CRA-S-2012-SB-2006 (O&M) -1-

and CRR-541-2007

IN THE PUNJAB AND HARYANA HIGH COURT AT

CHANDIGARH

 Reserved on: 29.04.20262026

Pronounced on: 22.05.2026

Uploaded on: 22.05.2026

1.  

CRA-S-2012-SB-2006(O&M)

RAJ SINGH AND OTHERS

     ...Appellants

VERSUS

STATE OF HARYANA      ...Respondent

2.  CRR-541-2007 (O&M)

RAMESH MALIK

              …Petitioner

VERSUS

RAJ SINGH AND OTHERS      ...Respondents

CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL

Present: Mr

. A.S. Cheema, Advocate,

Mr. Satish Sharma, Advocate,

Mr. Prince Bhurol, Advocate and 

Mr. Mahi Pal Singh Bisht, Advocate 

for the appellant(s) in CRA-S-2012-SB-2006.

Mr. Bhuwan Vats, Advocate as Legal Aid Counsel

for the petitioner in CRR-541-2007.

Mr. Kshitij Bharti, Assistant Advocate General, Haryana.

****

SHALINI SINGH NAGPAL, J. (ORAL)

1. This   common   order   disposes   of   aforementioned   appeal   and

revision petition filed by the accused-appellants and complainant respectively.

CRA-S-2012-SB-2006 (O&M) -2-

and CRR-541-2007

2. Appellants in CRA-S-2012-SB-2006 assail judgment of conviction

and order of sentence dated 18.09.2006, vide which they were convicted and

sentenced as under:

Name of 

convict(s)

Convicted under

Section(s)

Sentence awarded Fine imposed  Sentence awarded 

in default of 

payment of fine. 

Raj Singh 304-B IPC Rigorous 

imprisonment for 07 

years

Rs. 2,000/- Rigorous 

imprisonment for 

six months

498-A IPC Rigorous 

imprisonment for 02 

years

Rs. 500/- Rigorous 

imprisonment for 

one month

Shanti Devi 304-B IPC Rigorous 

imprisonment for 07 

years

Rs. 2,000/- Rigorous 

imprisonment for 

six months

498-A IPC Rigorous 

imprisonment for 02 

years

Rs. 500/- Rigorous 

imprisonment for 

one month

Rakesh 304-B IPC Rigorous 

imprisonment for 07 

years

Rs. 2,000/- Rigorous 

imprisonment for 

six months

498-A IPC Rigorous 

imprisonment for 02 

years

Rs. 500/- Rigorous 

imprisonment for 

one month

Jitender 304-B IPC Rigorous 

imprisonment for 07 

years

Rs. 2,000/- Rigorous 

imprisonment for 

six months

498-A IPC Rigorous 

imprisonment for 02 

years

Rs. 500/- Rigorous 

imprisonment for 

one month

Krishan 304-B IPC Rigorous 

imprisonment for 07 

years

Rs. 2,000/- Rigorous 

imprisonment for 

six months

498-A IPC Rigorous 

imprisonment for 02 

years

Rs. 500/- Rigorous 

imprisonment for 

one month

Hukam 

Singh

498-A IPC Imprisonment for the 

period already 

undergone by him i.e.

04 months

Rs. 500/- -

CRA-S-2012-SB-2006 (O&M) -3-

and CRR-541-2007

3. Revisionist-petitioner   in   CRR-541-2007,   assails   order   dated

18.09.2006 of learned Sessions Judge, Sonipat on quantum of sentence and

seeks enhancement of sentence awarded to the respondents.

4. The facts, as narrated in the report under Section 173 Cr.P.C. are

that Ramesh Malik son of Ram Kumar made a report to the police that he was

the only brother of 04 sisters. His sisters Babita and Pinky were married on

18.06.1997 with Rakesh and Jitender, both sons of Raj Singh, as per Hindu rites

and ceremonies. In the marriage, they had given sufficient dowry beyond their

means. After about 01 month of the marriage, the father-in-law Raj Singh,

mother-in-law   Shanti,   grandfather-in-law   Hukam   Singh,   brothers-in-law

Krishan, Rakesh and Jitender started harassing both his sisters for bringing

more dowry. They both narrated the demands to his cousin Naresh, his father,

mother and his uncle Maha Singh, when they visited their parental home. His

brother Naresh and uncle Maha Singh went to Kharkhoda to prevail over

Rakesh, Jitender and their family members. All those persons raised demand of

₹1,00,000/- for installing Brick Kiln saying that they had no dearth of money,

having installed another factory. His family members, Naresh and Maha Singh

assured them that the demands would be met if they stopped harassing the girls.

At that time ₹50,000/- was given by Naresh to Raj Singh etc., who assured that

they would keep Babita and Pinky comfortably.

5. He further stated that after about 02 months, all the above persons

again started harassing both his sisters and raised demand for money for Brick

Kiln. His sisters conveyed the demands when they came home. He sent his

brother Naresh and cousin brother Dayanand to Kharkhoda, who tried to prevail

CRA-S-2012-SB-2006 (O&M) -4-

and CRR-541-2007

over the above persons but they persisted in their demands of ₹50,000/-, if they

wanted to settle their daughters. His brothers promised to give the money and

informed his family members about the demand, on reaching home. After 8-10

days, he reached the matrimonial home of Babita and Pinky and delivered

₹40,000/- to Hukam Singh and Raj Singh pleading that his sisters be not

harassed. At that time, Hukam Singh, Raj Singh and other family members were

present. Hukam Singh and Raj Singh proclaimed that they had two factories

running and the money did not matter to them. After that, whenever his sisters

came   home,   they   conveyed   that   their   parents-in-law,  grandfather-in-law,

brother-in-law Krishan and husbands were harassing them as before and were

raising demands for money.

6. He   further   stated   that   after   01   year   of   the   marriage,   Babita

delivered a girl child and at that time also, her family members demanded

jewellery etc. in Pilia. They went to the matrimonial home after 6-7 days of the

delivery, with gold rings for the boys, gold chain, clothes for the in-laws and

₹2,100/- but at that time, the attitude of the in-laws towards his sisters was not

cordial. They said that the impoverished gifts were not befitting their status.

They were told to take back Babita and Pinky and forcibly sent them to their

parental home. For about 01 year, Babita and Pinky remained in their house.

During this period, they came to Kharkhoda twice or thrice with a Panchayat

but to no avail. After that, his uncle Maha Singh and brother Naresh went to the

house of Hukam Singh in Kharkhoda and made efforts to prevail over them.

Hukam Singh and Raj Singh raised demands for money for constructing

separate house on a plot in front of their house. They were compelled to pay

CRA-S-2012-SB-2006 (O&M) -5-

and CRR-541-2007

₹1,00,000/- to them in 2-4 installments. After construction of the house, all the

kitchen articles and washing machine were given by them.

7. He went on to state further that three months ago, the girls returned

to Kharkhoda and started living in the new house. On 06.10.2000, at about

10.00 AM, his sister Pinky came to Sampla and while weeping, told them that

Hukam   Singh   grand   father-in-law,   Raj   Singh   father-in-law,   mother-in-law

Shanti, Rakesh, Krishan and Jitender had quarreled with them and had raised

demands of  ₹50,000/-, failing which they would loose Babita. When Babita

protested against the demand, she was locked in the room. At the time, her

uncle and Naresh were not available at home. Naresh was away to Mussoorie.

They were informed, Naresh reached home at about 04.00 AM and they started

for Kharkhoda, where they learnt that Babita was no more and had been killed

by Hukam Singh father-in-law, Raj Singh grandfather-in-law, brothers-in-law

Krishan, Jitender and mother-in-law Shanti. No information of death of Babita

was given by her family members. He was sure that Babita was killed by

strangulation in connection with demands for dowry.

8. Police registered FIR under Sections 498-A, 304-B Indian Penal

Code on statement of Ramesh Kumar. Investigation of the case commenced.

Inquest report was prepared by SI Rahul Dev. Photographer was summoned to

the spot and photographs were taken. The bed sheet and pillow were taken into

police possession. Dead body was sent for post-mortem examination to Civil

Hospital, Sonipat. Site was inspected and rough site plan was prepared. After

post-mortem examination, sealed parcels of the clothes and ornaments of

deceased   were   taken   into   police   possession.   Accused  were   arrested.

CRA-S-2012-SB-2006 (O&M) -6-

and CRR-541-2007

Complainant Ramesh and his sister Pinky produced list of dowry articles and

photographs of the marriage which were taken into police possession. Dowry

articles of Babita and Pinky  were taken into  police possession from the

matrimonial home. Rest of the accused were arrested. On completion of

investigation, accused were challaned. 

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

25.01.2001. Charge sheet under Sections 498-A/304-B Indian Penal Code read

with Section 34 IPC, in the alternative under Section 302 IPC read with Section

34 IPC was framed against accused, to which they all pleaded not guilty and

claimed trial. 

10. The case was tried by learned Additional Sessions Judge (Ad hoc),

Fast Track Court, Sonipat, who vide his judgment dated 22.10.2003, convicted

all the accused persons under Sections 498-A IPC and Section 304-B IPC read

with Section 34 IPC, except accused Hukam Singh, who was convicted under

Section 498-A IPC. Sentence of rigorous imprisonment for a period of 02 years

with fine of ₹2,000/- was awarded under Section 498-A IPC and under Section

304-B   IPC,   all   accused,   except   Hukam   Singh,   were   awarded   rigorous

imprisonment for life and fine of  ₹2,000/- each. In the appeal against the

judgment of conviction and order of sentence, this Court vide order dated

19.12.2005 set aside the judgment of conviction of learned Additional Sessions

Judge (Ad hoc), Fast Track Court, Sonipat and remanded the case for denovo

trial.

11. Learned Sessions Judge, Sonipat commenced trial from the stage

of prosecution evidence. 09 witnesses were examined by the prosecution. PW-1

CRA-S-2012-SB-2006 (O&M) -7-

and CRR-541-2007

Ramesh Kumar complainant, PW-2 Pinky and PW-8 Naresh gave a detailed

narration of the harassment of deceased by the accused persons, the demands

raised by them, some of which were met, the demand of Rs. 50,000/- raised

soon before death of Babita, which was conveyed by Pinki and the manner in

which they reached the house of accused on 07.10.2000, where dead body of

Babita was found in room of the matrimonial room. PW-3 Dr. Rajiv Sethi,

Medical Officer, G.H. Sonipat conducted post-mortem examination of dead

body of Babita on 07.10.2000, deposed about the injuries on the body and

proved the copy of post mortem report Ex. PD. He also proved the ornaments

and clothes (Ex. P-13 to Ex. P-26) removed from the dead body and made over

to the police.  PW-4 Inderpal Constable, proved scaled site plan Ex. PG dated

23.11.2000.   PW-5   H.C.   Suraj   Bhan   recorded   formal   FIR   Ex.   PA/1   on

07.10.2000   and   made   endorsement   Ex.   PA/2   on   it.   PW-6   Shiv   Kumar,

Photographer visited the place on occurrence on 07.10.200 to take photographs.

He proved negatives Ex. P-27 to Ex.-37 and positives, Ex. P-38 to Ex. P-48.

PW-7 HC Satyawan shifted the dead body for post mortem examination and

handed over the parcels made over by the doctor to the MHC on 07.10.2000.

PW-9 SI Rahul Dev recorded statement Ex. P-A of complainant Ramesh on

07.10.2000, made endorsement EX. PA/3 thereon. Thereafter, he went with the

complainant to the house of Raj Singh, prepared inquest report Ex.PF. He

proved various stages of investigation and the documents prepared, arrested the

accused, recovered dowry articles and prepared the challan.

CRA-S-2012-SB-2006 (O&M) -8-

and CRR-541-2007

12.   Learned Public Prosecutor for the State tendered in evidence,

copies of statement of accused Ex. PL/1 to Ex. PL/6, recorded at the time of

previous trial and closed his evidence. 

13. In their statements under Sections 313 Cr.P.C., the accused denied

the incriminating evidence as false and claimed false implication. All of them

stated that family members of Babita and Pinki settled their matrimonial

alliance after verifying the financial and social status of their family. They had

agricultural land, numerous vehicles at the time of marriage, besides a Kiryana

shop, a Tata spare parts shop and two Brick Kilns. After marriage, Babita stated

living at Kharkhoda but Pinki was not brought to the house, as she was not even

16 years of age and was studying in Class 10-11. There was never any demand

of dowry nor cash was demanded or received. Rakesh and Babita started living

separately after the birth of their daughter. In June 1999, when the daughter was

01 year old, Rakesh started living in the new house, which was constructed in a

plot near the old house. Ration Cards of Raj Singh and Rakesh were separately

prepared in June 1999. In July 2000, Pinky was brought by Jitender and she

started living with her in-laws in the old house. She left for Sampla on

06.10.2000. On 06.10.2000, Rakesh went to the shop in the morning. When he

came home in the evening, he found Babita lying dead. Parents-in-law of

Rakesh came in the evening of 06.10.2000. Naresh talked about breaking the

marriage of Pinki and asked for return of dowry articles and cash, for which

they refused. Consultations went on till next morning, whereafter, Naresh

Malik, who was a politician, got the entire family involved in the false case.

CRA-S-2012-SB-2006 (O&M) -9-

and CRR-541-2007

14. In defence, accused examined DW-1 Ram Kishan, Inspector Food

and Supplies, Kharkhoda, who proved the Ration Cards Ex. D-1 and Ex. D-2,

issued on 22.06.1999 and 21.06.1999. DW-2 Satya Gupta, Clerk, Vaish College,

Bahadurgarh stated that Pinki daughter of Ram Kumar resident of Sampla, took

admission in B.A. First Year in Vaish Arya Kanya Mahavidhyala, Bahadurgarh

in 1999-2000 and completed the academic session from June 1999 to May

2000. DW-3 Ishwar Singh Clerk, Kanya Mahavidhyala Kharkhoda brought the

admission register and attendance register of Pinki, who was admitted in July

2000 in B.A. Part III as a regular student and attended classes upto 26.09.2000.

Thereafter, she was marked absent.

15. Learned Sessions Judge, Sonipat heard respective submissions,

considered the evidence led by prosecution and defence and found the evidence

of repeated demands raised by the accused persons, consistent, convincing and

reliable. The minor discrepancies in statements of PW-1 Ramesh Kumar, PW-2

Pinki and PW-8 Naresh Kumar were not found to materially affect their version.

The evidence of demand of Rs.50,000/- by the accused conveyed through PW-2

Pinki, soon before the death of Babita, was also found credible. The fact that

none of the accused were able to explain how Babita, a young 23 years old girl

turned into corpse also weighed in the mind of learned Sessions Judge to

believe version of prosecution witnesses. Defence plea that there was no

evidence of harassment by particular accused and entire family members had

been roped in on general allegations was negated. Though offence under

Section 302 IPC was not found made out, presumption of dowry death was

raised, as all ingredients of the offence under Section 304-B IPC stood proved.

CRA-S-2012-SB-2006 (O&M) -10-

and CRR-541-2007

16. All accused, barring accused Hukam Singh, were convicted under

Sections 498-A and 304-B IPC. Accused Hukam Singh, who was more than 80

years of age at the time of death of Babita, was convicted only under Section

498-A IPC. Sentence was awarded as indicated in the preceding paragraph.

Accused Hukam Singh was sentenced to imprisonment already undergone by

him. 

17. Aggrieved with the decision, all convicts, preferred an appeal,

which this Court is now seized of.

18. During the pendency of appeal, sentences of appellants Raj Singh,

Rakesh,   Krishan,   Shanti   and   Jitender   were   suspended  vide   order   dated

26.10.2006. Appellants Raj Singh son of Hukam Singh (Father-in-law) and

Hukam Singh son of Chand Ram (grandfather-in-law) died on 23.06.2023 and

23.03.2013 respectively The State filed status report verifying their deaths.

Appeal qua Raj Singh and Hukam Singh, therefore, abates. 

19. Learned counsel for rest of the appellants initiated arguments

submitting   that   prosecution   case   rested   primarily   on   statements   of   three

prosecution witnesses, PW-1 Ramesh Kumar, PW-2 Pinki and PW-8 Naresh

Kumar.   Statements   of   all   these   witnesses   being   hear-say,   marred   by

inconsistencies, were erroneously relied upon by learned trial Court. It was

urged that appellants already owned a Brick Kiln before marriage and the

version that they demanded Rs. 50,000/- after one month of the marriage, was

apparently false. Moreover, the demand was allegedly raised by the appellants

in the presence of PW-8 Naresh Kumar, who had considerably improved his

version before the trial Court by naming all the accused persons, regarding

CRA-S-2012-SB-2006 (O&M) -11-

and CRR-541-2007

which   he   was   duly   confronted   with   his   earlier   statement.   Payment   of

Rs.50,000/-, as per FIR, was made on the same day, however, when PW-8

appeared in the witness box, he claimed that the payment was made after one or

two months. PW-2, Pinki stated that she was present at the time when the

demand was raised but in cross-examination, she contradicted herself stating

that she and her sister were present in their parental home, when the demand

was made. It was further urged that with regard to the second demand of

Rs.50,000/, two months thereafter, also, there were discrepancies. While PW-1

Ramesh Kumar stated that the demand was raised after 01 or 02 months, PW-2

Pinki stated that the demand was raised after 01 month. FIR version was that

the payment was made to Hukam Singh and Raj Singh, but the witnesses

improved over first version to state that it was made to all the appellants. There

were also discrepancies regarding the day when the payment was made. 

20. It was further argued that with regard to the third demand of

Rs.1,00,000/- for construction of house, no date, time or place was given, nor

the amount of installments was mentioned. In fact, the house was already in

existence as proved by Ration Cards Ex. D1 and Ex. D2. Learned counsel went

on to submit that version of PW-2 Pinki, that she moved to the matrimonial

home post her marriage, was not worth believing and was belied by documents

and her cross-examination.  She was living in her parental home till July 2000.

Statement of defence witnesses DW-2 Satya Gupta, Clerk, Vaish College,

Bahadurgarh and cross-examination of PW-1 Ramesh Kumar proved that Pinki

was studying in a College in Bahadurgarh in 1998-1999 and took admission in a

College in Kharkhoda only in July 2000, which fact was admitted by Pinki as

CRA-S-2012-SB-2006 (O&M) -12-

and CRR-541-2007

well. Separate Ration Cards Ex. D1 and Ex. D2 of the family of Rakesh and

Babita on one hand and the family of Raj Singh on the other hand prepared way

back on 22.06.1999 and 21.06.1999, proved that Babita and Rakesh were

residing separately. The recovery memos Ex. PC and Ex. PC/1 also proved that

dowry articles of Babita and Pinki were recovered from separate houses. The

photograph in the Ration Card of Raj Singh was not of Pinki and PW-1 Ramesh

admitted in cross-examination that the photograph was of Babita, which again

proved that Pinki was not living in the matrimonial home and her entire

deposition regarding harassment in connection with dowry demands in the

matrimonial home was, thus, falsified. 

21. Learned counsel for the appellants urged that all witnesses PW-1,

PW-2 and PW-8 admitted that family of the appellants was financially sound. It

was, therefore, unbelievable that they would raise demand of cash from the

family of the daughters-in-law. It was claimed PW-1 and PW-8 even stated that

they had taken bricks for construction of their house from Brick Kiln of the

appellants, showing that relations between the parties were cordial. 

22. Another submission of learned counsel for the appellants was that

though it was prosecution case that PW-2 Pinki was sent to the house of her

parents with demand of Rs. 50,000/-, who disclosed that Babita was confined in

a room, yet, complainant party did not reach the house of accused immediately,

which was improbable and unnatural. Even if, prosecution version was believed

that all the demands raised by the appellants were met, there was no reason for

the appellants to have killed the deceased. 

CRA-S-2012-SB-2006 (O&M) -13-

and CRR-541-2007

23. Next material argument raised by learned counsel for the appellants

was that act and role of each and every accused who allegedly subjected the

deceased to cruelty and harassment in connection with demands for dowry, was

not  brought out in  evidence.  06 members of  the appellants  family were

implicated in the case and mere mention of the word ‘harassed’ or ‘tortured’

was not sufficient. In the absence of evidence of overt acts by each of the

appellants, all relations of the husband could not be held guilty for the offence

relating to dowry death of the deceased. In support of his arguments he referred

to Amar Singh Vs. State of Rajasthan 2010(9) SCC 64, Bhola Ram Vs. State

of Punjab AIR 2014 SC 241, Asha and Another Vs. State of Uttarakhand

2014(4) SCC 174, Bakshish Ram and Another Vs. State of Punjab 2013(4)

SCC 131, Vipin Jaiswal Vs. State of Andhra Pradesh 2013(3) SCC 684,

Bharat Bhushan and Another Vs. State of Madhya Pradesh 2013(2) RCR

(Cri) 444, Om Parkash Vs. State of Haryana 2004(3) RCR(Cri) 508 (P&H),

Sunil Bajaj Vs. State of M.P 2001(9) SCC 417.

24. Learned   State   counsel,   assisted   by   learned   counsel   for   the

complainant refuted the arguments referring to para No. 21 of the judgment of

learned Sessions Judge. It was argued that marriage of deceased Babita and

PW-2 Pinki was solemnized with accused Rakesh and Jitender on 18.06.1997,

three years prior to death of Babita. The husbands and their family members

were not satisfied with the dowry brought and persistently raised demands for

cash by constantly harassing the deceased, PW-2 Pinki for satisfaction of the

demands. One day before the death, demand of Rs. 50,000/- was raised and

PW-2 was sent to the parental home to bring the amount, while deceased was

CRA-S-2012-SB-2006 (O&M) -14-

and CRR-541-2007

confined in a room. The demand raised soon before the death was well

established. The delay in reaching the house of the appellants occurred as uncle

and brother the deceased were not in station. It was not a case of suicide but a

case of death by strangulation. Defence version that PW-2 Pinki was not

residing in the matrimonial home was belied by the Ration Card, which the

appellants themselves got prepared. Presumption under Section 113-B of Indian

Evidence Act was attracted, which the appellants failed to rebut. Supporting the

judgment of conviction of learned Sessions Judge, Sonipat, they prayed for

dismissal of the appeal. 

25. Learned counsel for the revisionist-petitioner has urged that in

view of the cause of death i.e. asphyxia as a result of smothering, it was not a

simple case of dowry death. Even though appellants were acquitted of the

charge under Section 302 IPC, the crime was heinous and the sentence awarded

to the appellants deserved to be enhanced to life imprisonment. 

26. Prayer for enhancement of sentence has been strongly opposed by

learned counsel for the appellants who asserted that the appellants deserved to

be acquitted. 

27. Though appellants were charge sheeted under Sections 498-A, 304-

B and Section 302 IPC read with Section 34 IPC, learned Sessions Judge,

Sonipat, found on the basis of evidence led by the prosecution that the charge of

murder of deceased by the appellants was not substantiated on record and no

appellant could be held responsible under Section 302 IPC. No appeal has been

filed challenging the finding recorded by learned Sessions Judge, Sonipat,

CRA-S-2012-SB-2006 (O&M) -15-

and CRR-541-2007

under Section 302 IPC. This Court, therefore, is only required to confine itself

to the charges under Sections 304-B and 498-A IPC. 

28. The Apex Court in  Kunhiabulla and Another Vs. State of Kerala

AIR 204 SC 1731 has held that in order to attract application of Section 304-B

IPC, the essential ingredients are as follows:- 

(i) The death of a woman should be caused by burns or bodily injury

or otherwise than under a normal circumstance.

(ii) Such a death should have occurred within seven years of her

marriage.

(iii)She must have been subjected to cruelty or harassment by her

husband or any relative of her husband.

(iv) Such cruelty or harassment should be for or in connection with

demand of dowry.

(v) Such cruelty or harassment is shown to have been meted out to

the woman soon before her death.

29. PWs 1-Ramesh Kumar, PW-2 Pinki and PW-8 Naresh Kumar have

all stated that deceased Babita and Pinki were married with the two brothers

Rakesh   and   Jitender   sons   of   Raj   Singh   on   18.06.1997.   Their   statement

regarding date of marriage has not been challenged in cross-examination.

During the course of arguments also, appellants’ counsel did not dispute the

date of marriage. It is, therefore, held that appellants Rakesh and Jitender were

married with deceased-Babita and Pinki on 18.06.1997.

30. PW-3   Dr.   Rajiv   Sethi,   Medical   Officer,   G.H.   Sonipat   was   a

member of Board of doctors which conducted post mortem examination on the

dead body of Babita wife of Rakesh, 23 years old female, on 07.10.2000. He

CRA-S-2012-SB-2006 (O&M) -16-

and CRR-541-2007

stated that rigor mortis was present. Post mortem staining was present on the

back and that following injuries were found on the dead body:

(i)“There was a small abrasion 0.5 cm x 0.2 cm on the lower lip almost

in the middle. Clotted blood was present.`

(ii)A small abrasion 0.5 cm x0.2 cm on the inner side of lower lip with

clotted blood. 

(iii)An abrasion 0.6 cm x0.2 cm on the inner side of upper lip. 

(iv)Small   abrasions   were   present   just   below   the   right   eye   with

infilteration of blood in subcutaneous tissue. 

(v)Contusions were present around the nostrils and adjoining part of

cheek were mingling with each other. Infilteration of blood was

present in underlying subcutaneous tissue. 

Eyes were closed, conjectiva was confested, pupils were diverted,

mouth was open, tongue was synosed and lying between the teeth.

Cynosis was present around the nortrils, mouth and cheeks, finger-

nail and toes were also cynosed, upper part of the chest and neck was

also cynosed. Bloody froath was present around nostrils. 

Scalp, skull, vertebrae and chest wall were healthy. Brain, pleasure,

laraynx and trachea and both side of heart contained blood while the

left side was empty. Abdominal wall and paretoneum were healthy.

Mouth, pharaynx and eosophagus, stomach, liver, spleen and kidneys

were   congested.   Stomach   contained   fluid   and   small   amount   of

digested matter. Bladder was empty. Uterus was health and empty. 

CRA-S-2012-SB-2006 (O&M) -17-

and CRR-541-2007

In our opinion, the case of death was asphyxia as a result of

smothering which was ante-moretem in nature and sufficient to

case death in ordinary course of life. 

The time between the injuries and death was instantaneous and

between death and post mortem was within six to 24 hours.”

He proved the carbon copy of post mortem report Ex. PD. 

31. The death in the present case was on account of smothering, which

altogether rules out suicide. Clearly, the death was homicidal. The injuries on

the body of the deceased are indicative of the fact that she was subjected to

violence and there was struggle between her and the assailant(s). Clotted blood

was present on her lips and bloody froth was present around nostrils. The death

undoubtedly was unnatural, cause of death being ante mortem asphyxia as a

result of smothering, sufficient to cause death. 

32. The questions which fall for consideration by this Court relate to

points No. 3, 4 and 5 posed in paragraph No. 28.

33. Prosecution case is predicated on the testimony of PW-1 Ramesh

Kumar,   PW-2   Pinki   and   PW-8   Naresh   Kumar.   What   emerges   from   the

statements of these witnesses is that after marriage of Babita and Pinki with

Rakesh and Jitender on 18.06.1997 at Kharkhoda, things were normal in the

first month of marriage, whereafter, the appellants namely Raj Singh, Hukam

Singh, Rakesh, Jitender, Krishan and Shanti Devi started harassing both the

sisters for bringing less dowry. The sisters, on visit to their parental home,

shared the harassment and demands with their family members including PW-1

Ramesh Kumar and PW-8 Naresh and also uncle Maha Singh, whereupon Maha

CRA-S-2012-SB-2006 (O&M) -18-

and CRR-541-2007

Singh and Naresh (PW-8) went to the house of appellants at Kharkhoda in an

attempt to persuade them all to treat the sisters well and not to harass them. All

the appellants, at that time, raised demand of Rs.1,00,000/- from Maha Singh

and Naresh for starting a Brick Kiln, saying that they were to install second

factory. They were assured of all possible help and a sum of Rs.50,000/- was

paid to the appellants at Kharkhoda by PW-8 Naresh, upon which the appellants

assured that both the girls would be kept well. For some time, things were

normal. Yet again, when the sisters visited the parental home, after 1 to 2

months, they again conveyed the demands of Rs.50,000/-. On that, PW-8

Naresh along with his cousin Dayanand again went to the house of appellants to

prevail over them and the appellants repeated their demand of Rs.50,000/-.

They assured that the demand would be met, returned home and disclosed the

demand to the family. After 8-10 days, PW-1 Ramesh Kumar went to the house

of the appellants and paid them Rs. 40,000/-, requesting them not to harass the

sisters. The witnesses have also stated that after about 01 year of the marriage,

Babita delivered a girl child, 6-7 days whereafter, appellants again raised

demand of gold ornaments. PW-1 and PW-8 reached the house of the appellants

with Pilia (customary gifts) comprising of gold chains for the two sisters, cash

of Rs. 2,100/-, clothes for the father and mother, gold rings for both the

husbands. Yet, the appellants were not happy and remarked that the gifts were

not befitting their status. Both the sisters Babita and Pinki were forcibly sent

with their brothers to the parental home, where they lived for about 01 year,

during which period  Panchayats  were convened but to no avail.   It further

emerges that after about 1 year of the marriage, when PW-Ramesh Kumar and

CRA-S-2012-SB-2006 (O&M) -19-

and CRR-541-2007

PW-8 Naresh along with their uncle Maha Singh again approached the accused

for   settlement   of   their   sisters,   demand   was   raised  for   Rs.1,00,000/-   for

construction  of   a  house   in   the   vacant   plot,   which   too   was   paid   in  2-3

installments and the sisters were sent back to the house of the appellants. At that

time, house hold articles including washing machine and kitchen articles

utensils   etc.   were   given.   The   witnesses   have   consistently   stated   that   on

06.10.2000 at about 10-11 AM, Pinki was sent back to the parental home at

Sampla.  She reached and weepingly informed that  appellants  were again

demanding Rs.50,000/-, threatening that if the demand was not fulfilled, they

would loose their sister and that Babita was confined in a room when she

objected to the demands. Since Maha Singh and Naresh were not present in the

house and returned only at 4.00 AM in the morning, PW-1 Ramesh Kumar, PW-

8 Naresh Kumar and Maha Singh went to Kharkhoda at 06.00 AM, the next day

where they learnt that Babita had been killed. 

34. Statements of PW-1 Ramesh Kumar, PW-2 Pinki and PW-8 Naresh

are above board and free from taint. They are all family members of the

deceased and natural witnesses of the incidents. Statement of PW-2 Pinki is on

a higher pedestal as she was a member of the matrimonial home, where the

incidents took place.

35. Learned defence counsel has tried to make much from the minor

discrepancies in the statements of prosecution witnesses, regarding the day

when the money was paid to the accused on their demands. The demands were

raised between 1997 to 2000 and statements of the witnesses were recorded in

2006. Human memory has it own shortcomings and minor discrepancies are

CRA-S-2012-SB-2006 (O&M) -20-

and CRR-541-2007

bound to arise when witnesses are examined after some time gap. Law does not

insist upon word to word narration of the complaint in the Court. A parrot like

reproduction is neither expected nor desirable from truthful witnesses. The

discrepancies pointed out are only minor variations and do not strike at the

credibility of statements of the witnesses, which are consistent regarding the

demands. The statements of the three witnesses, read as a whole appear to be

truthful and the discrepancies pointed out do not touch the core of the case,

sufficient to reject their evidence.

36. It has been argued that the witnesses improved over their first

versions to state that the payments were made to all the appellants. FIR version

is that demands were raised by all family members and payments were made in

the presence of all. It is not the law that whenever a witness improves over his

version, his statement is to be thrown out and discarded. The improvements

pointed out are minor and not fundamental enough to strike at the root of the

case. Evidence of the three witnesses is found to be reliable, trustworthy and

learned Sessions Judge, Sonipat rightly relied upon the same.

37. There is evidence showing that the appellants were owners of

numerous immovable properties, vehicles and were running a Brick Kiln, a Tata

Spare parts show room and Kiryana Shop. The argument of learned counsel for

the appellants that the appellants being financially sound had no occasion to ask

for money for installing Brick Kiln, which was already in existence, fails to

impress. Financial status of a family has nothing to do with greed for dowry.

PW-1 Ramesh Kumar has explained that the appellants raised demand for Rs.

1,00,000/- for installing a second Brick Kiln. Mere fact that no time or place

CRA-S-2012-SB-2006 (O&M) -21-

and CRR-541-2007

was mentioned regarding the third demand of Rs. 1,00,000/- for construction of

house does not affect the credibility of the witnesses, who were examined after

lapse of considerable time. Learned trial Court has rightly observed that even if

the demand of Rs. 1,00,000/- made by the appellants for constructions of new

house was taken to be not proved, prosecution case was not affected as the other

demands were well proved on record. PW-1 Ramesh Kumar and PW-8 Naresh

Kumar, no doubt admitted that they had taken bricks for construction of their

house from the Brick Kiln of the appellants. They also, at the same time, added

that payment of the bricks taken was duly made. 

38. The reason why complainant party did not reach the house of the

appellants immediately on information that Babita was confined in a room, nor

the police was informed, has been disclosed in evidence. The delay occurred as

PW-8 Naresh was away to Mussoorie and reached only at 04.00 PM on

07.10.2000, whereafter entire family reached house of the appellants. Why

appellants killed the deceased, though their demands were being fulfilled, is

best known to them, yet no explanation thereof regarding homicidal death has

been offered. 

39. It has been argued that the statements of the witnesses were

hearsay. As usually happens in a crime of dowry death, this case too, is based

on circumstantial evidence. It would not, however, be possible to brand the

testimony of prosecution witnesses PW-1, PW-2 and PW-8 hearsay in the

wake of clear evidence coming on record that on three occasions, demands were

raised i.e. Rs.50,000/- after one month of the marriage, Rs.50,000/- after two

months thereof and Rs. 1,00,000/- for construction of house was directly made

CRA-S-2012-SB-2006 (O&M) -22-

and CRR-541-2007

to PW-1 and PW-8. The strongest and unique feature of the case is the

testimony of PW-2 Pinki, who is no other than sister of the deceased, married to

one of the appellants on the same day i.e. 18.06.1997. In no uncertain words,

she has given an account of the cruelty meted out to her and to her sister in

connection with demands of cash and dowry, which began soon after the

marriage and continued till the death of Babita. Her version is consistent with

the testimony of PW-1 Ramesh Kumar and PW-8 Naresh Kumar, her brothers.

She has given a succinct narration of the events which occurred one month after

the marriage, when the appellants started harassing her and Babita on account

of dowry, how her brother Naresh and uncle Maha Singh were asked to give

Rs.1,00,000/-, whereupon Rs. 50,000/- was paid; how after one month, again

demand of Rs.50,000/- was raised, against which Rs.40,000/- was paid after 8-

10 days. She also deposed regarding misbehaviour of the appellants at the time

of birth of girl child, when her family members came with  Pilia  gifts, the

demand of Rs.1,00,000/- for construction of house and finally the demand of

Rs.50,000/- raised by the appellants on 06.10.2000, for which she was sent to

the parental home, while Babita, who objected to the demand was confined in a

room. The Court finds her testimony faith inspiring. 

40. The argument of learned counsel for the appellants that PW-2 Pinki

was living in her parental home upto July 2000, as she was only 16 years of age

at the time of marriage, based on a testimony of DW-2 Satya Gupta, Clerk,

Vaish   College,   Bahadurgarh   and   DW-3   Ishwar   Singh   Clerk,   Kanya

Mahavidhyala Kharkhoda, fails to convince. When confronted, PW-2 Pinki

categorically denied that she started living with her in-laws only in July 2000.

CRA-S-2012-SB-2006 (O&M) -23-

and CRR-541-2007

She explained that she was studying in a College at Bahadurgarh and used to

attend the College sometimes from the house of her in-laws and at times from

the house of her father. The explanation appears to be plausible, given the

admitted fact that house of complainant and appellants was only at a distance of

20 kilometers. Ex. D1 and Ex. D2 are Ration Cards duly proved by DW-1 Ram

Kishan, Inspector Food and Supplies, Kharkhoda. Ex. D2 is Ration Card of the

family of Raj Singh comprising of Raj Singh, Hukam Singh, Shanti Devi,

Jitender, Pinki, Krishan Kumar, Mukesh and Vijender, whereas Ex. D1 is the

Ration Card of the family of Rakesh comprising him, Babita and their minor

child. PW-2 Pinki is shown as a member of the family of Raj Singh on

21.06.1999, when the Ration Card Ex.D2 was prepared. At that time, as per

testimony of DW-2, she was studying in a College at Bahadurgarh. Ex. D1

would itself prove that Pinki was residing with her family in the year 1999,

when the Ration Card was prepared. Although PW-1 Ramesh admitted in his

cross-examination that Ration Card Ex. D1 did not have the photograph of

Pinki but of Babita, that appears to be for the reason that PW-2, Pinki was a

College going student and may not have been available for the photograph. 

41. PW-2 Pinki has painted a poignant picture of the manner in which

appellants raised demands of cash on various occasions, persistently harassed

the two sisters in connection with the demands of dowry, so much so that for 01

year,   during  the  period  of  03  years   from  1997-2000 when  the  marriage

subsisted, both sisters were compelled to live in their parental home. There is a

clear evidence of PW1, PW-2 and PW-8 regarding stay of Babita and Pinki in

the parental home on account of the harassment meted by the appellants. It is

CRA-S-2012-SB-2006 (O&M) -24-

and CRR-541-2007

fairly well settled that cruelty or harassment need not always be demonstrated

in the form of physical violence. The fact that the two sisters had to leave the

matrimonial home and were compelled to stay in the parental home for a year

during which  Panchayats  were held at local level to sort out the issue are

sufficient indicators of cruelty and harassment, mental, if not physical. 

42. For the sake of discussion, even if defence claim that Pinki joined

the matrimonial home only in July 2000 is believed, then also, she being a

member of the family of appellants, her evidence is the best available evidence

to establish cruelty and harassment in connection with dowry demands. 

43. There is evidence that deceased Babita, her husband and their

minor   daughter   were   residing   separately  in   a   new   house.   Ex.   D1   dated

21.06.1999 is the separate Ration Card of appellant Rakesh with deceased

Babita and their minor daughter. The site plan Ex. PG on record shows that the

new house and the old house were opposite each other with a narrow lane in

between. Learned Sessions Judge has observed in the impugned judgment that

there was easy access of every member of the family of the accused to the old

as well as the new house. There is evidence in the shape of PW-1, PW-2 and

PW-8 that the appellants together raised the demands and the payments were

also made in the presence of all of them. It is equally pertinent that the demand

was not made for a particular domestic article, which could be used by an

individual member of the family. Every time, the demand raised, was of cash.

There is no denying that the entire family was joint in business. This is evident

from  the statements  of appellants  under  Section 313 Cr.P.C.  The  money

demanded by the appellants was for common interest of all the family members,

CRA-S-2012-SB-2006 (O&M) -25-

and CRR-541-2007

and separate residence of Babita and Rakesh from rest of the family members,

is not a circumstance from which appellants can derive any benefit. Moreover,

the new house was constructed only in  the year 1999. Before that, all the

appellants were jointly residing in the old house.

44. It has been argued that specific overt acts were not attributed to the

appellants and all the relations of the husband could not have been convicted for

the offence relating to dowry death. Numerous judgments have also been relied

upon, on this aspect. 

45. Learned Sessions Judge, Sonipat has, in considerable detail dwelled

on this aspect finding it immaterial that specific allegations of demand of dowry

were not attributed to specific accused. On the basis of evidence led, learned trial

Court held that payment was made to Raj Singh and Hukam Singh in the presence

of other appellants and different amounts were also paid by family members of

Babita in the presence of all the appellants. The usual tendency to rope in all

family members was not found to exist in this case, as none of the accused made

an attempt to explain the manner in which Babita died. Death of Babita on

06.10.2000,   undisputedly   took   place   in   the   house   of  the   appellant-Rakesh,

adjoining the house of other appellants who were all joint in business and on all

family occasions. The circumstance that defence version of all appellants was the

same without exception, with no explanation coming forward with regard to

violent death of the young bride, within 03 years of marriage, was rightly taken as

a strong one to hold that appellants were together in causing harassment to the

deceased in connection with dowry demands, shortly after marriage and soon

before the death of Babita. The proved fact that after the girl child was born, both

sisters were sent back to the parental home due to dis-satisfaction with the gifts

CRA-S-2012-SB-2006 (O&M) -26-

and CRR-541-2007

given, was also rightly construed against the appellants. Considering that the old

and new houses of the appellants were in front of each other; that appellants were

joint in business and every time, demands for cash were raised to be invested in the

joint business, coupled with the evidence that the demands were raised and

payments  made   in   presence   of   all   the   accused,   the   participation   of   all   the

appellants in making demands and causing harassment was correctly fixed. 

46. The other essential ingredient which the prosecution was required to

establish is whether “soon before” the death of deceased Babita, she was subjected

to cruelty or harassment in connection with the demand for dowry. The fact that

PW-2 Pinki was living in the matrimonial home with her husband on 06.10.2000,

has not been disputed. Her statement that she was sent to her parental home to

bring Rs.50,000/- while deceased-Babita was confined in a room, when she raised

protest against the demand, is found cogent, convincing and reliable to show that

cruelty was meted out to the deceased, one day before her death. The existence of

proximate and live link between the acts of cruelty based on dowry demand and

death, is proved on record. 

47. The presumption under Section 113-B of the Indian Evidence Act is

thus attracted in the case. 

48. 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 appellant, thereupon,

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

evidence dislodging their guilt, beyond reasonable doubt.

49. 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

CRA-S-2012-SB-2006 (O&M) -27-

and CRR-541-2007

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

is phrased 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 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).”

50. The explanation appended to Section 304-B IPC states that the

word dowry shall have the same meaning as provided in Section 2 of the Dowry

Prohibition Act, 1961, which reads as follows:

“Definition of “dowry”.

In this Act, "dowry" means any property or valuable security given

or agreed to be given either directly or indirectly--

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

or

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

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

at or before 

1[or any time after the marriage] 2[in connection with

CRA-S-2012-SB-2006 (O&M) -28-

and CRR-541-2007

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

mahr  in  the  case   of  persons   to  whom  the   Muslim  Personal

Law (Shariat) applies.”

51. Once prosecution successfully proved harassment and cruelty meted

out by the appellants in connection with dowry demand soon before the death, the

onus shifted on the appellants to rebut the presumption. The appellants have

offered no explanation worth the name for the violent death by strangulation of the

deceased in the precincts of the matrimonial home. Their defense is identical, with

no explanation. Thus, presumption as of dowry death under Section 113-B of India

Evidence Act stands unrebutted. Learned Sessions Judge, Sonipat, rightly ordered

conviction of the appellants (except Hukam Singh), under Section 304-B IPC and

498-A IPC. 

52. Judgments relied upon by learned counsel for the appellants were

rendered on their own facts and are of no help in the peculiar facts and situation of

the case. It is well settled that criminal matters are to be decided on their own

peculiar facts, without any universal generalization.

ON SENTENCE:

53. Revision petition has been filed by the complainant challenging the

order of quantum of sentence vide which rigorous imprisonment of 07 years and

fine of Rs. 2,000/- each was awarded to all the appellants under Section 304-B IPC

besides rigorous imprisonment of 02 years awarded under Section 498-A IPC

along with fine of Rs. 500/- each, except to appellant-Hukam Singh, who was

convicted only under Section 498-A and was awarded sentence already undergone

by him with fine of Rs.5,00/-. As discussed hereinbefore, the death is homicidal,

there are ante mortem injuries on the dead body which prove violence and

CRA-S-2012-SB-2006 (O&M) -29-

and CRR-541-2007

resistance   before   the   death.   The   proved   homicidal   death   does   not   call   for

imposition of minimum punishment. The crime of killing the bride, who was only

23 years of age at the time of her death, is brutal and barbaric. It is a social crime

which disrupts the social fabric and calls for harsh punishment. Minimum sentence

may be called for in a suicidal death but not in a homicidal one. Considering the

manner in which the death was caused, regarding which none of the accused, even

put forward the slightest of explanation, the Court is of the view that the sentence

deserves to be enhanced. Even though, all the appellants are first time offenders,

they do not deserve the leniency of minimum sentence for the offence under

Section 304-B IPC. Thus, while maintaining the sentence under Section 498-A

IPC, the sentence of appellants  Rakesh, Krishan, Shanti and Jitender  under

Section 304-B IPC is enhanced to 10 years rigorous imprisonment, each. 

54. Learned   trial   Court   appears   to   have   erroneously   ordered   the

appellants to pay fine of Rs. 2,000/- each, for the offence under Section 304-B IPC

and has also imposed sentence in default of payment of fine, in violation of

statutory provisions. To that extent, the sentence deserve to be modified. The

sentence of fine of Rs. 2,000/- each, imposed  under  Section  304-B IPC is

accordingly set aside. 

55. Appeal bearing No. CRA-S-2012-SB-2006, filed by the appellants is

hereby dismissed and revision petition bearing No. CRR-541-2007 filed by the

complainant is allowed. Sentences of appellants  Rakesh, Krishan, Shanti and

Jitender under Section 498-A is maintained, however sentence under Section 304-

B IPC of appellants Rakesh, Krishan, Shanti and Jitender is enhanced to 10 years

rigorous imprisonment, each. Sentences of the appellants   Raj Singh, Rakesh,

Krishan, Shanti and Jitender  were suspended vide order dated 26.10.2006. As

CRA-S-2012-SB-2006 (O&M) -30-

and CRR-541-2007

appellant Raj Singh and Hukam Singh have expired and their appeals have abated,

remaining appellants i.e. Rakesh, Krishan, Shanti and Jitender are ordered to be

taken into custody to undergo the remaining sentence. 

56. A photocopy of this order be placed on the file of other connected

case.

(SHALINI SINGH NAGPAL)

22.05.2026             JUDGE

Ajay Goswami

Whether speaking/reasoned : Yes

Whether reportable : Yes