CRA-S-1756-SB-2004    -1- 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

            CRA-S-1756-SB-2004 

Reserved on: 30.07.2025 

            Pronounced on:- 13.08.2025 

Balwant Singh          ....Appellant 

      Versus 

State of Haryana          ....Respondent

CORAM:-  HON’BLE MRS. JUSTICE AMARJOT BHATTI 

Present:-  Mr. Kapil Aggarwal, Advocate  

    for the appellant. 

    Ms. Aditi Girdhar, AAG, Haryana. 

  ***** 

AMARJOT BHATTI, J. 

1.    Appellant/convict  Balwant  Singh  s/o  Harbans  Singh  has  filed 

instant  appeal  against  judgment  of  conviction  and  order  on  quantum  of 

sentence  dated  09.06.2004  passed  by  learned  Sessions  Judge,  Ambala,  in 

Sessions Case bearing No. 06 dated 29.08.2001/07.01.2004, titled as “State 

Vs.  Balwant  Singh  and  another”  in  FIR  No.  157  dated  14.07.2001  under 

Section 304-B/34 of Indian Penal Code, 1860 (for short ‘IPC’) registered at 

Police Station Mullana, vide which appellant/convict is sentenced as under :- 

Name of 

Convict  

Offence  Punishment 

Balwant Singh Under  Section  304-B 

of IPC 

Rigorous  imprisonment 

for ten years. 

2.    As per the facts of case, on 14.07.2001, ASI Mahinder Singh was 

posted at Police Station Mullana. On that day, he received telephonic message 

from complainant Kuldip Singh suspecting that his niece Baljit Kaur has been 

killed by Balwant Singh and Harbans Singh by administering some poisonous 

CRA-S-1756-SB-2004    -2- 

substance  to  her.  He  alongwith  police  officials  visited  village  Khan 

Ahmadpur,  where  he  recorded  statement  of  Kuldip  Singh.  Complainant 

alleged that his brother Surjit Singh is blessed with four daughters. Marriage 

of eldest daughter Baljit Kaur was solemnized with Balwant Singh according 

to Sikh rites on 16.02.2000. At the time of marriage, sufficient dowry was 

given by Surjit Singh. After one year of marriage, Balwant Singh-husband 

and  Harbans  Singh-father-in-law  started  harassing  her  for  bringing  less 

dowry. Balwant Singh told Baljit Kaur that he would keep her only if she 

brought scooter from her father. The said fact was disclosed by Baljit Kaur to 

him (complainant)-uncle, her mother and father. They told Baljit Kaur as well 

as Balwant Singh that since father of Baljit Kaur was employed in Army, so 

when he returns next time on leave, they would give scooter. On this, Balwant 

Singh took Baljit Kaur to his house and kept her properly for a month, but 

then both Balwant Singh and Harbans Singh demanded cash of Rs. 50,000/- 

on the pretext of starting poultry farm. Baljit Kaur told about this demand to 

him (complainant) and he told this fact to his brother Surjit Singh who had 

come  on  leave  to  attend  marriage  of  nephew.  Then  Surjit  Singh  went  to 

matrimonial  home  of  his  daughter  and  brought  his  daughter  with  him  to 

parental home. Baljit Kaur was having a son of 4-5 months. After 3-4 months, 

Balwant Singh brought Panchayat to the parental house of Baljit Kaur and 

compromise  was  effected  and  Baljit  Kaur  was  taken  back  to  matrimonial 

home on 10.06.2001. They kept her properly for 15-20 days but again started 

beating her for their demand of Rs. 50,000/-. On 14.07.2001, at about 02:30 

pm, complainant received a telephonic message that his niece was seriously 

ill.  Thereafter,  complainant  alongwith  his  brother Inder  Singh  and  cousin 

CRA-S-1756-SB-2004    -3- 

Gopal Singh reached “Do-sarka” chowk village Khan Ahmadpur, where they 

met 3-4 persons of village Ahmadpur, who told them that Baljit Kaur was 

brought  back  to  village.  Then  complainant  and  other  persons  went  to 

matrimonial house of Baljit Kaur, where Baljit Kaur was lying dead on a cot 

in the compound of house. He suspected involvement of Balwant Singh and 

Harbans  Singh  in  the  alleged  death  of  his  niece  due  to  demand  for  more 

dowry and prayed for legal action against them. 

2.1    During the course of investigation, rough site plan was prepared 

and  dead  body  of  Baljit  Kaur  was  sent  for  postmortem  examination.  On 

19.07.2001,  accused  Harbans  Singh-father-in-law  was  arrested,  whereas, 

accused Balwant Singh-husband was arrested on 21.07.2001. On the basis of 

report of Forensic Science Laboratory, Dr. Supriya Gupta opined that death of 

Baljit  Kaur  took  place  due  to  consumption  of  aluminium  phosphide. 

Accordingly,  report  under  Section  173  Cr.P.C.  was  prepared  and  after 

completion  of  necessary  formalities,  challan  was  presented  in  Court  under 

Section 304-B/34 of IPC. 

2.2    Accused were supplied complete set of copy of challan report. 

Since the offence under Section 304-B of IPC was exclusively triable by the 

Court  of  Sessions,  therefore,  learned  Judicial  Magistrate  I

st

  Class,  Ambala 

Cantt. committed the case to the Court of learned Sessions Judge, Ambala for 

trial vide commitment order dated 17.08.2001. 

3.    Finding a prima facie case against accused persons vide order 

dated 27.09.2001, accused Balwant Singh and Harbans Singh were charge-

sheeted  under  Section  304-B  read  with  Section  34  of  IPC,  to  which  they 

pleaded not guilty and claimed trial. 

CRA-S-1756-SB-2004    -4- 

4.     In  order  to  prove  the  facts  of  case,  prosecution  examined  SI 

Phool Singh as PW-1, Ct. Rameshwar Dass as PW-2, HC Shiv Ram as PW-3, 

HC Babu Ram as PW-4, Gopal Singh as PW-5, Dr. Supriya Gupta as PW-6, 

Ct. Manohar Lal as PW-7, ASI Mahinder Singh as PW-8, Surjit Singh as PW-

9, Kuldeep Singh as PW-10, HC Virender Kumar as PW-11 and UGC Suresh 

Kumar  as  PW-12.  Thereafter,  learned  Public  Prosecutor  for  State  closed 

prosecution evidence vide separate statement recorded on 19.03.2004. 

5.    Statements of accused persons were recorded under Section 313 

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

implication. Accused persons opted to lead evidence in defence. However, 

they did not lead any evidence in defence and closed the same vide separate 

statements recorded on 08.06.2004. 

6.    After hearing arguments advanced by learned Public Prosecutor 

for the State of Haryana and learned counsel representing accused persons, 

accused  Harbans  Singh  was  acquitted  of  the  charge  framed  against  him, 

whereas, accused Balwant Singh was held guilty and convicted under Section 

304-B of IPC vide judgment of conviction and order on quantum of sentence 

dated  09.06.2004  passed  by  learned  Sessions  Judge, Ambala,  as  referred 

above.  Feeling  aggrieved  of  this  judgment  of  conviction  and  order  on 

quantum of sentence, appellant Balwant Singh has filed present appeal. 

7.    Learned  counsel  for  appellant/convict  argued that  judgment of 

conviction  and  order  on  quantum  of  sentence  dated  09.06.2004  passed  by 

learned Sessions Judge, Ambala qua appellant Balwant Singh is bad in the 

eyes  of  law  and  against  the  facts  on  record.  Initially,  FIR  was  registered 

against appellant Balwant Singh and his father Harbans Singh who faced trial. 

CRA-S-1756-SB-2004    -5- 

By passing impugned judgment, Harbans Singh has been acquitted by the trial 

Court,  whereas,  on  the  same  set  of  evidence  appellant  Balwant  Singh  has 

been  convicted.  Appellant  Balwant  Singh  got  married  with  Baljit  Kaur  on 

16.02.2000 and this unfortunate incident took place on 14.07.2001. Out of 

this wedlock, they were having a son born in December, 2000. At the time of 

marriage, there was no demand for dowry. Therefore, there is no question of 

raising demand after marriage. Prosecution examined witnesses who levelled 

allegations that appellant had raised demand for a scooter on one occasion 

and  thereafter,  cash  of  Rs.  50,000/-  to  open  a  poultry  farm.  There  is  no 

convincing  evidence  to  substantiate  the  said  allegations.  During  this  entire 

period, neither father of victim nor victim herself filed any complaint before 

any authority. In fact, there is no evidence on record to show that alleged 

victim Baljit Kaur was subjected to any kind of harassment on account of any 

demand.  During  arguments,  learned  counsel  for  appellant  Balwant  Singh 

pointed out that earlier appellant was serving in Army and his services were 

terminated in November, 2000. Therefore, in case Balwant Singh demanded 

Rs.  50,000/-  as  financial  assistance  to  start  poultry  farm  that  will  not  fall 

within  the  definition  of  dowry  demand.  Similarly,  alleged  demand  of 

Rs.10,000/- in connection with celebration of Lohri festival on the birth of 

son will also not be covered under the alleged demand for dowry.  

7.1    Infact  allegations  levelled  against  appellant are  without  any 

basis. Testimony of prosecution witnesses cannot be safely relied upon. Surjit 

Singh PW-9 is father, Kuldeep Singh PW-10 complainant is the uncle and 

Gopal Singh PW-5 is also cousin of Surjit Singh. There is no independent 

corroboration to the allegations that appellant harassed his wife Baljit Kaur on 

CRA-S-1756-SB-2004    -6- 

account of demand of dowry soon before the said incident.  

7.2    Appellant  has  taken  specific  stand  in  his  statement  recorded 

under  Section  313  Cr.P.C.  that  his  wife  was  suffering  from  depression. 

Appellant tried to know the reason behind her depression. He never raised any 

demand for dowry.  

7.3    It  is  pointed  out  that  learned  trial  Court  has  given  undue 

emphasis to the letters Ex.P-1 and Ex.P-2 allegedly written by deceased Baljit 

Kaur to her mother Paramjit Kaur. Prosecution has not led any convincing 

evidence on record to prove the handwriting of deceased victim on the said 

letters  by  comparing  it  with  admitted  handwriting  of  deceased.  Therefore, 

letters Ex.P-1 and Ex.P-2 cannot be read into evidence.  

7.4    It is submitted that appellant is the only son of his parents. His 

father is 80 years of age and does not keep good health. Son of appellant at 

the time of filing of appeal was about three and a half years of age. There is 

nobody  else  in  the  family.  Prosecution  has  failed  to  prove  the  guilt  of 

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

order on quantum of sentence dated 09.06.2004 passed by learned Sessions 

Judge, Ambala may kindly be set aside by accepting present appeal. 

8.    Learned  counsel  representing  State  of  Haryana  argued  that 

judgment of conviction and order on quantum of sentence dated 09.06.2004 

does  not  require  any  interference.  Prosecution  led convincing  evidence  on 

record to prove the charge-sheet framed against appellant Balwant Singh who 

is husband of deceased victim Baljit Kaur. To prove charges, prosecution has 

examined Kuldeep Singh complainant as PW-10 who was uncle of deceased 

victim, Surjit Singh father of deceased victim as PW-9 and Gopal Singh uncle 

CRA-S-1756-SB-2004    -7- 

of deceased victim as PW-5, who have fully supported the prosecution case. 

Baljit  Kaur  was  continuously  ill-treated  and  harassed  by  appellant/convict 

time  and  again  for  one  demand  after  the  other  and  ultimately  she  died 

unnatural  death  on  14.07.2001.  Prosecution  has  examined  all  relevant 

witnesses to prove the guilt of appellant/convict. There is nothing on record to 

show that Baljit Kaur deceased victim was suffering from depression. She 

was hale and hearty girl, mother of a small child. Appellant has committed 

heinous crime. Therefore, he was rightly convicted and sentenced by the trial 

Court.  It  is  submitted  that  appeal  preferred  by  appellant/convict  deserves 

dismissal. 

9.    I have considered the arguments advanced before me and have 

gone through the trial Court record with the able assistance of learned counsel 

for appellant and learned counsel representing State of Haryana. Present FIR 

was registered on the statement of Kuldeep Singh who was uncle of deceased 

victim Baljit Kaur. Statement of complainant Kuldeep Singh is Ex.PB. On the 

basis of said statement, FIR No. 157 dated 14.07.2001 under Section 304-

B/34  of  IPC  was  registered  at  Police  Station  Mullana,  which  is  Ex.PC. 

Investigation was carried out by ASI Mohinder Singh who is examined as 

PW-8. Appellant Balwant Singh – husband and Harbans Singh – father-in-

law, both were charge-sheeted under Section 304-B/34 of IPC. Harbans Singh 

– father-in-law was acquitted by the trial Court, whereas, Balwant Singh – 

husband was convicted under Section 304-B of IPC and was sentenced for 

rigorous imprisonment for a period of ten years. Therefore, at this stage, this 

Court  is  to  appreciate  the  evidence  led  before  the trial  Court  qua 

appellant/convict Balwant Singh. 

CRA-S-1756-SB-2004    -8- 

10.    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 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. 

CRA-S-1756-SB-2004    -9- 

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 deemed to have committed that offence.” 

11.    There are certain facts which are not disputed. Balwant Singh 

appellant got married with Baljit Kaur on 16.02.2000. She gave birth to a son. 

She lived in  matrimonial home  alongwith her husband  Balwant  Singh  and 

father-in-law Harbans Singh. On 14.07.2001, she died unnatural death. It is 

the  case  of  prosecution  that  victim  was  harassed  in  matrimonial  home  on 

CRA-S-1756-SB-2004    -10- 

account of demand of dowry. Whereas, appellant has denied these allegations 

and when his statement was recorded under Section 313 Cr.P.C. he claimed 

that his wife was suffering from depression and for this reason, occurrence 

took place. Prosecution examined Kuldeep Singh complainant PW-10, Surjit 

Singh father of deceased victim as PW-9 and Gopal Singh uncle of deceased 

victim as PW-5, who consistently stated that after marriage, Baljit Kaur was 

harassed in matrimonial home for bringing inadequate dowry. Firstly, there 

was demand for a scooter regarding which Surjit Singh father of deceased 

victim who was also serving in Army assured to satisfy this demand when he 

would come on leave next time. She was kept properly in matrimonial home 

for some time and then there was demand for cash of Rs. 50,000/- to start 

poultry farm. Victim disclosed this fact to her uncle Kuldeep Singh PW-10 

who told Baljit Kaur that her father Surjit Singh had come to village to attend 

marriage  of  nephew.  His  father  Surjit  Singh  brought  back  his  daughter  to 

parental  house.  She  gave  birth  to  a  child  and  stayed  there  for  about  4-5 

months. Thereafter, a Panchayat was convened and she was taken back in 

matrimonial home on 10.06.2001. She was kept properly for 15-20 days and 

after about one month and few days, an unfortunate incident took place when 

victim  committed  suicide  by  consuming  poison  in  matrimonial  home  on 

14.07.2001.  There  is  no  reason  to  discard  the  testimonies  of  aforesaid 

witnesses. The appellant has failed to lead any evidence in defence. 

11.1    Apart from this, prosecution has also examined ASI Mohinder 

Singh PW-8 and HC Shiv Ram PW-3, who have proved letters Ex.P-1 and 

Ex.P-2 taken into police possession vide recovery memo dated 15.07.2001. 

Said  letters were  produced by  Paramjit Kaur  mother of deceased victim. I 

CRA-S-1756-SB-2004    -11- 

have perused said letters written by deceased victim addressed to Paramjit 

Kaur i.e. her mother written on inland letter card dated 07.01.2001 Ex.P-1 and 

other letter dated 14.07.2001 Ex.P-2. Last letter was written on the day when 

she  ended  her  life  by  consuming  poison.  Contents  of  these  letters  clearly 

indicate that Baljit Kaur was facing continuous harassment and maltreatment 

from the hands of her husband Balwant Singh. Said letters were written on 

inland letter card addressed to Paramjit Kaur, duly received by her by post. 

Therefore, these letters cannot be brushed aside. 

11.2    Stand  taken  by  the appellant/convict  that  victim  was  suffering 

from depression does not hold any ground. There is nothing on record that 

Baljit Kaur was undergoing any kind of depression nor she was taking any 

kind of treatment. Infact she had recently given birth to a son and was brought 

back in the matrimonial home on 10.06.2001. Defence raised by appellant is 

afterthought.  

12.    Learned  counsel  representing  appellant  raised the  issue  that 

marriage of Balwant Singh and Baljit Kaur was a simple marriage. No dowry 

was demanded. In case there was demand of Rs. 50,000/- seeking financial 

assistance to open a poultry farm or there was demand of Rs. 10,000/- on 

Lohri festival, that does not fall within the definition of demand of dowry. I 

have  considered  the  stand  taken  by  learned  counsel for  appellant. 

Investigating Officer ASI Mohinder Singh stepped into the witness box as 

PW-8. He has proved on record recovery memo Ex.PL and Ex.PM vide which 

dowry articles were recovered from matrimonial home. From the list of said 

dowry articles, it cannot be said that it was a simple marriage. Surjit Singh 

father  of  Baljit  Kaur  was  serving  in  Army.  He  performed  marriage  of  his 

CRA-S-1756-SB-2004    -12- 

daughter  with  appellant  who  was  also  serving  in  Army  at  the  time  of 

marriage. It has come in cross-examination of prosecution witnesses and it is 

also conceded by learned counsel for appellant during arguments that Balwant 

Singh  was  Court  Martialed,  as  a  result,  he  returned  to  his  village.  After 

reaching  home,  maltreatment  of  Baljit  Kaur  –  wife  started  all  the  more. 

Firstly, there was demand for a scooter and then demand for cash amount of 

Rs. 50,000/- to open a poultry farm. Section 2 of The Dowry Prohibition Act, 

1961 runs as under :- 

“2. Definition of  ‘dowry’.—  In this Act,  “dowry”  means  any 

property or valuable security given or agreed to be given either 

directly or indirectly— 

(a) by one party to a marriage to the other party to the marriage; 

or 

(b) by the parent of either party to a marriage or by any other 

person, to either party to the marriage or to any other person, 

at or before or any time after the marriage in connection with the 

marriage of the said parties, but does not include dower or mahr 

in  the  case  of  persons  to  whom  the  Muslim  Personal Law 

(Shariat) applies.” 

12.1    Father  of  deceased  victim  Baljit  Kaur  was  not  under  any 

obligation to satisfy said demands. It is not the case that appellant was taking 

loan or any kind of financial help from the father of deceased victim to meet 

with financial crises. Conduct of appellant/convict clearly indicates that he 

was raising one demand after the other as a matter of right, which clearly fits 

within  the  definition  of  dowry  provided  under  Section  2  of  The  Dowry 

Prohibition Act, 1961. Therefore, arguments advanced by learned counsel for 

appellant/convict does not hold any ground. 

CRA-S-1756-SB-2004    -13- 

13.    The sequence of events clearly indicates that during short span of 

married  life  from  16.02.2000  to  14.07.2001,  Baljit Kaur  was  continuously 

harassed and maltreated in matrimonial home. Surjit Singh father of deceased 

victim PW-9 brought his daughter back in parental house where she stayed 

for 3-4 months and ultimately Panchayat was convened and after compromise 

she was sent back in matrimonial home on 10.06.2001 i.e. within a gap a 

slightly more than one month. Unfortunate incident took place on 14.07.2001. 

It is a case of unnatural death in matrimonial home. Prosecution has examined 

Dr.  Supriya Gupta, Medical Officer as PW-6 who has proved  Postmortem 

Report  of  Baljit  Kaur  Ex.PD.  On  the  basis  of  report  of  Forensic  Science 

Laboratory Ex.PG, doctor gave her opinion that cause of death in this case 

was poisoning due to consumption of aluminium phosphide. Evidence led by 

prosecution  clearly  indicates  that  she  was  continuously  harassed  and  ill-

treated in matrimonial home on account of demand of dowry and even after 

compromise  there  was  no  change  in  the  attitude  of  appellant/convict  and 

finally Baljit Kaur preferred to die in order to end her miseries. Once it is 

established that Baljit Kaur died unnatural death in matrimonial home within 

one year and four months of marriage on account of continuous maltreatment 

on account of demand of dowry, then provisions of Section 113-B of The 

Indian Evidence Act, 1872 comes into play, which 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. 

CRA-S-1756-SB-2004    -14- 

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).” 

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

Supreme  Court  of  India,  case  titled  “Surinder  Singh  Versus  State  of 

Haryana” [Law  Finder  Doc  Id  #  498981]  2014(1)  RCR(Criminal) 535, 

where in para No. 13 it was held as under :- 

“13. Section 113B of the Indian Evidence Act, 1872 states that 

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. Section 304B of the IPC states that where the death of a 

woman  is  caused  by  any  burns  or  bodily  injury  or  occurs 

otherwise than under normal circumstances within seven years of 

her marriage and it is shown that soon before her death she was 

subjected to cruelty or harassment by her husband or any relative 

of her husband for, or in connection with, any demand for dowry, 

such death shall be called ‘dowry death’, and such husband or 

relative  shall  be  deemed  to  have  caused  her  death. Thus,  the 

words  ‘soon  before’  appear  in  Section  113B  of  the  Indian 

Evidence Act, 1872 and also in Section 304B of the IPC. For the 

presumptions contemplated under these Sections to spring into 

action, it is necessary to show that the cruelty or harassment was 

caused  soon  before  the  death.  The  interpretation  of  the  words 

‘soon before’ is, therefore, important. The question is how ‘soon 

before’?  This  would  obviously  depend  on  facts  and 

circumstances  of  each  case.  The  cruelty  or  harassment  differs 

from case to case. It relates to the mindset of people which varies 

from  person  to  person.  Cruelty  can  be  mental  or  it can  be 

physical.  Mental  cruelty  is  also  of  different  shades.  It  can  be 

CRA-S-1756-SB-2004    -15- 

verbal or emotional like insulting or ridiculing or humiliating a 

woman. It can be giving threats of injury to her or her near and 

dear  ones.  It  can  be  depriving  her  of  economic  resources  or 

essential  amenities  of  life.  It  can  be  putting  restraints  on  her 

movements.  It  can  be  not  allowing  her  to  talk  to  the  outside 

world. The list is illustrative and not exhaustive. Physical cruelty 

could be actual beating or causing pain and harm to the person of 

a woman. Every such instance of cruelty and related harassment 

has a different impact on the mind of a woman. Some instances 

may be so grave as to have a lasting impact on a woman. Some 

instances which degrade her dignity may remain etched in her 

memory for a long time. Therefore, ‘soon before’ is a relative 

term. In matters of emotions we cannot have fixed formulae. The 

time-lag may differ from case to case. This must be kept in mind 

while examining each case of dowry death.” 

    In  the  case  in  hand,  prosecution  led  convincing  evidence  on 

record  that  Baljit  Kaur  victim  was  not  allowed  to  live  in  the  matrimonial 

home  peacefully.  She  remained  under  constant  stress  on  account  of  one 

demand or the other during her short stay of about one year and four months 

in the matrimonial home, which finally led to her tragic death. Prosecution led 

credible evidence on file to establish the ingredients of offence under Section 

304-B of IPC read with Section 113-B of the Indian Evidence Act, 1872.  

    Now  onus  was  on  appellant  to  rebut  the  said  presumption. 

Appellant/convict  failed  to  pin-point  anything  in  the  testimonies  of  Surjit 

Singh father of deceased victim PW-9, Kuldeep Singh complainant, uncle of 

deceased victim PW-10 and Gopal Singh PW-5 cousin of Surjit Singh which 

could  lead  to  conclusion  that  it  was  not  a  case  of dowry  death. 

Appellant/convict could not lead any evidence in defence to establish his own 

version.  

CRA-S-1756-SB-2004    -16- 

14.    There is ample evidence on record to show that Baljit Kaur was 

continuously  facing  maltreatment  in  matrimonial  home  by  raising  one 

demand after the another. Even soon before her death, she was ill-treated in 

the matrimonial home which resulted into her unfortunate unnatural death. 

Therefore, learned trial Court rightly concluded that guilt of Balwant Singh is 

duly established under the provisions of Section 304-B of IPC and was rightly 

convicted  thereunder.  Considering  the  gravity  of  offence,  quantum  of 

sentence does not require any interference. With this observation, judgment of 

conviction  and  order  on  quantum  of  sentence  dated  09.06.2004  passed  by 

learned  Sessions Judge, Ambala qua appellant/convict Balwant Singh does 

not require any interference and the same is upheld and appeal preferred by 

him is, accordingly, dismissed.  

15.    Sentence  of  appellant  Balwant  Singh  was  suspended  by  the 

Coordinate  Bench  of  this  Court,  now  he  is  directed to  surrender  before 

learned  Chief  Judicial  Magistrate,  Ambala,  within  one  month  from  today, 

failing which learned Chief Judicial Magistrate, Ambala 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. 

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

of accordingly. 

              (AMARJOT BHATTI)   

                JUDGE     

13.08.2025          

lalit 

      Whether speaking/reasoned:  Yes/No 

      Whether reportable:    Yes/No