CRA-D-557-DB-2004 1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGA RH

(101) CRA-D-557-DB-2004

DATE OF DECISION: 03.09.2025

Kuldeep and others ........Appellants

VERSUS

State of Haryana .........Respondent

CORAM HON’BLE MRS. JUSTICE MANJARI NEHRU KAUL

HON’BLE MRS. JUSTICE RAMESH KUMARI

Present Mr. Vikas Malik, Advocate and

Mr. Inderpreet S. Sohal, Advocate, (Amicus Curiae) 

for appellants no.1 and 3.

Appeal qua appellant no.2 (since died) abated

vide order dated 28.07.2025.

Mr. Rajat Gautam, Addl. AG, Haryana.

***

RAMESH KUMARI, J

1. This appeal has been filed against the judgment of conviction and

order of sentence dated 31.05.2004, rendered by learned Additional Sessions

Judge,   Rohtak   in   Sessions   Case   No.8   of   20.01.2004,  in   FIR   No.182   dated

09.09.2003,   under   Sections   304-B,   201   IPC   and   Section   25   of  Arms  Act,

registered at Police Station Sadar Rohtak. All three appellants were held guilty and

convicted under Sections 498-A and 304-B IPC read with Section 34 IPC. The

appellants are not convicted under Sections 302 and 201 IPC but there was no

specific order regarding their acquittal under these two sections in the impugned

judgment. Appellant no.1 Kuldeep is also acquitted under Section 25 of Arms Act.

Vide separate detailed order on quantum of sentence, all the three

appellants were sentenced to undergo rigorous imprisonment for life and to pay

fine of Rs.10,000/- each, in default of payment of fine to further undergo rigorous

imprisonment for a period of three years for offence punishable under Section

304-B read with Section 34 IPC. They are also sentenced to undergo imprisonment

for a period of two years and to pay fine of Rs.2,000/- each and in case of default

CRA-D-557-DB-2004 2

of fine, further rigorous imprisonment for a period of six months for offence

punishable under Section 498-A read with Section 34 IPC.  It is further ordered

that both the sentences shall run concurrently.

Being aggrieved, all the three appellants preferred the appeal in

hand. Appellant no.2 Hawa Singh died during the dependency of appeal and

appeal qua him was abated vide order dated 28.07.2025.

2. FACTS OF PROSECUTION CASE

Facts of the prosecution case as per report under Section 173 Cr.P.C are that

PW6 Rajpal, father of two sons and two daughters moved an application Ex. PE

dated 08.09.2003 seeking action against the three appellants.

The allegations against the appellants in application Ex.PA are that

complainant  married  his  daughter  Poonam,   since  deceased  to  appellant  no.1

Kuldeep on 11.12.2000. He gave sufficient dowry in the marriage and spent

Rs.2,00,000/-. Soon after marriage, appellant no.1 Kuldeep and his parents i.e

appellants no.2 and 3 Hawa Singh and Raj Bala used to taunt Poonam for bringing

dowry. She used to apprise about it to him.  As and when Poonam used to come

she used to apprise them weepingly. 

There are further allegations in the Ex.PE that in August 2001,

Poonam  was   turned   out   from   her  matrimonial   home   by giving   beatings   by

appellants   and   sister-in-law   Savita   alleging   that   she   has   not   brought   dowry

according to their status. They demanded a motor cycle. After 10/15 days, in the

interest of his daughter, PW6 Rajpal went to village Bahu Akbarpur in the house

of her in-laws along with 3/4 persons of his village including his brothers Dharam

Raj, Satbir and one Kartar Singh and gave a sum of Rs.25,000/- to appellants no.2

and 3  (Hawa Singh and Raj Bala) in lieu of motorcycle. Poonam was not kept in

the house of her in-laws properly but again she was turned out of matrimonial

home for the demand of Rs.1,00,000/- for starting shop for appellant no.1 Kuldeep

(her husband) at Rohtak.  Thereafter, PW6 Rajpal along with his brother PW10

CRA-D-557-DB-2004 3

Ved Pal went to the house of appellants on 26.07.2003 along with Poonam and

told the appellants that PW6 Rajpal is a poor person and has not sufficient amount

to fulfill their demands but within a period of one month, he would pay them more

money and left Poonam in their matrimonial home. While he was returning back

appellant no.1 Kuldeep asked that in case the amount is not sent, its consequences

will be bad.  On that day, they came to know that on 04.09.2003, appellant no.1

Kuldeep along with his parents and sister-in-law killed Poonam for not bringing

Rs.1,00,000/-.  Appellants have also cremated the dead body of Poonam without

informing them. After returning to village Bahu Akbarpur PW6 Rajpal satisfied

himself that these dowry seekers had killed his daughter and have done great

crime.  By way of moving complaint Ex.PE, he prayed for initiating action against

them.

INVESTIGATION

3(i) Initially the investigation was carried out by PW-11 SI Rajinder

Singh.  He visited the place of occurrence, prepared site plan Ex.PM.  Regular site

plan Ex.PC was got prepared on 04.12.2003 from draftsman C. Sumit Kumar

PW3.

3(ii) On 15.09.2003, all the three appellants were arrested. On the basis of

disclosure statement Ex.PG dated 15.09.2003 of appellant no.1 Kuldeep country

made pistol Ex.P2 of 315 bore was got recovered from him, allegedly used for

killing Poonam.  Its sketch Ex.PJ was prepared.

One blood stained Gudara Ex.P3 and blood stained Baan Ex.P4 of

the cot were taken into possession vide recovery memo Ex.PH, site plan EX.PM of

place of recovery was also prepared. Burnt bone pieces and ash of the dead body

were also recovered from the cremation ground at the instance of appellant no.1

Kuldeep and were taken into possession vide recovery memo Ex.PK. These

recoveries were attested by Vedpal PW10 and EHC Shri Krishan (given up as

CRA-D-557-DB-2004 4

being unnecessary). On the basis of recovery of country made pistol, offence

punishable under Section 25 of Arms Act was also added.

3(iii) The parcels were sent to FSL, Madhuban and vide its report EX.PO,

human blood was found on Baan Ex.P4, burnt bones were found of human origin

and pistol Ex.P2 was found as fire-arm in working order.

3(iv) On 20.11.2003 marriage card Ex.P1 of Poonam with appellant no.1

Kuldeep was taken into possession vide recovery memo Ex.PD.

3(v) Sanction   Ex.PF   from   District   Magistrate,   Rohtak  for   trial   of

appellant no.1 Kuldeep for offence punishable under Section 25 of Arms Act was

obtained.

4. After completion of investigation, challan was presented against

appellants in the Court of learned Illaqa Magistrate.

The case was committed to the Court of Sessions vide order dated

13.01.2004 by the then learned Addl. Chief Judicial Magistrate, Rohtak.

CHARGES

5. All   the   three   appellants   were   charged   for   committing   offences

punishable under Sections 498-A, 304-B, 201, 302 IPC and Section 25 of Arms

Act to which they pleaded not guilty and claimed trial.

5(i) Prosecution examined 12 witnesses and tendered report Ex.PO of FSL and

closed prosecution evidence.

STATEMENTS OF APPELLANTS AND THEIR PLEA

6. Statements of appellants under Section 313 Cr.P.C were recorded by

the   learned   trial   Court.  Appellant   no.1   pleaded   that   on   the   fateful   day   of

04.09.2003, Raj Singh his next door neighbour was with him in his house. When

he asked his wife Poonam, since deceased, to take money, as he had to go to

market to purchase some articles, she went to chhaubara to bring money from his

mother and while she was coming down, accidentally she fell down from the roof

on the ground. Her head directly struck against the floor. She suffered head

CRA-D-557-DB-2004 5

injuries and became unconscious. On hearing alarm, several neighbours came

there including Suman, sister of his wife. Doctor was called, who after examining

Poonam,   declared   her   dead.   He   sent   telephonic   message   to  Work   Manager,

Haryana Roadways Workshop, Rohtak where his father Hawa Singh (since died)

appellant no.2 and his father-in-law PW6 Rajpal were working. He also made

telephonic call at the house of Satbir, uncle of his wife in village Sanghi. The

police was also called.  His father-in-law PW6 Rajpal also made enquiries and

after being satisfied that it was accidental death of Poonam and there was no fault

on his part, they gave statements to the police and dead body of Poonam was

cremated in their presence. Later on, a false case was registered against them. He

also   pleaded   that   after   the   marriage,   Poonam   was   never   harassed   nor   they

demanded or given dowry articles by her parents. She lived with him happily and

enjoyed matrimonial life till her death.  His parents appellants no.2 and 3 took the

same plea.

DEFENCE  EVIDENCE

7. Appellants in defence have examined DW1 ASI Mahin der Singh,

DW2 Surjan, DW3 Dhanraj Singh Kundu, Works Manager, DW4 Ashok Kumar

Mechanic and DW5 Suresh.

8. After perusal of prosecution evidence and defence evidence as well

as statements of the witnesses, learned trial Court rendered the judgment of

conviction and order of sentence as discussed in para no.1 of this judgment.

9. We have heard Mr. Vikas Malik, Advocate for the appellants and Mr.

Inderpreet Singh, Amicus Curiae for appellants no.1 and 3 and Mr. Rajat Gautam,

learned Additional Advocate General, Haryana for respondents and have gone

through the file carefully.

ARGUMENTS OF LEARNED     AMICUS CURIAE 

10.(i) Learned counsel for the appellants No. 1 and 3 as well as Amicus

Curiae   contend   that   learned   trial   Court   has   committed   error   in   passing   the

CRA-D-557-DB-2004 6

judgment of conviction and order of sentence. The marriage of Poonam with

Kuldeep was solemnized on 11.12.2000.   She lived in her matrimonial home

happily.  No demand of dowry in any form was made. She was never harassed and

never turned out of matrimonial home. Appellants never demanded a motorcycle

and Rs.1,00,000/- from Poonam or her parents.   Her death on 04.09.2003 was

accidental as she fell down from the staircase of the roof of her house.  Learned

trial Court wrongly invoked Sections 113(B) and 106 of the Evidence Act against

the appellants.

10.(ii) Learned Amicus Curiae contends that learned trial Court has not

appreciated   the   statement   of   DWI  ASI   Mahinder   Singh,   who   recorded   the

statement of PW6 Rajpal, father of deceased, PW9 Kitabo Devi, mother of

deceased and PW10 Vedpal, uncle of deceased and other relatives vide Ex.DB, DD

and DG that death of Poonam was by accident and they have no objection if body

was cremated. Learned trial Court also given the findings that body of Poonam

was cremated in the presence of PW6 Rajpal and other family members and there

is unexplained delay of 4 days in lodging the FIR which is afterthought. Had

accused committed dowry death of Poonam, her parents would not have let her

body cremated without her postmortem.

10.(iii) Learned trial Court, on the one hand, is suspicious of the conduct of

DW1 Mahinder Singh, who was the first one to visit the spot and recorded the

statements of parents and other relatives of Poonam but on the other hand learned

trial Court also disbelieved the evidence of PW6 Rajpal, father of deceased, PW9

Kitabo Devi, mother of deceased and PW10 Vedpal, uncle of deceased to the

effect that they have thumb marked and signed blank papers which were later on

converted into their statements Ex.DB, DD and DG. If their statements were

recorded by DW1 ASI Mahinder Singh and this witness thumb marked and signed

these statements and it was not signed on blank papers, in that eventuality, the

statement of DW1 ASI Mahinder Singh cannot be doubted.

CRA-D-557-DB-2004 7

10.(iv) Alleged   recovery   of   country   made   pistol   from  appellant   no.1

Kuldeep was not believed by the learned trial Court and appellant no.1 Kuldeep

was acquitted of the charge framed under Section 25 of Arms Act. Once the

prosecution acquitted appellant no.1 Kuldeep under Section 25 of Arms Act, the

prosecution story that Poonam was shot dead with fire arm is totally dis-believable

and cannot be accepted.

10. (v) Learned trial Court also rendered the finding that there was neither

demand of motorcycle in August 2021 nor of Rs.1,00,000/-. Once, this fact finding

has been recorded then the harassment of Poonam on the ground of demand of

dowry does not arise at all and the ingredient of Section 304-B IPC are missing,

Section 113-B of Evidence Act, cannot be invoked.

10. (vi) The trial Court convicted the appellants on the basis of statements of

PW6 Rajpal, father of deceased, PW9 Kitabo Devi, mother of deceased and PW10

Vedpal, uncle of deceased. They are interested witnesses and their statements

regarding demand of motor cycle and Rs.1,00,000/- dowry are not believed by the

learned trial Court but the general allegations of demand of dowry are believed.

Their statements are not trustworthy and they are deposing against the appellants

only at the instance of police whereas in their initial statements recorded by DW1

Mahinder Singh, they did not doubt the death of Poonam being allegedly caused

by appellants.

10. (vii) Learned counsel and Amicus Curiae further contend that Suman,

cousin  of Poonam, since deceased, was the best witness to depose  whether

Poonam was ever mal-treated or harassed or tortured for demand of dowry but she

is not examined neither cited as witness nor examined which is fatal to the case of

prosecution.

Pointing out the findings of the learned trial Court in their favour and

the statement of these witnesses, learned Amicus Curiae vehemently prayed for

CRA-D-557-DB-2004 8

acquittal of the appellants for the offence they have been convicted and sentenced

to. 

ARGUMENTS OF LEARNED STATE COUNSEL

11. Learned State counsel supported the impugned judgment and order

of conviction. He contends that appeal has been filed with absolute false and

baseless allegations which is liable to be dismissed. Learned trial Court has rightly

invoked Sections 106, 113-B and 32 of Evidence Act against the appellants no.1

and 3. In support of his contention, learned State counsel relied upon oral and

documentary evidence led by the prosecution before learned trial Court.

DISCUSSION

12.(i) Upon hearing learned Amicus Curiae for appellants no.1 and 3 and

perusal of record as well as paper book and learned trial Court’s record, it

transpires that appellant no.1 Kuldeep was married with Poonam, since deceased,

on 11.12.2000 and her death took place on 04.09.2003 and appellant no.2 Hawa

Singh (since died) is father of appellant no.1 Kuldeep and appellant no.3 Raj Bala

is his mother. Meaning thereby, she died within seven years of solemnization of

her marriage with appellant no.1 Kuldeep.

12. (ii) Undisputedly, no postmortem report on her body was conducted and

there is no medically approved case of death of Poonam. Appellants are convicted

under Sections 304-B read with Section 34 IPC and 498-A IPC read with Section

34 IPC, which defines and provides the punishment for dowry death reads as

under:-

304B. Dowry death.—

(1)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

CRA-D-557-DB-2004 9

such husband or relative shall be deemed to have caused her

death.

Explanation.— For the purpose of this sub-section, “dowry” shall

have the same meaning as in section 2 of the Dowry Prohibition

Act, 1961 (28 of 1961).(2)Whoever commits dowry death shall be

punished with imprisonment for a term which shall not be less than

seven years but which may extend to imprisonment for life. 

Section 113-B of Indian Evidence Act inserts statutory

presumption as to dowry death. This Section reads as under:-

Section 113 B

1. 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).

Hon’ble Supreme Court in Gurmeet Singh Vs. State of Punjab, AIR 2021 SC

2616 held that

“ Section 304-B(1) IPC defines ‘dowry death’ of a woman. It

provides that ‘dowry death’ is where death of a woman is

caused by burning or bodily injuries or occurs otherwise than

under normal circumstances, within seven years of 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, in connection with demand for dowry. Further,

Section 304-B(2), IPC provides punishment for the aforesaid

offence.

This Court, in the recent judgment of Satbir Singh v. State of

Haryana, Criminal Appeal Nos. 1735-1736 of 2010 summarized the law under

Section 304-B, IPC and Section 113B, Evidence Act as under:

CRA-D-557-DB-2004 10

“i. Section 304-B, IPC must be interpreted keeping in

mind the legislative intent to curb the social evil of bride

burning and dowry demand.

ii. The prosecution must at first establish the existence of

the necessary ingredients for constituting an offence

under Section 304-B, IPC. Once these ingredients are

satisfied, the rebuttable presumption of causality,

provided under Section 113-B, Evidence Act operates

against the accused.

iii. The phrase “soon before” as appearing in Section

304-B, IPC cannot be construed to mean ‘immediately

before’. The prosecution must establish existence of

“proximate and live link” between the dowry death and

cruelty or harassment for dowry demand by the husband

or his relatives.

iv. Section 304-B, IPC does not take a pigeonhole

approach in categorizing death as homicidal or suicidal

or accidental. The reason for such non categorization is

due to the fact that death occurring “otherwise than

under normal circumstances” can, in cases, be

homicidal or suicidal or accidental.”

Similar opinion is expressed in Kans Raj v. State of Punjab, (2000)

5 SCC 207; Rajinder Singh v. State of Punjab, (2015) 6 SCC 477.

12. (iii) In the present case, as observed earlier, since death of Poonam

took place on 04.09.2003 and her marriage was performed on 11.12.2000, her

death being taken place within seven years of marriage is proved. Now it is for the

prosecution to prove that her death was by burning or bodily injuries or occurs

otherwise than under normal circumstances.  

12. (iv). It is to examine whether the prosecution proved the existence

of dowry demand “soon before her death”. 

CRA-D-557-DB-2004 11

Now, here the evidence of prosecution witnesses became all the

more  important. The  evidence  of  three  witnesses  i.e  PW6  Rajpal,  father  of

deceased, PW9 Kitabo Devi, mother of deceased and PW10 Vedpal, uncle of

deceased is to be scrutinized.

12.(v) PW6 Rajpal in his examination-in-chief proved statement Ex.PE

recorded by SI Rajinder Singh. He when subjected to cross examination and stated

that EX.PE was got typed by his brother.  He was with him at that time.  He also

stated that Suman, daughter of Satbir is married with Anil, a collateral of Kuldeep.

His   house   is   nearby  house   of   appellant   no.1   Kuldeep  in   the  same   locality.

Marriage of Suman and Poonam was solemnized on the same day in the house of

his brother Satbir. She is still living in her matrimonial home.  

This part of the statement of PW-6 Raj Pal proved that his niece

Suman  is married with  the  cousin of appellant-Kuldeep and residing in the

neighbourhood. She was best witness to depose about the conduct of appellants

with Poonam with regard to demand of dowry but she is not joined in the

investigation   neither   cited   as   a   witness.  Thus,   the  best   available   witness   is

withheld by the prosecution for reasons known to it fully knowing that had she

been examined in the Court, she would have thrown light on the relationship of

Poonam with her husband.

PW6   Rajpal   also   deposed   that   appellants   started   harassing   and

torturing her daughter after one year of her marriage.   He also alleged that

Panchayat was convened on two occasions, and no other Panchayat was convened.

He also stated that they did not make any complaint to any authority regarding

demand of Rs.25,000/- or motorcycle or Rs.1,00,000/-. Had any demand been

made   by  the   accused,   they  would   have   made   any  complaint   to   the   higher

authorities or in the department, where he is working with appellant-Hawa Singh

(since died), because PW-6 Raj Pal also deposed that he himself and appellant

no.2 Hawa Singh were working in Haryana Roadways, Rohtak depot.  He never

CRA-D-557-DB-2004 12

made any complaint to the department against Hawa Singh, appellant no.2 (since

died). 

At   another   stage   of   his   cross-examination,   he   deposed   that   he

borrowed Rs.10,000/- from neighbourer Ram Pal s/o Deep Chand and rest of

Rs.15,000/- was arranged by him for giving Rs.25,000/-. He could not repay the

said borrowed amount of Rs.10,000/-.  No person from village Bahu Akbarpur was

present at the time of giving Rs.25,000/-. No writing was executed at the time.

There was no writing for giving assurance to him by the accused person. Demand

of Rs.1 lac after one year of payment of Rs.25,000/-. At that time, Poonam stayed

with him for 15 days before being taken to her matrimonial home. He was not in a

financial position to give Rs.1 lac. He did not report the matter to police, since the

matter pertains to his daughter. He also did not report the matter to the police

regarding   aforesaid   threat   extended   by  appellants   Kuldeep.   Till   the   date   of

recording of his statement, he had not made any complaint against appellants

persons except Ex.PE.

PW-6 Raj Pal admitted his signature on complaint Ex. DB but

alleged that his signature was obtained on blank paper. 

12. (vi) PW9   Kitabo   Devi,   mother   of   the   deceased,   in  her

examination-in-chief also levelled the same allegations as are stated by PW6

regarding demand of dowry in the form of motorcycle and Rs.1,00,000/- and

giving of Rs.25,000/- in cash to appellants in lieu of Motorcycle. She also stated

that please took them to the house of somebody else where their signatures and

thumb impressions were obtained on blank paper on the pretext that Poonam was

to be medically examined.

She when subjected to cross-examination stated that her  daughter

was harassed by appellants persons after one year of her marriage when she was

sent to her matrimonial home for the first time. Her daughter was never got

medically examined. They never made any complaint to any authority or any

CRA-D-557-DB-2004 13

person against the mis-behaviour of appellants. They paid aforesaid amount of

Rs.25000/- after one year of sending Poonam to her in-laws and after two years of

her marriage. Rs.1,00,000/- was demanded after 10-15 days of the payment of

Rs.25000/-. They never made any complaint to any authority against appellants

persons prior to lodging complaint Ex. PE. 

PW-9-Kitabo, at another stage of cross examination deposed that

Rs.12,000/- was borrowed from her brother-in-law Satbir and the rest of Rs.13,000

was arranged by them from the cash in hand for the said payment of Rs.25,000/-.

Amount borrowed from Satbir Singh has not been paid back to him. 

She  also  deposed   that  she   does  not  know   who  sent  telephonic

message regarding the death of Poonam on 04.09.2023. Her husband, brothers

three in number, Kartara Singh, uncle of her husband and they four other ladies

reached Bahu Akbarpur at about 02:00 pm or 02:30 pm. She also stated that about

10 gents and 4-5 ladies were present in the house of appellants persons. Gents

were sitting outside the house. Dead body was lying in the backside room of their

house. After seeing the dead body, they informed the police, which reached there

within 30 minutes. Police remained there for half an hour, they did not make any

enquiry from any person as to how Poonam died. But they had made up their mind

after seeing dead body. When police left the place, within 30 minutes thereafter

they also left that place and come to their village. Her brother-in-law and her

husband remained at Rohtak Police station. She did not go to PGI MS Rohtak. She

had inadvertently mentioned regarding her visit to PGI MS Rohtak whereas she

had not gone. Only her husband and brother-in-law had gone.

12.(vii) PW10 Vedpal in his examination-in-chief also corroborated

the statement of PW6 Rajpal and PW9 Kitabo Devo and he is eye witness of

recoveries i.e Baan, Godara and pistol vide Ex.PH and recovery memo vide which

pieces of bone and ash were recovered vide EX.PK.

CRA-D-557-DB-2004 14

PW10 Vedpal when subjected to cross-examination stated that he had

told   to   the   police   that   on   04.09.2003,   on   receiving  telephonic   information

regarding death of Poonam he alongwith his brothers Rajpal, Dharam Pal, Kartar

Singh and 2-3 ladies alongwith Satbir reached village Bahu Akbarpur and found

the dead body of Poonam in the house of her in-laws on the ground, they made a

telephonic call to the police, in the wake of which police reached there and

obtained their signatures on blank papers.  He was confronted with the contents of

Ex.DE, wherein this fact is not recorded.   He in his examination-in-chief has

improved his testimony than what was recorded under Section 161(4) Cr.P.C.  At

another stage of his cross-examination, he stated that they stayed in village Bahu

Akbarpur on 04.09.2003 for two hours i.e around 02:30 pm, police was there when

they left the village. They reached PGIMS, Rohtak at about 03:30 pm and waited

for the police there upto 06:00 pm.   They did not visit to DC or IG police at

Rohtak.  On the next day they did not visit till 08.09.2003 to any authority. He

time and again reiterated that on 04.09.2003 police obtained signatures of Rajpal,

Satbir, himself and Dharam Raj on blank sheets. On 04.09.2003, Balbir,   his

brother-in-law  Sunil  and  Parkash  son  of  Balbir  were  also  with   them.  Their

signatures were obtained at the same time. He alleged that at that time nothing was

written on the paper, on which their signatures were obtained on blank papers in

the presence of so many persons.

12.(viii) If parents of deceased along with others including PW-10, Ved Pal

reached the in-laws house of deceased Poonam on the day of her death, then their

conduct is extremely unnatural. They did not enquire from any person how their

daughter died. Had they been suspicious about the death of Poonam, they would

have got lodged FIR against the accused immediately then and there.  Rather they

got recorded their statements Ex.DB, DD and DG recorded to DW1 ASI Mahinder

Singh and thereafter took the plea that their signatures were obtained on blank

paper by the police. It is not possible that the police and DW-1 ASI Mahinder

CRA-D-557-DB-2004 15

Singh   would   have   obtained   the   signatures   of   parents  of   the   deceased   who

assembled in the house of accused alongwith large number of persons on blank

papers.

12(ix) On   the   other   hand,   the   appellants   have   examined   DW1   ASI

Mahinder Singh, who was first to visit the spot and he specifically stated that on

04.09.2003,  he  went  to  village  Bahu Akbarpur  in  connection  with  death  of

Poonam wife of appellant no.1 Kuldeep.  Dead Body of Poonam was lying at her

matrimonial   home.   Many   persons   were   present   there.  They   questioned   the

presence of police and asked to go away as they do not want any action by the

police and have arrived at a compromise. Appellants were not present at their

house, however, parents, brother and 6-7 persons from the side of deceased were

present outside the house of appellants. He asked them to make the statements to

which they replied that they do not want any action and want to cremate Poonam

without postmortem as they were satisfied with the cause of death of Poonam. He

recorded the statements of Rajpal, Kitabo and joint statement of Dharam Raj, Ved

Pal, Balbir, Parkash, Satbir and Sunil. Ex. DB, DD and IG are the true and correct

photostate   copies   of   those   statements,   under   his   handwriting   and   SHO   was

informed on the telephone about the situation to which he replied that after

recording the statements whatever he feel proper, he should do it and should

proceed as per wishes of the parties. After returning from the spot, he gave original

statements to SHO Bijender Singh. Statements Ex. DB, DD and DG were given by

the parties voluntarily and without any pressure or threat.

 His examination reveals that only he attended the crime meeting in

the office of IG, Rohtak and he returned back to Police Station around 12 or 12:30

pm and only this was entered in rojnamcha but his arrival was not recorded. He

also went to village Bahu Akbarpur without making any entry in rojnamcha and

returned from village Bahu Akbarpur around 06:30 pm and entry in this regard

was made in rapat.   Additional entry of last two and half lines was made by

CRA-D-557-DB-2004 16

C. Ramesh Kumar, who was working as Asstt. Clerk in Police Station, at his

instance because he had not specifically mentioned regarding his visit to Bahu

Akbarpur which is not disputed by PW6 Rajpal, PW9 Kitabo Devi and PW10

Vijaypal. Therefore, non mentioning of time in the rapat regarding visit is not

important.  It is another matter that departmental proceedings are going on against

him in connection with this case which is regarding interpolation of DDR No.30

and for giving copies of those statements to the opposite party, when they file the

bail application but the recording of statements vide Ex. DB, DD and DG by this

witness is not challenged by the State/prosecution. The learned trial Court in its

judgment in para no.22 observed that “complainant Raj Pal PW6, Kitabo PW9

and Ved Pal PW10 have stated that their signatures and thumb impressions were

obtained when these were blank papers, but these statements are not trustworthy,

especially   when   it   is   stated   by   them   that   they   were  taken   in   the  house   of

neighbourer by the police. If it was so, then there was no rhyme or reason for ASI

Mahinder Singh to obtain their signature or thumb impressions on blank papers

and then later on to prepare the same. Otherwise, also from the perusal of these

documents, it is very clear that these documents were written in normal and

natural course writing the document in the same flow. There is no attempt to

adjust the space with regard to the places of signatures/thumb impressions, Ex.DG

also shows that thumb impression of Balbir was obtained when body of the

document was already written including his name, as well name of other witness

Satbir. Moreover, had thumb impression been obtained prior to writing document

then, in all probabilities, names of all witnesses would have been written on the

blank space after giving sufficient space around it but it seems that thumb

impression was put after the writing of the names of the witnesses and not vice-

versa.”  Therefore, the statement of prosecution witnesses  Raj Pal PW6, Kitabo

PW9 and Ved Pal PW10 that their statements were written and signatures were

obtained on blank papers were rightly not believed by the learned trial Court.  In

CRA-D-557-DB-2004 17

para no.23 of the impugned judgment learned trial Court further observed that

“Moreover, explanation of these witnesses for giving their signatures and thumb

impressions to the police does not inspire confidence that these were obtained for

sending the dead body for postmortem examination and that too of so many

persons on three different papers. Signature and thumb impression would have

been obtained only at the time of handing over the dead body after postmortem

examination and that too only to the legal heirs and not to so many persons. It is

very clear that this lame excuse has been extended by these PWs only in order to

come up from their said statements given to the police at that time.”  These

observations of the learned trial Court and perusal of evidence and statements and

first recorded statement to DW-1 ASI Mahinder Singh, proved that initially,

parents of Poonam i.e. PW6 and PW9 and uncle PW10- Ved Pal did not have

suspicion regarding the unnatural death of Poonam and opted not to lodge any FIR

against the accused and FIR is lodged by way of moving complaint Ex.PE, after

four   days   of   death   of   Poonam.   Her   dead   body  was   also   cremated   without

postmortem in the presence of her parents and other relatives and the learned trial

Court did not believe that the dead body of Poonam was cremated in the absence

of her parents. 

Commenting heavily on the conduct of Investigating Officer SI

Rajender Singh PW-11, learned trial Court in para 26 of the impugned judgment

observed   that  

“26.   It   is   also   very   sorry   state   of   affair   to   note  that

Rajender Singh PW11 has stated that PWs Rajpal and the complainant party were saying

to him that at that time they were subject to pressure and so, Poonam was cremated in

their presence, but he did not record their statements, in this regard thinking that writing

statements in this regard would adversely affect the prosecution case. It shows that he

was   not   properly   discharging   his   official   duties   and   conducted   the   investigations

impartially to find out the truth but becoming party in favour of the complainant and

against the accused.”

CRA-D-557-DB-2004 18

Learned trial Court also observed in para no.39 of the judgment

that “all three material witnesses have been cross-examined at length.  They have

been groomed to a great extent.  But it is very clear that on material aspects of

harassment of the deceased, at hands of appellants persons on account of dowry,

their evidence is trustworthy and reliable. But their evidence regarding specific

demand of motor cycle of August 2001 and later demand of Rs. 1,00,000/- or that

the dead body was cremated in their absence are not trustworthy or reliable. They

were not children, for being befooled by the police for going away from the spot to

PGIMS   Rohtak,   without   the   dead   body   or   they   would   have   waited   there

indefinitely, allowing the cremation in their absence especially, when they were so

many persons. They had informed the police. At that time there was also no rhyme

or reason for the police to be party for one or, against the other. It is very clear

that under some constraints or pressure may be due to some compromise, they that

time did not require the postmortem of the dead body and allowed its cremation

but later on they became wise. Because of their this conduct, it cannot be said that

appellants would come out from the crime they committed.”

12.(x) If   the   alleged   demand   of   motorcycle   and   Rs.1,00,000/-   by   the

appellants from Poonam or her parents is not proved by the prosecution during

trial as concluded by learned trial Court then, the general and vague allegations

that appellants were not satisfied with the dowry and were demanding dowry and

harassing Poonam cannot be believed.   Prosecution has to prove what kind of

dowry was allegedly being demanded by the appellants from deceased or her

parents.  The vague allegations regarding the demand of dowry or subjecting the

deceased to cruelty are general in nature.   If the demand of motor cycle and

Rs. 1 Lac are not proved, general allegations of demand of dowry,   cruelty or

harassment of Poonam by appellants cannot be believed and appellants cannot be

linked to the death of Poonam. Moreover, the appellants has come up with

CRA-D-557-DB-2004 19

explanation regarding the death of Poonam that when she went upstairs to take

money from appellants/appellant no.3 at the asking of appellants/appellant no.1

Kuldeep, she fell down and suffered injuries on her head. Section 106 of Evidence

Act cannot be invoked against the appellants.  The appellants would have simply

claimed innocence and ignorance regarding the cause of death of Poonam as no

postmortem was conducted on the dead body of Poonam, inspite of the fact that

her parents and other relatives visited her home on the fateful day of 04.09.2003.

The accused Kuldeep has already been acquitted under Section 25 of Arms Act,

therefore, the allegation that the accused caused the death of Poonam by gun shot

injury are already disbelieved by the  learned  trial Court.  In  the absence of

postmortem the cause of death is not proved and her death as a result of cruelty

cannot be proved.  Section 113-B of Evidence Act can only be invoked against the

appellants, in case, the prosecution proved that she was subjected to cruelty or

harassment by the appellants in connection with any demand of dowry.

CONCLUSION

In   view   of   above   analysis   of   prosecution   evidence,  the   only

conclusion that can be drawn is that learned trial Court committed error by

rendering the judgment of conviction and consequent order of sentence. The

appellants are acquitted of charges for the offences for which they are convicted

and sentenced.  Their bail bonds and surety bonds also stand discharged. 

Miscellaneous application(s) if any, also stand(s) disposed of. 

(MANJARI NEHRU KAUL) (RAMESH KUMARI)

             JUDGE JUDGE

03.09.2025                      

mamta/sonia/pooja saini                     

Whether speaking/reasoned Yes/No

Whether reportable Yes/No