CRA-S-2311-SB-2004(O&M) -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH

CRA-S-2311-SB-2004(O&M)

                        Reserved on:28.08.2025

             Date of Order:05.09.2025

Naib Singh                       ..Appellant

Versus

State of Haryana                             ..Respondent

CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL 

Present: Mr. Atul Lakhanpal, Sr. Advocate, with

Mr. R.S.Chahal, Advocate,

Mr. Karun Jain, Advocate, for the appellant.

Mr. Ved Parkash, Sr. DAG, Haryana.

SHALINI SINGH NAGPAL    , JUDGE    

1. This appeal is directed against the judgment of conviction dated

27.10.2004 and order on quantum of sentence dated 29.10.2004 of the Court

of learned Additional Sessions Judge, Fatehabad.

2. Vide impugned judgment and order, appellant-Naib Singh was

convicted under Section 304-B and 498-A IPC while co-accused Seeta

Singh and Bant Kaur were acquitted of the charges.  Appellant-Naib Singh

was sentenced as under:-

Under Section 304-B Rigorous imprisonment for a period of seven

years and to pay a fine of Rs.5000/-. In default

of payment of fine, to further undergo rigorous

imprisonment for a period of two months.

Under Section 498-A Rigorous imprisonment for a period of two

years and to pay a fine of Rs.1000/-. In default

of payment of fine, to further undergo rigorous

imprisonment for a period of fifteen days.

Both sentences were ordered to run concurrently.

3. Narrative of the prosecution case, in the report under Section

CRA-S-2311-SB-2004(O&M) -2-

173 Cr.P.C., is that on 11.04.2002, complainant-Labh Singh son of Mange

Ram lodged a complaint with ASI Balbir Singh, who was on patrol duty,

stating   that   he   was   resident   of   village   Dhamtan   Sahib   and   was   an

agriculturist.  They were three brothers and two sisters, he being the eldest

followed by his sister Angrejo, Darbara, Ramphal and Mukesh.  Angrejo

was married two years ago with Naib Singh son of Sita Singh, resident of

village Damkora.  Dowry articles such as T.V., fridge, cooler, double bed,

gold ornaments, clothes etc. were given at the time of marriage, as per their

means.   After some days of the marriage, in-laws of   his sister started

harassing and taunting her for not bringing Hero Honda motorcycle.  His

sister was thrashed and sent to the parental home with demand of motorcyle.

A panchayat of village  Damkora and Dhamtan Sahib was convened and

Angrejo was sent back on the assurance of Sarpanch-Mithu Singh of village

Damkora. 

4. Complainant further stated that on 09.04.2002, Sarpanch-Mithu

Singh telephonically informed that they should come and take Angrejo back.

Thereupon, on 10.04.2002, he and his family members including his nephew

Abhey Ram reached village Damkora and met Mithu Singh.  They also met

Angrejo, who told them that  demand of motorcycle  was being repeatedly

raised.  She further informed that her husband-Naib Singh, father-in-law-Sita

Singh and mother-in-law-Bant Kaur thrashed her.   They prevailed upon

Angrejo and assured that they would return the next day, advising her not to

take any wrong step.  He, Abhey Singh, Ganga Bishan, Panch Block Samiti

and Raj Kumar, Panch visited   village Damkora, where they learnt that

Angrejo was lying dead on the double bed, in burnt condition.  He suspected

that his sister Angrejo was burnt by her husband-Naib Singh, father-in-law

CRA-S-2311-SB-2004(O&M) -3-

Sita   Singh   and   mother-in-law   Bant   Kaur   on   account   of   demand   for

motorcycle.  Legal action was prayed for.

5. On the complaint, case under Section 498-A/304-B/34 IPC was

registered. Investigation was commenced, proceedings under Section 174

Cr.P.C. were initiated, statements of witnesses were recorded and site plan

was drawn up. Dowry articles were recovered. Naib Singh, Sita Singh and

Bant   Kaur   were   arrested.     On   completion   of   usual   formalities   of

investigation, challan was presented in the Court. 

6. Copies of challan were supplied to the accused free of costs as

envisaged under Section 207 Cr.P.C.

7. Vide order dated 02.07.2002, learned Sub Divisional Judicial

Magistrate, Tohana, committed the case to the court of learned Additional

Sessions Judge(I), Fatehabad. 

8. The   court   charged-sheeted   Naib   Singh   (husband),   Sita

Singh(father-in-law) and Bant Kaur (mother-in-law) under Section 304-B

IPC and 498-A IPC on 20.12.2002.  They abjured their guilt and claimed

trial.

9. The prosecution, in order to prove its case, examined PW1-HC

Ram Kumar,  who proved the special report, Ex.P1. PW2-Sube Singh,

Inspector,   who   prepared   the   report   under   Section   173   Cr.P.C.,   on

26.04.2002.  PW3-Balwant Singh, Draftsman, proved the site plan Ex.P2,

which he prepared on 21.04.2002. PW4-Lab Singh narrated prosecution case

as per his his first version, Ex.P3, which he proved. PW5-Abhey Ram son of

Risala, supported the version of PW4-Labh Singh regarding the demand of

Hero Honda Motorcycle  and his visit to village Damkora along with Labh

Singh on 10.04.2002 and deposed about the demand of motorcycle as

CRA-S-2311-SB-2004(O&M) -4-

narrated by the deceased.   He also deposed regarding the visit to village

Damkora, the day the dead body was seen lying in burnt condition.   PW6-

Raj Kumar son of Kanhiya Lal supported the statement of Labh Singh in

material particulars. PW7-Randhir Singh son of Risal Singh accompanied

the police to village Damkora for recovery of dowry articles from the house

of Naib Singh on 14.04.2002 and proved the recovery memo Ex.P4. PW8-

HC Hargian Singh tendered in evidence his affidavit Ex.P5.   PW9 HC

Balwant Singh took the dead body of deceased Angrejo for post mortem and

deposed about the sealed parcel made over by the doctor vide memo Ex.P6.

PW10-ASI Tara Chand recorded formal FIR Ex.P1 on rukka Ex.P3 on

11.04.2002 and proved his endorsement Ex.P3/A. PW11 Constable Om

Parkash   tendered   in   evidence   his   affidavit   Ex.P7.   PW12-Photographer

Rohtash took photographs Ex.P8 to Ex.P12 of the burnt dead body on

11.04.2002.  He also proved the negatives Ex.P13 to Ex.P17. PW13- Dr.

Kusum Gupta conducted post mortem examination on the dead body of

Angrejo on 11.04.2002 and proved the post-mortem report Ex.P28, the

inquest report Ex.P29, ornaments Ex.P19 to Ex.P25 recovered from the dead

body, FSL report Ex.P30.   PW14-ASI Balbir Singh, Investigating Officer,

deposed regarding the various steps of investigation.   He proved various

documents prepared during investigation.

10. After closure of prosecution evidence, statements of accused

Naib Singh, Sita Singh and Bant Kaur were recorded under Section 313

Cr.P.C.   They denied the incriminating evidence as incorrect. Appellant-

Naib Singh stated that he never demanded dowry or Hero Honda motorcycle

from Angrejo; that he was living separately with his wife.  He further stated

that he was suffering from Jaundice since long and  Angrejo did not wish to

CRA-S-2311-SB-2004(O&M) -5-

live with him due to his prolonged illness.  Further, that no one from the

family was present in the house on the day of occurrence and Angrejo was

sleeping in the room. On noticing smoke from the room, some persons broke

open the door and found her dead.  The door was bolted from inside. They

informed the parents of Angrejo through Mithu Singh Sarpanch.

11. In defence, the appellant examined DW1-Baldev Singh son of

Ajmer Singh, who claimed to be mediator in the marriage of Naib  Singh

and Angrejo.  He stated that Sita Singh, Naib Singh and Bant Kaur did not

raise any demand of dowry prior to or at the time of marriage; that Naib

Singh was residing separately from his parents and had separate mess; that

Mange Ram never approached him regarding demand of dowry; that Naib

Singh was suffering from Jaundice after the marriage.

12. Learned   trial   court,   on   appreciation   of   evidence  and   after

considering the arguments addressed, convicted the appellant and sentenced

him as indicated in the preceding paragraphs.

13.  Mr. Atul Lakhanpal, learned senior counsel for the appellant

submitted that learned trial court, vide impugned judgment of conviction

dated 27.10.2004   and order on quantum of sentence dated 29.10.2004,

acquitted the parents-in-law of deceased while recording conviction under

Section 304-B IPC and 498- A IPC against the appellant.  Referring to the

complaint, Ex.P3, which formed the basis of FIR, it was canvassed that the

marriage of deceased and the appellant was two years old.  Learned counsel

took the court through the statement of   complainant-Labh Singh in his

complaint Ex.P3 and during trial as PW-4, submitting that version of the

witness before the court was much improved over his previous statement and

the witness was duly confronted with   statement Ex.P3, during cross-

CRA-S-2311-SB-2004(O&M) -6-

examination. Improved version of   PW4-Labh Singh could not be relied

upon and the statement was liable to be ignored.

14. Learned counsel for the appellant further referred to cross-

examination of  PW4-Labh Singh to submit that there was no demand of

dowry either before the marriage or at the time of marriage.  He went on to

argue that the statements of  PW4-Labh Singh, brother of deceased, PW5-

Abhey Ram son of Risala and PW6-Raj Kumar son of Kanhiya Lal, co-

villagers of the complainant were hearsay. Cross-examination of PW4-Labh

Singh made it clear that no motorcycle was ever demanded from him by the

appellant and he stated about the demand, on the basis of what deceased said

to him.  PW5 and PW6, both conceded that Labh Singh told them regarding

the demand of dowry by the appellant.

15. Learned counsel next submitted that deceased had, in fact,

committed suicide as the appellant was suffering from Jaundice and was not

keeping well for some time.  On that account, deceased did not wish to live

with him.   In this context, he referred to the statement of Investigating

Officer, PW-14, who conceded that  deceased was inside the room when she

caught fire and the door of the room was broken open by inmates of the

house. Learned counsel further canvassed that PW13-Dr. Kusum Gupta,

stated before the court that was was no smell of alcohol, kerosene or petrol

on the body at the time of examination. Thus, it could well be a case of

accidental death.

16. Referring to Karan Singh vs State of Haryana, 2025 ALL SCR

(Crl.)  589,   it  was  urged  that  prosecution  failed   to  prove  the  specific

instances of cruelty or harassment for dowry demand and on this ground

alone, appellant deserved to be acquitted of the charges.  In this context, he

CRA-S-2311-SB-2004(O&M) -7-

also referred to Rohtash vs. State of Haryana, 2012 (3) SCC(Crl) 287, The

State of Uttarakhand vs. Sanjay Ram Tamta @ Sanju @ Prem Prakash,

2025(2) RCR (Criminal) 61 and Panchanand Mandal @ Pachan Mandal

and another vs. State of Jharkhand, (2014) 1 SCC (Cri) 24, submitting that

evidence of cruelty and harassment in general was not sufficient to attract

304-B IPC.

17. Mr. Ved Parkash, Sr. Deputy Advocate General, Haryana, in

reply, submitted that the evidence of PW4-Labh Singh, PW5-Abhey Ram

and PW6-Raj Kumar was admissible in evidence to prove the demand of

dowry.  Referring to the statement of PW13-Dr. Kusum Gupta, it was argued

that the evidence established that deceased suffered 100% burns, thus, the

unnatural death was well proved.  He further submitted that the deceased

was married in the year 2000 and died in the year 2002, within two years

and there was sufficient evidence to show that she was subjected to cruelty

and  harassment by the appellant, who demanded motorcycle, soon before

her death. He prayed that the appeal be dismissed.

18. To prove the offence under Section 304B IPC against appellant-

Naib Singh, prosecution was required to prove:-

(i) That death of Angrejo was caused by burns or occurred

otherwise than under normal circumstances. 

(ii)   That her death occurred within seven years of her  

marriage.

(iii)  That   the   deceased   was   subjected   to   cruelty   or 

harassment by her husband appellant-Naib Singh. 

(iv)    That   the   cruelty   or   harassment   was   for,   or   in 

connection with demand for dowry.

(v)    That such cruelty or harassment was meted out to the 

deceased soon before her death with a view to coerce 

CRA-S-2311-SB-2004(O&M) -8-

her parents to meet unlawful demand of dowry.

19. It is in the statement of  PW4-Labh Singh, brother of the

deceased, that Angrejo was married with Naib Singh in the year 2000.  His

statement regarding the date of   marriage was not challenged in cross-

examination.   Appellant-Naib Singh too conceded in his statement under

Section 313 Cr.P.C., that he was married with Angrejo on 31.03.2000.

During the course of argument also, no dispute regarding the date of

marriage has been raised.  It is, therefore, proved that appellant-Naib Singh

was married with Angrejo on 31.03.2000.

20. As per Ex.P28, post-mortem report, death of Angrejo occurred

on 11.04.2002. The post-mortem report Ex.P28 duly proved by PW-13-Dr.

Kusum Gupta, proves that the cause of death was suffocation due to 100%

burns which were ante-mortem in nature.   Prosecution thus successfully

proved that death of Angrejo occurred by burns otherwise than under normal

circumstances. It is quite inconsequential in this proceeding that Dr. Kusum

Gupta,  who conducted the post mortem examination on the dead body of

Angrejo, found no smell of alcohol, kerosene or petrol.   Statement of

Investigating Officer that Angrejo was inside the room when she caught fire

and door of the room was broken open by inmates of the house is equally

irrelevant.  Whether the death was suicidal or accidental, the fact remains

that death was unnatural, caused by shock and suffocation due to 100% burn

which were ante-mortem in nature.  

21.  The only contentious issues which fall for determination are

points no.(iv) and (v) posed hereinbefore. 

22. To prove the same, prosecution has examined Labh Singh as

CRA-S-2311-SB-2004(O&M) -9-

PW4.  The sum and substance of his statement before the court is that his

sister Angrejo was married with Naib Singh on 31.03.2000; that sufficient

dowry was given in the marriage as per capacity and customs; that after

marriage Sita Singh, Naib Singh and Bant Kaur started demanding Hero

Honda motorcycle and thrashed Angrejo. He stated that 3-4 times they

visited village Damkora and asked the in-laws not to harass her but to no

avail.   Angrejo was turned out of her matrimonial home. Thereafter, a

panchayat from village Damkora came to their village, comprising of Mitthu

Singh Sarpanch, Sita Singh and Naib Singh.  Mitthu Singh took away his

sister assuring that she will not be harassed in future.  Then, Mitthu Singh

gave a call on 09.04.2002 that 2/4 persons should come and take away

Angrejo as there was a quarrel in the family. On the following day, he along

with his nephew Abhey Ram went to village Damkora, met Mitthu Singh

and told him that the next day, they will bring panchayat. Then, they went to

meet Angrejo in the house of her in-laws, who  wept and informed that Sita

Singh, Bant Kaur and Naib Singh used to beat  her and demanded Hero

Honda Motorcycle.  They consoled Angrejo and told her not to take any

extreme step.  On 11.04.2002, he along with Raj Kumar, Abhey, Krishan

went to village Damkora and saw the dead body of Angrejo, lying on double

bed with burn injuries.  He reported the matter vide Ex.P3.

23. PW5-Abhey Ram son of Risala, accompanied Labh Si ngh to

village Damkora on 10.04.2002. He supported and corroborated statement of

Labh Singh in material particulars and specifically stated regarding the visit

to the house of the appellant-Naib Singh where Angrejo told them that they

(appellant and his family members) were demanding motorcycle and they

used to beat her, on which they consoled her and assured that they would

CRA-S-2311-SB-2004(O&M) -10-

come back the next day and settle the matter finally.

24. PW6-Raj Kumar son of Kanhiya Lal is another witness, who

deposed about the panchayat convened by parents of Angrejo at village

Dhamtan Sahab, where Mitthu Singh Sarpanch assured that the appellant

and his parents would not harass Angrejo.   He also deposed about the

telephone call of Mitthu Singh asking Mange Ram that he should take away

his daughter from village Dhamkora as the in-laws were harassing for

demand of dowry.  He visited village Damkora on 11.04.2002 along with

Labh Singh  and others, where Angrejo was lying dead with burn injuries.  

25. From the statement of PW4-Labh Singh, it comes out that the

demand of Hero Honda motorcycle by the appellant was conveyed to the

witness   by   deceased-Angrejo.   PW5-Abhey   Ram   has   also  stated   that

deceased told him about the demand of motorcycle.  In cross-examination,

he admitted that Labh Singh told him that Naib Singh-appellant, used to

demand motorcycle from Angrejo-deceased.

26. The evidence of PW4-Labh Singh and PW5-Abhey Ram  with

regard to the statement made by the deceased is no doubt hearsay but is

admissible under Clause (I) of Section 32 of the Indian Evidence Act, 1872.

Following observations of Hon'ble Supreme Court of India in Amar Singh

vs. State of Rajasthan, AIR 2010 Supreme Court, 3391, may be referred

with advantage:-

“11.Clause (1) of Section 32 of the Indian Evidence Act

provides that statements made by a person as to the

cause of his death, or as to any of the circumstances of

the transaction which resulted in his death, in cases in

which   the   cause   of   that   person's   death   comes   into

CRA-S-2311-SB-2004(O&M) -11-

question, are themselves relevant facts. In the present

case, the cause of death of the deceased was a question to

be decided and the statements made by the deceased

before PW-4 and PW-5 that the appellant used to taunt

the deceased in connection with demand of a Scooter or

Rs.25,000/- within a couple of months before the death of

the deceased are statements as to "the circumstances of

the transaction which resulted in her death.

12. In  Pakala Narayana Swami v. Emperor [AIR 1939

PC   47]   Lord   Atkin   held   that   circumstances   of   the

transaction which resulted in the death of the declarant

will   be   admissible   if   such   circumstances   have   some

proximate relation to the actual occurrence. The test laid

down by Lord Atkin has been quoted in the judgment of

Fazal Ali, J. in Sharad Birdhichand Sarda v. State of

Maharashtra (supra) and His Lordship has held that

Section 32 of the Indian Evidence Act is an exception to

the rule of hearsay evidence and in view of the peculiar

conditions in the Indian Society has widen the sphere to

avoid injustice. His Lordship has held that where the

main evidence consists of statements and letters written

by the deceased which are directly connected with or

related to her death and which reveal a tell-tale story, the

said statements would clearly fall within the four corners

of Section 32 and, therefore, admissible and the distance

of   time   alone   in   such   cases   would   not   make   the

CRA-S-2311-SB-2004(O&M) -12-

statements irrelevant. The difference in the English Law

and the Indian Law has been reiterated in Rattan Singh v.

State of H. P.(supra) and it has been held therein that

even if the deceased was nowhere near expectation of

death, still her statement would become admissible under

Section 32 (1) of the Indian Evidence Act, though not as a

dying declaration as such, provided it satisfies one of the

two conditions set forth in this sub-section.” 

27. In view of the position of law discussed above, the argument of

Mr. Atul Lakhanpal,  Sr. Advocate, that evidence of PW4-Labh Singh

regarding statement made by the deceased is hearsay and not admissible, is

without substance. The testimony of PW4-Labh Singh and PW5-Abhey Ram

would not be hit by the rule against hearsay evidence as it related to one of

the circumstances of the transaction resulting in Angrejo's unnatural death.

28. Learned   senior   counsel   for   the   appellant   has   argued   that

statement of PW4-Labh Singh  was marred with  improvements with which

he   was   duly   confronted   during   the   course   of   cross   examination   and

considering the improved version of PW4-Labh Singh, giving specific

names of the accused, the number of visits to village Damkora etc., no

reliance   could  be   placed  on  his  testimony   in  the  absence   of   specific

particulars of the demand.

29. The argument of learned counsel for the appellant does not

merit serious consideration. It is not the law that whenever a witness

improves his version, his evidence is to be thrown out and discarded.  The

improvements pointed out are minor and not fundamental which strike at

root of prosecution case. Statement of the complainant in the FIR is fully

CRA-S-2311-SB-2004(O&M) -13-

proved by his sworn deposition and the elaboration in the statement in the

Court is of no avail. The improvement in the statement of  Naib Singh, does

not effect his credibility  as law does not require or expect a truthful witness

to reproduce his first version in a parrot like manner. Human memory has its

own shortcomings and whenever an incident is narrated after some time gap,

some discrepancies are bound to occur. 

30. In the wake of testimony of PW4,PW5 and Pw6, it cannot be

held that evidence of cruelty and harassment is general in nature and no

specific instances of cruelty have been narrated.

31. In cases like the present one, the court is required to appreciate

evidence keeping in view the legislative intent while enacting various

provisions to curb the evil of dowry and to secure punishment for the  of

offence. [see Satbir Singh vs. State of Haryana, (2021) 6 SCC 1].  Pith of

the case laid in the FIR and brought forth in evidence is that appellant-Naib

Singh was harassing Angrejo in connection with demand of dowry and

raising demand of Hero Honda motorcycle.  There could be no reason for a

young woman to end her life by burning just two years after the marriage, if

she was being treated with love and affection in the matrimonial house.

There is   no evidence that she had suicidal tendencies and plea of the

appellant that the deceased was reluctant to live with him due to his long

illness (jaundice) has no legs to stand upon.   There is no material on record

to prove that the deceased was suffering from any illness.  Even otherwise,

that could hardly be a reason for deceased to  end her life by burning.

32. Learned defence counsel has tried to make much from the

statement of DW1-Baldev Singh, mediator in the marriage.  He has stated

that appellant and his family did not raise any demand of dowry prior to the

CRA-S-2311-SB-2004(O&M) -14-

marriage nor at the time of marriage.   Demand of dowry and cruelty in

connection therewith takes place within the precincts of the matrimonial

home.  No person other than the close family members living in the same

house and relatives of the wife can be expected to be aware of  the demands.

Even if no demand of dowry was raised before or at the time of marriage,

demand could still be raised after marriage.  The marriage was just two years

old.  There is evidence that deceased informed her family members about the

demands of dowry. 

33. Evidence of PW4-Labh Singh, PW5-Abhey Ram and PW 6-Raj

Kumar is found consistent, reliable and completely trustworthy.  Their credit

could not be impeached during cross-examination and no material could be

elicited  to suggest any falsehood in their version.  Finding of learned trial

court that the appellant was responsible for causing cruelty and harassment,

in connection with demand of dowry, therefore, cannot be faulted.

34.  In  Rajinder Singh Vs State of Punjab, AIR 2015 Supreme

Court, 1359, Hon'ble Apex Court observed that:-

“.....What  must be borne in mind is that  the word

“soon”   does   not   mean   “immediate”.   A   fair   and

pragmatic construction keeping in mind the great social

evil that has led to the enactment of Section 304B would

make   it   clear   that   the   expression   is   a   relative

expression. Time lags may differ from case to case. All

that is necessary is that the demand for dowry should

not be stale but should be the continuing cause for the

death of the married woman under Section 304B.”

35. In   the   case   before   us,   consistent   version   of   prosecution

CRA-S-2311-SB-2004(O&M) -15-

witnesses PW4-Labh Singh, PW5-Abhey Ram and PW6-Raj Kumar is that

after marriage, the appellant started demanding Hero Honda motorcycle.

PW4 stated that they had gone 3/4 times to village Damkora and requested

the in-laws not to harass Angrejo.   It is on record that Mitthu Singh

Sarpanch of village Damkora called brother of the deceased on 09.04.2002

to take her away as there was quarrel in the family.  PW4-Labh Singh and

PW5-Abhey Ram     went to meet Angrejo on 10.04.2002, who started

weeping and informed them that the appellant was demanding Hero Honda

motorcycle and used to beat her.  Thus, it is proved that the deceased was

continuously   subjected   to   cruelty   and   harassment   by  the   appellant   in

connection with demand of dowry regarding which she informed her brother

one day before her death. There is a proximate and live link between the

dowry death and harassment for dowry demand by the appellant

36. Once the presence of the essential ingredients, (i) to (v) is

established even by preponderance of possibility, the initial presumption of

innocence is replaced by an assumption of guilt of the accused, thereupon,

transferring heavy burden of proof upon him and requiring him to produce

evidence dislodging his guilt, beyond reasonable doubt.

37. Both Sections 304B of IPC and 113-B of Evidence Act were

inserted by Dowry Prohibition (Amendment) Act, 43 of 1986 with a view to

combat the increasing menace of dowry deaths.  Section 113-B of Evidence

Act reads as under:

“113-B  Presumption  as  to  dowry death  – When  the

question is whether a person had committed the dowry

death of  a woman and it is shown that soon before her

death such woman had been subjected by such person to

CRA-S-2311-SB-2004(O&M) -16-

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 304-B

of the Indian Penal Code (45 of 1860).”

38.  According to the definition of  “dowry death” in Section 304-B

IPC and the wording in the presumptive Section 113-B of the Evidence Act,

one of the essential ingredients, amongst others, in both the provisions is that

the woman concerned must have been “soon before her death” subjected

cruelty or harassment “for or in connection with the demand of dowry”.

On   proof   of   the   essentials   mentioned   in   Section   113-B,   it   becomes

obligatory on the court to raise a presumption that the accused caused the

dowry death.  

39. In the case in hand, there can be no doubt that prosecution has

successfully proved the harassment and cruelty meted out  to the deceased

by appellant in connection with dowry demand soon before her death on

11.04.2002.  The onus thus shifted on the appellant to rebut the presumption

of Section 113-B of the Evidence Act.  The defence of the appellant is not

acceptable and fails to convince.  Thus, the presumption as to dowry death

envisaged under Section 113-B of the Evidence Act remains unrebutted. 

40. Appellant has been convicted under Section 304-B IPC and also

Section 498-A IPC.

41. In   Kamesh Panjiyar vs. State of Bihar,      (2005) 2 SCC 388    ,  

hon'ble  Supreme Court held as under:-

“It  is to  be  noted that Sections  304B and 498A,  IPC

CRA-S-2311-SB-2004(O&M) -17-

cannot be held to be mutually inclusive. These provisions

deal with two distinct offences. It is true that cruelty is a

common essential to both the Sections and that has to be

proved.   The   Explanation   to   Section   498A   gives   the

meaning of `cruelty'. In Section 304B there is no such

explanation about the meaning of `cruelty'. But having

regard to common background to these offences it has to

be taken that the meaning of `cruelty' or `harassment' is

the same as prescribed in the Explanation to Section

498A  under   which   `cruelty'   by   itself  amounts  to   an

offence. Under Section 304B it is `dowry death' that is

punishable and such death should have occurred within

seven years of marriage. No such period is mentioned in

Section 498A. If the case is established, there can be a

conviction under both the sections.” 

42. Statements of PW4, PW5 and PW6 prove that the deceased was

subjected to cruelty and harassment by the appellant with a view to coerce

her and her family members to meet his unlawful demand of motorcycle.

The ingredients of the offence under Sections 304B and 498A IPC have

been fully established by prosecution against the appellant.  No interference

in the judgment of conviction recorded by learned Additional Sessions

Judge, is called for.  Conviction of the appellant under Section 304-B IPC

and 498-A IPC is, therefore, maintained. 

43. Judgments referred by learned counsel for the appellant were

rendered on their own facts and are of no help. It is well settled that criminal

matters are to be decided on their own peculiar facts, without any universal

CRA-S-2311-SB-2004(O&M) -18-

generalization.  

45. No arguments have been addressed on the point of sentence.

The sentence of 7 years  under Section 304-B IPC awarded to the appellant

is commensurate with the gravity of offence. The sentence under Section

498-A IPC is also a balanced one. Section 304-B IPC, however, does not

provide   for   imposition   of   fine.   Learned   trial   court  appears   to   have

erroneously ordered the appellant to pay a fine of Rs.5,000/- for the offence

under Section  304-B IPC and also imposed sentence in default of payment

of fine, in violation of the statutory provision. To that extent, the sentence

awarded deserves to be modified.   The sentence of fine of Rs.5,000/-

imposed under Section 304 IPC is accordingly  set aside. 

46. Except for the above modification in sentence, the  appeal is

dismissed. Sentence of the appellant was suspended on 13.12.2004.  He is

ordered to be taken into custody to undergo the remaining portion of his

sentence.

47. All   the   pending   miscellaneous   applications,   if   any,   stand

disposed of.

          (SHALINI SINGH NAGPAL)

            JUDGE

05

th

 September, 2025

nt

Whether speaking/reasoned : Yes/No

Whether reportable : Yes