Supreme Court: The bench of NV Ramana* and Surya Kant, JJ has acquitted a man convicted under Section 498­A read with Section 34 IPC for the death of his brother’s wife after it was found that the case against him was not proved beyond doubt.

Allegedly, after several instances of abuse at her matrimonial home, the deceased went to live with her parents. On the fateful day, her husband came to visit her and took her for a walk but came back alone and hurriedly packed his belongings to leave. When confronted about the whereabouts of the deceased, he said   that the deceased was attending the call of nature and would be back soon. He left thereafter. When the deceased did not return after an hour, the complainant started searching for her and she was   ultimately found dead, near a canal with strangulation marks on her neck.

Deceased’s husband, Brother-in-law (the appellant herein) and Father-in-law were convicted under Section 498-A read with Section 34 IPC.

In the present appeal, the deceased’s brother-in-law contended that the prosecution story comprises of vague allegations, unsubstantiated by evidence and that the entire family has been roped in this case. Thus, the conviction of the appellant cannot be sustained.

The prosecution had alleged that the appellant in the present case, had, along with his brother and father, demanded dowry of Rs. 10,000 from the family of the deceased at the time of the vidai ceremony and had continued to harass her for the non-payment of the same.

On perusal of the testimonies of the witnesses, the Court noticed that deceased’s father had named the appellant-accused in the same breath along with other accused persons and their family members accusing them of troubling the deceased for demand of dowry of Rs. 10,000/-.

However, apart from the vague allegations, no specific instance of hostile attitude or persistent demands of dowry have been pointed out by any of the witnesses. All other independent witnesses have turned hostile and have not supported the prosecution story. Also, the paternal uncle of the deceased and a witness named in the FIR, has not supported the prosecution story.

The Court, hence, concluded that on consideration of the oral testimonies of the witnesses, the ingredients of Section 498-A IPC have not been proved against the appellant by the prosecution at the standard of beyond reasonable doubt and, hence, acquitted the appellant.

The Court also discharged the bail bonds of the appellant who is out on bail since September, 2010.

[Nimay Sah v. State of Jharkhand, 2020 SCC OnLine SC 982, 02.12.2020]


*Justice NV Ramana has penned this judgment. Read more about him here

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