AIR 1996 SUPREME COURT 67 ::1995 AIR SCW 3721 ::1996 AIR SCW 205 ::1995 CriAppR(SC) 402 ::(1996) 2 ComLJ 199 ::1996 (1) Bom CJ 493 ::1996 (1) Cri CJ 53 ::1996 ( ) Marr LJ 288 ::(1995) 2 CriCJ 199 ::(1995) 4 CurCriR 70 ::(1996) 21 CorLA 189 ::(1996) 1 CivLJ 901 ::(1996) 1 CivilCourtC 243 ::1996 (1) SCC 573 ::(1995) 2 RecCriR 707 ::1996 (1) CurCC 17 ::(1995) 2 AllCriLR 507 ::(1996) 1 APLJ 49 ::(1996) 1 AndhWR 36 ::(1995) 3 CPR 684 ::1996 ( ) CCJ 193 ::1995 (3) ChandCriC 127 ::(1996) 1 CTC 551 (SC) ::1996 (1) CTC 551 ::(1996) 1 LJR 663 ::1996 (1) SCJ 259 ::(1995) 4 Crimes 389 ::(1996) 1 Crimes 165 ::(1996) 1 CPJ 11 ::(1996) 1 EFR 134

Supreme Court Of India

(From : Himachal Pradesh)

Hon'ble Judge(s): K. Ramaswamy, B. L. Hansaria , JJ

(A) Dowry Prohibition Act (28 of 1961) , S.2— "Dowry" - Demand made after solemnization of marriage - Would constitute dowry. (Para 13) (B) Penal Code (45 of 1860) , S.304B— Dowry-death - Proof - Injuries found on person of deceased not sufficient to have caused her death - S. 304-B, not attracted. (Para 14) (C) Penal Code (45 of 1860) , S.306, S.498A— Abetment of suicide - Accursed persons alleged to have demanded dowry and treated deceased with cruelty leading to suicide - No evidence showing deceased was harassed within meaning of Expl.(b) of S. 498-A - Presumption under S. 113-A of Evidence Act cannot be raised - Offence under S. 306 not made out. Evidence Act (1 of 1872) , S.113A— (Para 15 16 17) (D) Penal Code (45 of 1860) , S.324— Hurt - Proof - Evidence showing accused mother-in-law causing injuries on person of deceased who committed suicide - Offence under S. 324 made out - On consideration of circumstances and fact that accused being 80 years of age - Sentence of fine of Rs. 3,000/- imposed. ....