Punjab-Haryana High Court
State Of Punjab vs Mohd.Rafiq & Ors on 3 October, 2019
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
CRA-D-491-DBA-2004 (O&M) -1-
CRR-1558-2003 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
1. CRA-D-491-DBA-2004 (O&M)
Date of Decision: 03.10.2019
State of Punjab .......Appellant
Vs.
Mohd. Rafiq and others .......Respondents
2. CRR-1558-2003 (O&M)
Mohd. Khalil .......Petitioner
Vs.
Mohd. Rafiq and others .......Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: - Mr. Sandeep Vermani, Addl. A.G., Punjab.
Mr. M.S.Joshi, Advocate
for the petitioner (in CRR-1558-2003)
Mr. S.S.Salar, Advocate
for the respondents.
*****
AJAY TEWARI, J. (ORAL)
1. This order shall dispose of above mentioned appeal and revision filed by the State as well complainant, respectively.
2. This appeal and revision have been filed against the judgment dated 20.5.2003 passed by the learned Additional Sessions Judge, Fast Track Court, Sangrur vide which respondent No. 1-Mohd. Rafiq (husband), 1 of 3 ::: Downloaded on - 07-10-2019 08:32:32 ::: CRA-D-491-DBA-2004 (O&M) -2- CRR-1558-2003 (O&M) respondent No. 2- Jano (mother-in-law) and respondent No. 3-Rafiqa (daughter-in-law) the respondents, who were accused of having killed Ruksana, were acquitted of the charges under Sections 304-B, 498-A of the Indian Penal Code, 1860. It deserves mention here that Ruksana aforesaid died due to aluminium phosphide poisoning within seven years of marriage.
3. Charge was framed against the accused-respondents under Sections 304-B, 498-A IPC to which they pleaded not guilty and claimed trial.
5. Vide the impugned judgment dated 20.5.2003, the accused were acquitted by the trial Court.
6. Aggrieved against the said judgment, the present appeal and revision have been filed by the State and the complainant, respectively.
7. As per the latest report of the Registry, respondent No. 1-Mohd. Rafiq (husband) and respondent No. 2-Jano (mother-in-law) have died and only respondent No. 3-Rafiqa (sister-in-law) is still alive.
8. In the circumstances, the proceedings against respondents No. 1 and 2 stand abated and the appeal as well as revision qua the said respondents is disposed of as such.
9. Coming to Rafiqa, the sole surviving respondent.
10. Learned counsel for respondent No. 3 has submitted that originally the police had found the mother-in-law and sister-in-law to be innocent and they had been summoned under Section 319 Cr.P.C.
11. We find that the Court below has considered the evidence minutely. The Court below found that the testimony of complainant-Mohd. Khalil did not inspire confidence since he had made material improvements and the allegations regarding demand of dowry were completely vague. The 2 of 3 ::: Downloaded on - 07-10-2019 08:32:32 ::: CRA-D-491-DBA-2004 (O&M) -3- CRR-1558-2003 (O&M) Court below also found that the complainant had not even met his daughter for one year. The Court below also observed that two relatives of the complainant, who were stated to have gone with him at the house of the accused, as members of panchayat had not supported the prosecution case that there was a demand of dowry.
12. Learned State counsel as well as learned counsel for the petitioner has failed to point out any material illegality or perversity in the impugned judgment of acquittal. Nothing has been shown as to the misreading and misinterpretation of the evidence by the learned trial Court, while passing the impugned judgment.
13. Consequently, both the appeal as well revision is dismissed.
(AJAY TEWARI)
JUDGE
(HARNARESH SINGH GILL)
October 03, 2019 JUDGE
Gurpreet
Whether speaking /reasoned : Yes
Whether Reportable : No
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