Allahabad High Court: Dinesh Pathak, J., addressed a matter of dowry death and upheld the lower court’s decision.

Factual Matrix

An FIR was filed by the informant (PW-1) with regard to the dowry death of his daughter who was allegedly killed by her in-laws.

Accused was married to the informant’s daughter and at the time of marriage, he had received Rs 1 lakh cash as well as goods worth Rs 1 lakh. That apart, he had given one golden chain and golden ring to the groom, but in-laws of his daughter were not satisfied with the dowry.

Due to non-fulfilment of dowry demand, in-laws of the informant’s daughter attempted several times to kill her and later kicked her out of their house. She was subjected to cruelty and later in June, 2015 the police informed her about the death of the daughter.

Analysis, Law and Decision

High Court noted that the present matter pertained to the dowry death of the lady who had been allegedly hanged by her in-laws.

Bench stated that the case is of circumstantial evidence. Trial Court concluded that demand for dowry was the root cause and drew the victim to take a drastic step of ending her life.

Section 304-B IPC and Section 113-B of Evidence Act are decisive provisions to ascertain the unnatural death as dowry death.

Conjoint reading of Section 304-B IPC and presumptive provision of Section 113-B of the Evidence Act, one of the essential ingredients, amongst others, is that the woman must have been soon before her death subjected to cruelty and harassment for or in connection with demand of dowry. On the proof of essentials as mentioned in the aforesaid sections, it becomes obligatory on the Court to raise a presumption that the accused caused the dowry death.

“…it becomes obligatory on the Court to raise a presumption that the accused caused the dowry death.”

Supreme Court expounded the legal presumption qua dowry death in Sher Singh v. State of Haryana, (2015) 3 SCC 724.

It was expressed in the present matter that in case of dowry death initial burden lies upon the prosecution to prove the ingredients of Section 304-B IPC by a preponderance of probability.

In the matter in hand, prosecution witnesses of fact i.e. PWs-1, 2 and 3 were consistent in their depositions qua cruel attitude of husband and his family member in connection with demand of dowry.

Main ingredients of dowry death are harassment and cruelty for the demand of dowry.

Main Question:

Whether the victim had died otherwise than under normal circumstances and it was shown that soon before her death, she was subjected to cruelty and harassment by her husband or his relatives for, or in connection with, any demand of dowry.

Matter in hand relates to dowry death of victim, which is obviously a case of death other than under normal circumstances.

Bench noted that it may be a matter of dispute as to whether she had been forcibly hanged to death or hanged herself to death but there was no doubt that she had ended her life under extreme pressure created by her on laws.

After careful consideration of evidences of prosecution witnesses and defence witnesses, Trial Court has taken a pragmatic view that involvement of parents of husband (i.e. appellant herein) is not made out on the facts and circumstances of the present case, who were living separately from their son but the involvement of husband cannot be ruled out.

Adding to the above analysis, it was stated that from the evidence on record it is proved that appellant was living with his wife, therefore, his claim for acquittal on the ground of acquittal of his relatives (i.e. parents) was not sustainable and being cohabitant with his wife, his complicity in the commission of a crime could easily be inferred.

High Court concluded that there was persistent demand of dowry made by the accused from the victim who was subjected to cruelty and harassment and ultimately she had ended her life in suspicious circumstances wherein injury inflicted on her forehead suggested some violence soon before her death.

Prosecution successfully discharged its duty and it is obligatory on the Court to raise a presumption that the accused caused the dowry death.

Hence, the present appeal was dismissed and the decision of the lower court was upheld. [Deepak v. State of U.P., 2021 SCC OnLine All 190, decided on 3-03-2021]


Advocates before the Court:

Counsel for Appellant:- Ashok Kumar Yadav, Rakesh Dube

Counsel for Respondent :- A.G.A.

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