CRA-S-1021-SB-2004      -1- 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH  

            CRA-S-1021-SB-2004 

            Reserved on: 08.04.2025 

            Pronounced on:- 06.05.2025 

Jagdish and others       ....Appellants 

      Versus 

State of Haryana          ....Respondent

CORAM:-  HON’BLE MRS. JUSTICE AMARJOT BHATTI 

Present:-  Mr. J.S. Hooda, Advocate  

    for the appellants. 

    Ms. Aditi Girdhar, AAG, Haryana. 

  ***** 

AMARJOT BHATTI, J. 

1.    Appellants/convicts Jagdish, Jal Singh and Smt. Rajan have filed 

aforesaid appeal against judgment of conviction dated 24.03.2004 and order 

of sentence dated 26.03.2004 passed by learned Sessions Judge, Faridabad in 

Sessions Case bearing No. 6 dated 04.04.2003, titled as “State of Haryana Vs. 

Jagdish and others” vide which appellants are sentenced as under :-

Name of 

Convict(s) 

Offence U/s  Sentence 

Fine  In default of fine or a 

part thereof 

1. Jagdish 

2. Jal Singh 

3. Smt. Rajan 

304-B of IPC 

498-A of IPC 

Rigorous imprisonment for 

seven years each. 

Rigorous imprisonment for 

two years each. 

Rs.  1,000/- 

each 

Rs.  500/- 

each 

Further  rigorous 

imprisonment  for  three 

months each. 

Further  rigorous 

imprisonment  for  two 

months each. 

CRA-S-1021-SB-2004      -2- 

2.    As  per  the  facts  of  case,  on  10.11.2002,  a  VT  message  was 

received from Police Station City Palwal that one Jal Singh and Sunita had 

consumed  some  poisonous  substance  and  were  admitted  in  Guru  Nanak 

Hospital. On receipt of said information, ASI Hukam Singh alongwith police 

party reached Guru Nanak Hospital and moved application regarding opinion 

of  doctor,  on  which  doctor  opined  that  Sunita  was  referred  to  Escorts, 

whereas  patient  Jal  Singh  was  not  fit  to  make  statement.  Thereafter,  ASI 

Hukam  Singh  went  to  tubewell  of  accused  persons,  where  he  met  Nawal 

Singh  (complainant)  father  of  deceased  Sunita  and  moved  application  to 

police. He stated that he is resident of village Lalpur, Tehsil Chhata, District 

Mathura  (U.P.).  He  had  performed  marriage  of  his  daughter  Sunita  on 

21.05.2002 according to Hindu rites and ceremonies with accused Jal Singh 

son of Jagdish. He performed decent marriage as per his capacity. Whenever 

his  daughter  visited  parental  house  she  disclosed  that  her  father-in-law 

Jagdish and mother-in-law Rajan alongwith her husband Jal Singh were not 

satisfied with dowry articles. Accused persons used to torture her mentally as 

well as physically for want of more dowry. They used to demand motorcycle, 

fridge, colour Television in dowry. He (complainant) being poor agriculturist 

failed to  fulfil their illegal demands  for  dowry.  He  further  alleged  that  on 

10.11.2002,  all  accused  persons  murdered  his  daughter  Sunita.  He  got 

information from Ajaypal Singh resident of his village Lalpur, who had come 

to village Chandhat to meet his sister. When complainant reached the house 

of Jagdish, he found his daughter Sunita lying dead on a cot. He prayed that 

legal action be taken against accused persons. On the basis of this statement, 

case was initially registered under Section 304-B of IPC.  

CRA-S-1021-SB-2004      -3- 

3.    During  investigation,  inquest  proceedings  were conducted  and 

statements of witnesses were recorded under Section 161 Cr.P.C. Thereafter, 

DSP Inder Singh reached the spot and conducted enquiry. He sent dead body 

of Sunita to Civil Hospital, Palwal for postmortem examination. Rough site 

plan  of  place  of  occurrence  was  prepared.  On  13.11.2002,  doctor  of Guru 

Nanak Hospital handed over MLR of accused Jal Singh. Accused persons Jal 

Singh (husband of deceased victim) and Jagdish (father-in-law of deceased 

victim)  were  arrested  on  20.11.2002,  whereas,  Rajan  (mother-in-law  of 

deceased victim) was arrested on 21.11.2002. Offence under Section 498-A of 

IPC was added subsequently. After completion of investigation, accused were 

challaned  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 208 of Cr.P.C. Since the offence under Section 304-B 

of IPC was exclusively triable by the Court of Sessions, therefore, learned 

Judicial  Magistrate  1st  Class,  Palwal  committed  the  case  to  the  Court  of 

learned  Sessions  Judge,  Faridabad  for  trial  vide  commitment  order  dated 

21.03.2003. 

5.    Learned  Sessions  Judge,  Faridabad  after  hearing  arguments 

framed charge-sheet against accused Jagdish, Jal Singh and Smt. Rajan under 

Sections 498-A and 304-B read with Section 34 of IPC, which was read over 

and explained to them in simple language to which they pleaded not guilty 

and claimed trial. 

6.    In order to prove the facts of case, prosecution examined Dr. P.S. 

Sharma,  Medical  Officer,  Palwal  as  PW-1,  Sagar  Mal,  Patwari  Halqa, 

CRA-S-1021-SB-2004      -4- 

Chandhat as PW-2, ASI Bijender Singh, Incharge, Police Post No. 3, Police 

Station  NIT,  Faridabad  as  PW-3,  Nawal  Singh  (complainant)  as  PW-4, 

Charan  Singh  as  PW-5,  Bedwati  wife  of  Nawal  Singh  as  PW-6,  SI  Dalip 

Singh  as  PW-7,  Ajay  Pal  son  of  Ghundi  Lal  as  PW-8, Dr.  S.K.  Bhutani, 

Private  Practioner,  Palwal  as  PW-9  and  SI  Hukam  Singh  (Investigation 

Officer)  as  PW-10.  Thereafter,  learned  Public  Prosecutor  for  State  closed 

prosecution evidence on 27.11.2003. 

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 one witness namely Baljit Singh 

son of Ram Phul as DW-1.  

8.    After hearing arguments advanced by learned Public Prosecutor 

for the State and learned counsel representing accused persons, all accused 

were held guilty and convicted under Sections 304-B and 498-A read with 

Section  34  of  IPC  vide  judgment  of  conviction  dated  24.03.2004  and 

sentenced as referred above vide order of sentence dated 26.03.2004 passed 

by learned Sessions Judge, Faridabad. Feeling aggrieved of this judgment of 

conviction and order of sentence, abovenamed appellants filed present appeal. 

9.    Learned counsel representing appellants argued that judgment of 

conviction  dated  24.03.2004  and  order  on  quantum  of  sentence  dated 

26.03.2004  passed  by  learned  Sessions  Judge,  Faridabad,  convicting  all 

appellants/accused under Section 304-B, 498-A read with Section 34 of IPC 

is not on sound footing. Learned trial Court has failed to consider material 

facts  and  evidence  on  record.  Evidence  led  by  the  prosecution  is  not 

trustworthy.  All  witnesses  examined  in  this  case  are  family  members  of 

CRA-S-1021-SB-2004      -5- 

deceased  victim.  Therefore,  they  are  interested  witnesses.  There  is  no 

independent corroboration to the allegations levelled against appellants. 

10.    Allegation regarding harassment on account of demand of dowry 

is falsified from the statements of witnesses recorded in this case. Learned 

counsel for appellants referred to the testimonies of Nawal Singh PW-4 father 

of  deceased  victim, Bedwati  PW-6  mother  of deceased  victim  who during 

their cross-examination conceded that engagement ceremony had taken place 

two months prior to the marriage by giving one rupee. It is further admitted 

that at the time of engagement, there was no demand for dowry. Therefore, it 

cannot  be  believed  that  the  deceased  victim  was  being  harassed  in  the 

matrimonial  home  by  appellants/convicts  on  account of  their  demand  of 

dowry. It is further case of prosecution that when deceased victim had visited 

her parental house for the third time she disclosed to her parents that she was 

being harassed on account of demand of a motorcycle, colour Television and 

a fridge. Nawal Singh PW-4 admitted that in-laws family of his daughter was 

already  having  a  motorcycle.  Therefore,  there  was  no  question  of  raising 

demand for motorcycle. There is nothing on record to show that regarding 

alleged maltreatment to the deceased victim for raising demand for dowry no 

complaint  was  filed  to  the  police  nor  the  matter  was  raised  before  any 

Panchayat. Version put forward by prosecution for first time at the time of 

lodging FIR cannot be believed. Learned counsel for appellants referred to the 

statement of Charan Singh PW-5 brother of deceased victim who did not state 

anything regarding maltreatment given to his sister by appellants/convicts on 

account  of  any  demand  for  dowry.  Therefore,  prosecution  has  miserably 

failed  to  establish  one  of  the  most  important  ingredient  to  constitute  the 

CRA-S-1021-SB-2004      -6- 

offence  that  soon  before  the  death  of  victim  she  was  subjected  to 

maltreatment on account of their demand for dowry. In the absence of this 

material  fact,  prosecution  cannot  take  benefit  of  the  provisions  of  Section 

113-B of Indian Evidence Act. 

11.    Learned  counsel  for  appellants  further  raised the  issue  that 

defence version has been totally ignored by learned trial Court by holding the 

appellants  guilty  for  the  offence  under  Section  498-A,  304-B  read  with 

Section 34 of IPC. Prosecution examined Dr. S.K. Bhutani PW-9 who proved 

MLR of Jal Singh Ex.PH. It is duly established on record that Jal Singh was 

also admitted in hospital with alleged history of poisoning and epileptic fits. 

He remained admitted in hospital for three days. In fact, Jal Singh and his 

mother Rajan had altercation on account of giving clothes etc. to sister of Jal 

Singh. Out of anger, Jal Singh had consumed poison. On seeing this, his wife 

Sunita  also  consumed  poison.  Both  Jal  Singh  and  his  wife  Sunita  were 

admitted  in  hospital.  Deceased  victim  was  further  referred  to  Escorts 

Hospital,  whereas,  Jal  Singh  remained  admitted  at  Guru  Nanak  Hospital, 

Palwal. Therefore, said unfortunate incident did not take place on account of 

any  kind  of  harassment  to  the  deceased  victim  on  account  of  demand  of 

dowry. Appellants examined Baljit Singh, paternal uncle of Jal Singh as DW-

1 and confirmed the aforesaid incident. Learned trial Court while deciding the 

present case has totally ignored the defence version of appellants/convicts. 

    Learned  trial  Court  has  failed  to  give  any  finding  regarding 

specific  role  played  by  each  of  the  appellant/convict.  Evidence  led  by 

prosecution  was  not  considered  in  its  right  perspective.  There  is  material 

irregularity  in  impugned  judgment  of  conviction  and  order  on  quantum  of 

CRA-S-1021-SB-2004      -7- 

sentence  since  material  facts  and  evidence  on  record  has  been  ignored. 

Prosecution  has  failed  to  lead  convincing  evidence on  record  to  prove  the 

charge-sheet framed against them. Appellants are facing mentally agony due 

to prolonged pendency of criminal case. Therefore, judgment of conviction 

and order on quantum of sentence passed by the trial Court may be set aside 

by accepting present appeal and they may be acquitted of the charge framed 

against them.  

12.    On the other hand, learned counsel representing State argued that 

facts of case and evidence on record were rightly appreciated by learned trial 

Court and all appellants were rightly convicted and sentenced for the offence 

under Section 498-A, 304-B read with Section 34 of IPC. In the case in hand, 

marriage of Sunita took place with Jal Singh one of the convict/appellant on 

21.05.2002  and  this  unfortunate  occurrence  took  place  on  10.11.2002  i.e. 

within six months of marriage. FIR was lodged on the complaint of father of 

deceased victim Nawal Singh who has stepped into the witness box as PW-4 

and  fully  corroborated  prosecution  version.  Mother of  deceased  victim 

Bedwati also stepped into the witness box as PW-6 and fully supported the 

version of her husband. Prosecution examined Charan Singh PW-5 brother of 

deceased victim who  had  identified  dead  body  of  his sister during  inquest 

proceedings. Prosecution examined Ajaypal PW-8 who had informed father 

of deceased victim about unfortunate death of his daughter. Apart from this, 

medical  record  pertaining  to  deceased  victim  Sunita  is  proved  on  file  by 

examining Dr. B.S. Sharma as PW-1. The Postmortem Report is Ex.PA and 

report of Forensic Science Laboratory is Ex.PB. There is specific opinion of 

doctor  that  the  deceased  victim  died  due  to  consumption  of  organo 

CRA-S-1021-SB-2004      -8- 

phosphorus pesticide. It is pointed out that victim died unnatural death within 

six months of her marriage in matrimonial home. It has come in testimonies 

of  Nawal  Singh  PW-4  and  Bedwati  PW-6  that  she  was  maltreated  in 

matrimonial  home  by  appellants/convicts  on  account of  their  demand  for 

motorcycle, colour Television and a fridge. Investigation carried out by police 

is  proved  on  record  by  SI  Hukam  Singh  PW-10.  After completion  of 

investigation, challan was presented by SI Dalip Singh examined as PW-7. 

The defence raised by appellants is falsified from the testimony of Dr. S.K. 

Bhutani examined as PW-9. Therefore, judgment of conviction and order on 

quantum  of  sentence  passed  by  learned  Sessions  Judge,  Faridabad  is  fully 

justified and appeal preferred by appellants deserves dismissal.  

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

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

appellants and learned counsel representing State of Haryana. In the case in 

hand, FIR Ex.PG/3 has been lodged on the written complaint of Nawal Singh 

addressed to SHO, Police Station Chandhat which is Ex.PG. Occurrence took 

place  on  10.11.2002.  On  the  complaint  of  Nawal  Singh,  there  is  police 

endorsement Ex.PG/1 prepared at 12:10 AM on 11.11.2002 and thereafter, 

FIR  is  lodged  which  is  Ex.PG/3.  Therefore,  in  the  case  in  hand,  there  is 

prompt registration of FIR.  

14.    Complainant  categorically  stated  that  his  daughter  Sunita  got 

married  with  Jal  Singh  on  21.05.2002.  He  had  performed  marriage  of  his 

daughter beyond his capacity. When his daughter visited the parental house, 

she  disclosed  that  her  father-in-law  Jagdish,  mother-in-law  Rajan  and  her 

husband Jal Singh were unhappy with dowry articles and for this reason she 

CRA-S-1021-SB-2004      -9- 

was being physically and mentally harassed. She further disclosed that they 

were  raising  demand  for  a  motorcycle,  fridge  and  a colour  Television. 

Complainant could not satisfy their demand, he being poor farmer. He was 

informed  by  Ajaypal  that  his  daughter  has  been  killed.  He  immediately 

reached the matrimonial house of his daughter and saw body of his daughter 

lying  on  a  cot  in  courtyard.  With  these  allegations,  present  FIR  was 

registered.  Appellants/convicts  were  chargesheeted for  the  offence  under 

Section 498-A, 304-B read with Section 34 of IPC. In order to prove aforesaid 

charges, prosecution has examined complainant Nawal Singh PW-4 and his 

wife  Bedwati  PW-6  who  have  fully  corroborated  prosecution  version 

regarding harassment to their daughter on account of demand of dowry by all 

the accused which resulted into her unnatural death.  

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-1021-SB-2004      -10- 

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-1021-SB-2004      -11- 

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”. 

15.    Learned counsel for appellants raised the issue that there was no 

demand of dowry nor matter was ever complained to police or to Panchayat. I 

have considered the point raised by learned counsel for appellants and have 

carefully examined the testimonies of Nawal Singh father PW-4 and Bedwati 

mother PW-6. Both witnesses conceded that at the time of engagement there 

was no demand for dowry. It has come in their statements that initially when 

victim came to the parental house after marriage, on two occasions she did 

not raise any issue and on her third visit she disclosed that her husband and 

both  in-laws were unhappy  with dowry articles  and  there was  demand for 

motorcycle, colour Television and fridge. It has come in cross-examination of 

Nawal Singh PW-4 that at the time of bidai of his daughter, mediator had told 

him that instead of giving gold chain, he should have given a fridge. Nawal 

Singh PW-4 conceded that he is a farmer and sole bread-winner in family. 

Other  children  were  studying,  therefore,  he  had  no means  to  satisfy  their 

demand. Even if it  is  considered  that  appellants/convicts did  not  raise  any 

demand  for  dowry  initially  that  does  not  mean  that they  did  not  have 

CRA-S-1021-SB-2004      -12- 

expectations.  In  fact  due  to  their  unfulfilled  expectations,  occurrence  has 

taken  place.  Statements  of  Nawal  Singh  father  PW-4 and  Bedwati  mother 

PW-6 remained consistent on all material points and there is no valid reason 

to disbelieve their testimonies. Charan Singh brother of deceased victim also 

stepped  into  the  witness  box  as  PW-5.  His  testimony  was  limited  to  the 

identification  of  dead  body  of  his  sister.  Even  this  witness  was  not  cross-

examined by learned counsel for appellants/convicts regarding allegations of 

maltreatment on account of demand of dowry. The occurrence took place in 

matrimonial  home.  Therefore,  Nawal  Singh  father  PW-4,  Bedwati  mother 

PW-6 and Charan Singh brother PW-5 do not know how the said occurrence 

took place. In fact, they were informed by Ajaypal PW-8 who had visited 

village Chandhat to meet his sister married in same village and there he came 

to know about the death of victim Sunita. On his return to village he disclosed 

about  this  fact  to  family  of  deceased  victim,  who  thereafter  reached  the 

matrimonial home of their daughter.  

16.    Learned  counsel  for  appellants  further  raised the  issue  that 

prosecution case is not proved by examining any independent witness. All 

witnesses referred above are family members of deceased victim, therefore, 

they are interested in conviction of appellants/convicts. Said objection raised 

by learned counsel for appellants/convicts does not hold any ground. Even 

appellants/convicts could not examine anybody from neighbourhood to prove 

their version regarding occurrence in which deceased victim Sunita lost her 

life. Appellants examined Baljit Singh DW-1 who is also paternal uncle of Jal 

Singh. It has come during cross-examination that he was not present on the 

spot when said unfortunate occurrence took place. It is further revealed in 

CRA-S-1021-SB-2004      -13- 

cross-examination  that  Baljit  Singh  DW-1  had  constructed  their  house  in 

fields. Usually, it is seen that such like occurrence takes place within the four 

walls  of  a  house.  Initially  newly  married  girl  resists  to  tell  anything 

unpleasant to her family about her in-laws. There is always a hope that better 

sense would prevail and attitude of her husband and in-laws will change. The 

controversy comes into light only when girl finds that there is no ray of hope. 

In  a  similar  case,  aforesaid  proposition  was  raised  that  there  was  no 

independent corroboration to prosecution story. It was observed by Supreme 

Court of India in case titled “Mustafa Shahadal Shaikh Versus State of 

Maharashtra”  cited  in 2012  CriLJ  4763,  where  in  para  No.  13,  it  was 

observed as under :- 

“13. Though learned counsel for the appellant contended that all 

the witnesses relied on by the prosecution are close relatives and 

no outsider has been examined to prove their case, we are of the 

view  that  in  a  case  of  this  nature  i.e.  matrimonial  death,  we 

cannot expect outsiders to come and depose what had happened 

in the family of the deceased. We have already highlighted that 

the death occurred within a period of 7 months from the date of 

the marriage and she died at her matrimonial home. It has also 

come in evidence from the prosecution witnesses that on the date 

of  the  death,  the  appellant  and  his  parents  alone  were  in  the 

house. In such circumstances, we reject the contention raised by 

the counsel for the appellant”. 

    Therefore, stand taken by learned counsel for appellants cannot 

be looked into.  

17.    It is duly established on record that it was a case of unnatural 

death.  Dr.  B.S.  Sharma,  Medical  Officer,  Palwal  examined  as  PW-1  has 

CRA-S-1021-SB-2004      -14- 

proved Postmortem Report on the dead body of Sunita wife of Jal Singh, age 

18  years.  It  was  observed  that  “it  was  a  dead-body  of  a  young  female, 

moderately built and nourished, rigor mortis was present on all four limbs, 

post-mortem staining was present on dependent parts, mouth and eyes were 

closed, face was suffused, lips were blue, nail cyanosed, frothing was present 

from both the nostrils. Wearing blue printed shirt, blue salvar, white Dupatta 

and  white  glass  bangles.  I  found  typically  unpleasant  smell  present.  No 

external injury was found on the body. I sent portions of brain matter, right 

and left lungs, liver, spleen, kidney, stomach and its contents, small and large 

intestines  and  its  contents  and  sample  of  blood  from  heart  for  chemical 

analysis. Rest of the organs were pale and healthy. Uterus was non-pregnant 

and healthy and normal”. Cause of death was given on receipt of Forensic 

Science Laboratory report and doctor gave his opinion that cause of death in 

that  case  was  organo  phosphorus  pesticide  consumption  by  deceased. 

Probable duration between death and injury was within few minutes to few 

hours and between death and postmortem examination was within 24 hours. 

Postmortem is Ex. PA and FSL report is Ex.PB.  

18.    Facts of the case indicate that victim Sunita lived in matrimonial 

home for a short duration of six months. She got married on 21.05.2002 and 

the  occurrence  took  place  on  10.11.2002.  During  this  short  duration  in 

matrimonial home, she was ill-treated by her husband and both in-laws on 

account  of  their  demand  of  motorcycle,  colour  Television  and  fridge. 

Complainant categorically stated that he being a poor farmer was unable to 

satisfy this demand. His daughter disclosed about the harassment caused to 

her on account of their aforesaid demand. He along with Charan Singh son 

CRA-S-1021-SB-2004      -15- 

and Bijender had visited in-laws house to make them understand. Father of 

deceased victim conceded that no complaint was lodged with police. Conduct 

of Nawal Singh PW-4 is fully justified from the facts of present case. His 

daughter was married with Jal Singh about six months ago and in this short 

duration there was no point in lodging the report with police. Complainant 

had hope that husband and in-laws family of his daughter would understand 

and  would  refrain  from  ill-treating  his  daughter.  Considering  the  date  of 

marriage and date when the said occurrence took place, it is evident that soon 

before her death victim was maltreated in matrimonial home on account of 

their demand for dowry. 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).” 

Said  presumption  is  rebuttable.  However,  learned  counsel  for 

appellants  failed  to  lead  convincing  evidence  on  record  to  rebut  said 

presumption.

19.    In the case in hand appellants/convicts raised defence that said 

occurrence took place on account of altercation which took place between Jal 

Singh and his mother Rajan on account of giving customary gifts, clothes etc. 

CRA-S-1021-SB-2004      -16- 

to the sister of Jal Singh on the occasion of Bhaiya Dooj. Because of this 

reason, Jal Singh consumed poison and on seeing this Sunita deceased victim 

also consumed poison and both were admitted in the hospital. Aforesaid stand 

taken  by  appellants/convicts  is  falsified  from  the testimony  of  their  own 

witness Baljit Singh paternal uncle of Jal Singh examined as DW-1 who in his 

examination-in-chief  categorically  stated  that  Jal Singh  had  not  taken  any 

poisonous substance. This fact is further falsified from the testimony of Dr. 

S.K. Bhutani PW-9 who medically examined Jal Singh. It has come in his 

examination-in-chief  that  Jal  Singh  was  admitted  with  alleged  history  of 

poisoning and history of epileptic fits. Poison was unknown. There was no 

history of vomiting. Patient (Jal Singh) was anxious, irritated with pulse rate 

110  per  minute,  B.P.  100/60  mm,  respiratory  rate  30  per  minute,  chest 

bilaterally clear, heart S1/S2 normal. R/T with gastric lavage was done. There 

was no obvious smell of any known poison. There was no obvious soilage of 

clothes. There was no obvious staining of oral cavity. From his appearance 

and other circumstances, it cannot be said that he had taken poison or not. It is 

further observed by doctor that during the period of observation of three days, 

there was no symptom that patient had taken poison. Copy of MLR is Ex.PH. 

Therefore,  from  the  testimony  of  doctor,  it  is  crystal  clear  that  Jal  Singh 

appellant/convict did not consume any poison. 

20.    Learned  trial  Court  while  deciding  present  case  had  rightly 

considered  all  facts  and  evidence  on  record.  From  the  evidence  led  by 

prosecution,  it  is  duly  established  that  deceased  victim  was  maltreated  in 

matrimonial home on account of demand of dowry soon before her death, as a 

result of which she died unnatural death i.e. by consuming poison. Therefore, 

CRA-S-1021-SB-2004      -17- 

judgment of conviction under Section 498-A, 304-B read with Section 34 of 

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

21.    I have also considered the order on quantum of sentence passed 

by  learned  trial  Court.  In  the  case  in  hand,  occurrence  took  place  on 

10.11.2002 and appellants were convicted on 24.03.2004 and sentenced on 

26.03.2004. As per custody certificates, appellants Jagdish and Jal Singh have 

undergone custody of more than two years, whereas, appellant Smt. Rajan has 

undergone custody of slightly less than two years. Present criminal appeal is 

being taken up for hearing after a long gap of about 20 years. Present case 

relates to maltreatment of a young bride of 18 years of age in matrimonial 

home  on  account  of  demand  of  dowry  resulting  into  her  unnatural  death 

within six months of marriage falling under Section 498-A and 304-B of IPC. 

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 

appellants/convicts. In the light of this, order of sentence dated 26.03.2004 

passed by learned Sessions Judge, Faridabad 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, as Section 304-B of IPC does not explicitly 

state a fine.  

Present  appeal  preferred  by  the  appellants  is,  accordingly, 

dismissed  with  aforesaid  modification.  Sentence  of appellants  Jagdish,  Jal 

Singh and Smt. Rajan was suspended by the Coordinate Bench of this Court, 

they  are  directed  to  surrender  before  learned  Chief  Judicial  Magistrate, 

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

CRA-S-1021-SB-2004      -18- 

Magistrate, Faridabad would issue warrants of arrest to secure their presence 

and send them 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     

06.05.2025          

lalit 

      Whether speaking/reasoned:  Yes/No 

      Whether reportable:    Yes/No