesaid factual position clearly indicates that there 

was rift between the two families, as a result, all family members did not join 

family of complainant when there was death of their father or when there was 

CRA-S-1510-SB-2004      -11- 

marriage of complainant Surjit Singh. So far as appellant Baljinder Singh is 

concerned, he did not come on both the events. I have considered the cross-

examination  of  Surjit  Singh  where  he  was  confronted  with  his  statement 

Ex.PA and it is alleged that he has given improved version. On this point, 

gainful reference can be made to the judgment of Supreme Court of India, 

case  titled  “Yogesh  Singh  Versus  Mahabeer  Singh  &  Ors.”,  cited  in 

2016(4) RCR(Criminal) 753, where Supreme Court of India had dealt with 

the  discrepancies  in  evidence  as  observed  in  para  No.  29,  which  runs  as 

under:- 

“29. It is well settled in law that the minor discrepancies are not 

to be given undue emphasis and the evidence is to be considered 

from the point of view of trustworthiness. The test is whether the 

same  inspires  confidence  in  the  mind  of  the  Court. If  the 

evidence  is  incredible  and  cannot  be  accepted  by  the  test  of 

prudence, then it may create a dent in the prosecution version. If 

an omission or discrepancy goes to the root of the matter and 

ushers in incongruities, the defence can take advantage of such 

inconsistencies. It needs no special emphasis to state that every 

omission cannot take place of a material omission and, therefore, 

minor  contradictions,  inconsistencies  or  insignificant 

embellishments do not affect the core of the prosecution case and 

should  not  be  taken  to  be  a  ground  to  reject  the  prosecution 

evidence. The omission should create a serious doubt about the 

truthfulness  or  creditworthiness  of  a  witness.  It  is  only  the 

serious contradictions and omissions which materially affect the 

case of the prosecution but not every contradiction or omission.” 

In the light of this, said objection raised by learned counsel for 

appellant/convict is not tenable in the eyes of law. Surjit Singh has elaborated 

CRA-S-1510-SB-2004      -12- 

the facts when he stepped into the witness box as PW-1. It is not the case that 

he has narrated altogether different version which could have been termed as 

‘improved  version’.  Infact,  Surjit  Singh  PW-1  has  narrated  as  to  how 

deceased victim was being treated in matrimonial home. Complainant Surjit 

Singh as PW-1 categorically stated in his statement Ex.PA that three months 

prior to occurrence he had given Rs. 50,000/- to buy a motorcycle and as PW-

1 he mentioned the date as 27.03.2002 when he handed over Rs. 50,000/- to 

Tarlok Singh, father of appellant/convict. Money borrowed by Surjit Singh-

complainant is confirmed by Mangal Singh PW-12. Ranjit Singh as DW-2 

proved invoice dated 15.04.2002 regarding purchase of Hero Honda Passion 

motorcycle in the name of Tarlok Singh, who is father of appellant/convict. 

Learned  counsel  for  appellant  tried  to  explain  that  said  motorcycle  was 

purchased by Tarlok Singh by using his own money and in this regard Harjit 

Singh, Manager, Gramin Vikas Bank, Branch Ghasitpur is examined as DW-

1, who has proved the statement of account Ex.DA which does not show any 

withdrawal of money prior to purchase of said Hero Honda motorcycle. Even 

thereafter  ill-treatment  of  victim  in  matrimonial  home  did  not  stop  which 

finally  resulted  into  his  unfortunate  death.  There is  statement  of  Harjinder 

Kaur as PW-2. Learned trial Court rightly considered that she came into the 

family after marriage on 01.04.2002 but she was fully aware of the facts and 

circumstances  which  the  deceased  victim  was  facing in  her  matrimonial 

home. It has come in her cross-examination that her sister Harinder Kaur was 

married to Satnam Singh brother of Surjit Singh. Therefore, she knew her in-

laws family and her testimony cannot be discarded altogether. There is ample 

evidence on record that deceased victim was maltreated in matrimonial home 

CRA-S-1510-SB-2004      -13- 

on account of their illegal demand for dowry.  

13.    The  other  important  aspect  of  present  case  is medical  record 

proved  on  file  by  Dr.  Kashmir  Singh,  SMO,  Civil  Hospital  Tarn  Taran 

examined  as  PW-4.  A  Board  of  Doctors  was  constituted  on  application 

addressed  to  SMO,  Civil  Hospital  Tarn  Taran  Ex.PD, consisting  of  Dr. 

Kashmir Singh, Dr. Arjan Dhawan and Dr. Dilbag Singh. Dr. Kashmir Singh, 

SMO  as  PW-4  proved  Postmortem  report  of  deceased  victim.  He 

categorically stated that postmortem was conducted on 19.07.2002 at 10:40 

AM. Regarding dead body, it was observed as under :- 

“The  dead  body  was  moderately  built  and  nourished  wearing 

multi-coloured salwar and kamiz, biscuit coloured brasier and 

dupatta,  red  and  golden  coloured  bangles,  rigor  mortis  was 

present on all the four limbs. Postmortem staining was fixed on 

back. Pupils were dilated and conjunctiva was lightly congested 

and  face  was  lightly  cyanosis.  The  following  ante-mortem 

injuries were present:- 

1) A ligature mark in front of neck, varying from 2 to 2.5 cm 

incised,  horizontally  below  the  thyroid  cartilage, running 

posteriorly on the left side upto the midline of back of neck and 

on  the  right  side  to  lateral  midline  of  the  neck.  The  ligature 

mark  appeared  yellowish  brown  hard  and  dry.  On  dissection 

mild sucutinous ecchymosis was present. 

2) A bluish coloured bruise 9 x 7 cm on anterolateral aspect of 

middle of right upper arm. 

3) A bluish coloured bruise 6 x 8 cm on lateral side of upper 

part of left upper arm. 

Stomach contained about 200 cc of semi digested food. All the 

other organs were healthy.  

The Medical Board was of the opinion that the cause of 

death was vagal inhibition and some venous constriction due to 

CRA-S-1510-SB-2004      -14- 

strangulation which was sufficient to cause death in the ordinary 

course of nature.” 

    The photographs of dead body are proved by Bikramjit Singh, 

Photographer examined as PW-3. It has come in his statement that he clicked 

photographs  of  dead  body  on  18.07.2002  at  about  02:30  PM.  Said 

photographs  are  Ex.P1  to  Ex.P5  and  negatives  are  Ex.P6  to  Ex.P10. 

Therefore, in the case in hand, death of deceased victim took place due to 

strangulation. 

14.    In  the  light  of  evidence  led  by  prosecution,  it  is  evident  that 

victim was facing maltreatment in matrimonial home continuously on account 

of their greed for dowry. Sequence of events indicate that soon before her 

death, there was continuous mental harassment to the lady, leading to this 

unfortunate occurrence. 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. 

CRA-S-1510-SB-2004      -15- 

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 

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. 

CRA-S-1510-SB-2004      -16- 

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 

deemed to have committed that offence.” 

Even  otherwise,  as  per  Section  113B  of  The  Indian  Evidence 

Act, 1872, there is a presumption as to dowry death. Section 113B of The 

Indian Evidence Act, 1872 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).” 

As referred above, there is a presumption under Section 113-B of 

The Indian Evidence Act, 1872 regarding dowry death. Appellant/convict has 

not led any evidence on record to rebut the said presumption. There is total 

silence  on  the  part  of  appellant/convict  as  to  under  what  circumstances 

deceased  victim  died.  Statement  of  appellant/convict  was  recorded  under 

CRA-S-1510-SB-2004      -17- 

Section 313 Cr.P.C., where he merely stated that he and his family is falsely 

implicated  in  this  case  at  the  instance  of  family  members  of  his  wife.  In 

criminal trial, onus is always on prosecution to prove the guilt of accused 

beyond the shadows of reasonable doubt. Unlike in other cases under Section 

113B of The Indian Evidence Act, there is a presumption as to dowry death 

once the prosecution is able to establish that soon before the death of victim 

she  was  subjected  to  cruelty  and  harassment  for  and  in  connection  with 

demand of dowry. Therefore, silence on the part of appellant/convict does not 

help  his  case.  As  per  medical  record,  cause  of  death  in  this  case  is  by 

strangulation. There were other marks of injury on her body. It indicates that 

victim did not end her life on her own but it appears homicidal death. 

15.    Learned counsel for appellant/convict vehemently argued that in 

the  absence  of  convincing  evidence,  appellant  being  husband  of  deceased 

victim  has  been  wrongly  convicted  and  sentenced  by the  trial  Court  and 

termed it as ‘moral conviction’. To support this argument, he has also relied 

upon the judgment of “Karan Singh versus State of Haryana” (supra). 

Aforesaid stand taken by learned counsel for appellant/convict 

does not convince the mind of this Court. Considering the evidence on record 

as  referred  above,  conviction  is  based  on  legally  admissible  evidence. 

Prosecution has led clear credible evidence on record to prove the charges 

framed against the appellant/convict. Infact, appellant/convict could not rebut 

the presumption under the provisions of Section 113B of The Indian Evidence 

Act, 1872.  

    In  the  light  of  aforesaid  factual  position,  learned  trial  Court 

rightly held guilty and convicted the appellant-husband Baljinder Singh under 

CRA-S-1510-SB-2004      -18- 

Section 304-B of IPC. Therefore, judgment of conviction under Section 304-

B of IPC is fully justified and same do not require any interference.  

16.    I have also considered the order of sentence passed by learned 

trial  Court.  In  the  case  in  hand,  occurrence  took  place  on  18.07.2002  and 

appellant  was  convicted  and  sentenced  on  16.07.2004.  His  sentence  was 

suspended when he had undergone more than 03 years of sentence. Present 

criminal appeal is being taken up for hearing after a long gap of about 20 

years. Present case relates to maltreatment of a victim in matrimonial home 

on  account  of  demand  of  dowry,  resulting  into  her  death  by  strangulation 

within  two  years  of  marriage.  Therefore,  conviction  pertains  to  a  heinous 

crime  which  is  against  the  individual  dignity  and  social  consciousness. 

Suspension of sentence or delay in disposal of present case cannot dilute the 

gravity of offence committed by appellant/convict. In the light of this, order 

of sentence dated 16.07.2004 passed by learned Additional Sessions Judge 

(Adhoc), Amritsar does not require any interference and same is accordingly 

upheld, except the fine imposed under Section 304-B of IPC and the same is 

set aside, being beyond the provisions of Section 304-B of IPC. 

17.    Present  appeal  preferred  by  appellant  Baljinder  Singh  is, 

accordingly,  dismissed  with  aforesaid  modification.  Sentence  of  appellant 

Baljinder Singh was suspended by the Coordinate Bench of this Court, he is 

directed  to  surrender  before  learned  Chief  Judicial  Magistrate,  Amritsar, 

within one month from today, failing which learned Chief Judicial Magistrate, 

Amritsar would issue warrants of arrest to secure his presence and send him 

to jail  to  undergo  remaining  sentence.  Necessary  intimation be  sent  to  the 

concerned Court for information and compliance. 

CRA-S-1510-SB-2004      -19- 

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

of accordingly. 

              (AMARJOT BHATTI)   

                JUDGE     

27.05.2025          

lalit 

      Whether speaking/reasoned:  Yes/No 

      Whether reportable:    Yes/No