Surinder Singh v. State Of Haryana .

Ranjana P. Desai, J.— In this appeal the judgment and order dated 1-11-2007 Criminal Revision No. 635-SB of 1998 passed by the Punjab and Haryana High Court is under challenge.

2. The appellant is original Accused 1. He was tried along with Hazura Singh, original Accused 2; Narata Singh, original Accused 3 and Kaushalya, original Accused 4 for offences punishable under Sections 498-A and 304-B IPC by the Additional Sessions Judge, Yamuna Nagar in Sessions Case No. 60 of 1994. The appellant is the husband of deceased Anita (“the deceased” or “Anita”). Accused 2 is his father, Accused 3 is his uncle and Accused 4 is his mother.

3. The deceased was the daughter of Ram Lal. Admittedly, she was married to the appellant on 24-4-1994. According to the prosecution, the accused were not satisfied with the quality and quantity of the dowry given at the time of marriage. They used to taunt and beat the deceased. At times, they used to keep her hungry. She had informed her brothers and father about this ill-treatment and harassment. Her brother Ashok Kumar and his brother-in-law, Pawan Kumar went to the house of the accused and protested. At that time the accused told Ashok Kumar that if he had so much affection for his sister he should give Rs 60,000 for the business of the appellant. Ashok Kumar expressed his helplessness to meet the demand. Ashok Kumar sent his younger brother, Satish Kumar to bring the deceased home, but, the accused told him that he should take the deceased home after some days. On 22-7-1994 the uncle of the appellant i.e Accused 3 Narata Singh went to the house of the parents of the deceased and told them that Anita, the deceased had committed suicide by burning herself. Ashok Kumar accompanied by his father, brother Satish Kumar and brother-in-law Pawan Kumar went to the house of the accused. The burnt dead body of Anita was found kept on a cot in the verandah. Ashok Kumar then went to PS Yamunanagar and lodged FIR, Ext. PK. On completion of the investigation the accused came to be charged as aforesaid.

4. The prosecution examined, inter alia, PW 6 Satish Kumar and PW 7 Ashok Kumar, who unfolded the prosecution story about the ill-treatment meted out to the deceased. PW 9, Dr V.K Nagpal conducted the post-mortem and gave report, Ext. PH. PW 11, Maharaj Singh, DSP, who conducted the investigation, gave details of the investigation.

5. The accused denied the allegations of demand of dowry and harassment to the deceased. The appellant in his statement recorded under Section 313 CrPC stated that the deceased was well looked after. Lot of affection was shown to her. When she was carrying, proper medical treatment was given to her. She developed complications and pregnancy had to be terminated. The doctors told her that whenever she conceives she will have problem of bleeding. The deceased was last examined on 19-7-1994. After her abortion the deceased was in depression and, therefore, she committed suicide. The accused examined three doctors. They are DW 1, Dr Mrs Iqbal Kaur; DW 2, Dr Ritu Mago and DW 3, Dr C. Vijayendra. DW 4 Anil Kumar, the brother-in-law produced letter, Ext. DF received by him from the deceased.

6. The trial court by its judgment and order dated 1-8-1998 convicted the appellant and other accused for the offence punishable under Section 304-B IPC and sentenced them to undergo RI for seven years each. The accused were also convicted for offence punishable under Section 498-A IPC and sentenced to suffer RI for two years each. They were ordered to pay a fine of Rs 1000 each, in default, they were directed to undergo RI for six months. The substantive sentences were ordered to run concurrently.

7. The accused carried an appeal to the Punjab and Haryana High Court. The High Court acquitted Accused 2 to 4 on the ground that allegations made against them were vague and that they were living separately from the appellant. The High Court, however, confirmed the conviction and sentence of the appellant, hence, the appeal to this Court.

8. The learned Senior Counsel for the appellant Mr Nidhesh Gupta submitted that since on the same set of evidence all the other accused have been acquitted the appellant should also have been acquitted because no part of the evidence involves the appellant alone. The counsel submitted that there is nothing on record to establish that the deceased was subjected to cruelty or harassment by the appellant. The counsel submitted that, in any case, the prosecution has failed to establish that the alleged cruelty and harassment was in connection with dowry. The allegations are too general and vague. No specific allegations are made against the appellant therefore Section 304-B IPC is not attracted. Presumptions under Section 304-B IPC and Section 113-B of the Evidence Act, 1872 also do not arise in this case. The witnesses have made only bald statements. No independent witnesses like neighbours have been examined to prove that the deceased was treated with cruelty. Thus, the conviction of the appellant under Section 304-B IPC is not sustainable. In this connection the counsel relied on Surinder Kaur v. State of Haryana (2004) 4 SCC 109, Durga Prasad v. State of M.P (2010) 9 SCC 73 and Geeta Mehrotra v. State of U.P (2012) 10 SCC 741

9. The counsel further submitted that so far as demand of Rs 60,000 is concerned, no date of demand is mentioned, therefore, it is not possible to say that this alleged demand was made soon before the death. Moreover, the demand was made for business of the appellant, therefore, it cannot be called a dowry demand. In this connection the counsel relied on Vipin Jaiswal v. State of A.P (2013) 3 SCC 684 Drawing our attention to the letter, Ext. DF dated 16-7-1994 the counsel submitted that this letter was written by the deceased just 15 days before the date of incident to DW 4 Anil Kumar, who is the brother-in-law of the appellant. In that letter she has made no grievance about the alleged harassment or cruelty. In fact, she has made fond reference to the members of the appellant's family. This shows that allegations of harassment and cruelty are false.

10. The counsel also drew our attention to the evidence of the doctors examined by the appellant in support of his defence. He submitted that it is clear from their evidence that while the deceased was pregnant she was bleeding and, therefore, her pregnancy had to be terminated. The deceased was told that she may not conceive a child. Thereafter, the deceased went into depression. She appears to have committed suicide while in depression. In the circumstances, the appellant cannot be convicted under Sections 304-B and 498-A IPC. His conviction and sentence deserves to be set aside.

11. The learned counsel for the State of Haryana Mr Kamal Mohan Gupta submitted that PW 6 Satish Kumar and PW 7 Ashok Kumar, brothers of the deceased, have unfolded the prosecution case. They are reliable and trustworthy witnesses. They have described the ill-treatment meted out to the deceased and the demand of dowry made by the appellant. The counsel submitted that the demand of Rs 60,000 related to the appellant's business. The evidence of PW 6 Satish Kumar and PW 7 Ashok Kumar makes reference to the specific date of demand and specific amount, which was demanded by the appellant. The counsel submitted that deceased Anita died within 94 days of marriage. There can be no doubt that her death caused by burns was otherwise than under normal circumstances. The conviction of the appellant is legal and perfectly justified and, therefore, the appeal be dismissed.

12. The evidence of PW 6 Satish Kumar and PW 7 Ashok Kumar, brothers of the deceased, gives us the prosecution story:

12.1 PW 7 Ashok Kumar is the complainant, hence, we shall first advert to his evidence. He stated that the deceased was married to the appellant on 20-4-1994. The accused were not satisfied with the quality and the quantity of the dowry given by them at the time of marriage. They used to taunt the deceased and the deceased had told him about this many times. The accused used to demand Rs 60,000 for the business of the appellant or for getting him some job. PW 7 Ashok Kumar further stated that once he and his brother-in-law Pawan Kumar visited the house of the appellant to request the accused to treat the deceased properly. According to him, the accused told him that if he had so much affection for his sister he should pay Rs 60,000 to them. He expressed inability to do so. On 5-7-1994 the deceased came to their house and even at that time she told them about the demand of Rs 60,000.

12.2 PW 7 Ashok Kumar further stated that on 21-7-1994 they received a message that Anita should be taken home. He sent his brother PW 6 Satish Kumar to bring his sister home but the accused did not send her. On 22-7-1994 Narata Singh, uncle of the appellant, came to their house and told them that Anita had committed suicide. PW 7 Ashok Kumar went to the house of the accused along with his brother PW 6 Satish Kumar, his father and brother-in-law Pawan Kumar. He saw the dead body of his sister kept in a verandah. He, then, lodged FIR, Ext. PK. It is pertinent to note that in the FIR also PW 7 Ashok Kumar has stated that the accused demanded Rs 60,000, for the business of the appellant or for getting him some job.

12.3 PW 6 Satish Kumar corroborates PW 7 Ashok Kumar. PW 6 Satish Kumar also stated that the accused were not satisfied with the dowry and they used to taunt his sister for bringing less and inferior quality of dowry. He stated that the accused used to beat the deceased and keep her hungry and the deceased used to tell them about the misbehaviour of the accused whenever she came home. He further stated that on 5-7-1994 the deceased told him that the accused are demanding Rs 60,000 for investing in the business of the appellant. They expressed their helplessness to pay the amount. The accused continued to beat the deceased. He further stated that on 21-7-1994 PW 7 Ashok Kumar received a message from his sister that she should be brought to their house. He, then, went to the appellant's house to bring the deceased home. The accused asked him to fulfil their demand before taking his sister with him to his house. He returned home alone.

12.4 PW 6 Satish Kumar further stated that on 22-7-1994 Narata Singh, uncle of the appellant came to their house and informed them that Anita had committed suicide. He went to the house of the appellant along with his father and brother and found that the dead body of Anita was kept in the verandah.

12.5 Thus, the evidence of these two witnesses establishes that the deceased was treated with cruelty. She was subjected to harassment in the appellant's house because the dowry given in the marriage was inadequate and not of good quality. It is also established that the accused wanted Rs 60,000 for investing in the appellant's business or for getting him some job.

13. The fact that the marriage took place on 20-4-1994 is not disputed. Anita died on account of burns in the appellant's house. Her death was otherwise than under normal circumstances. She died just within 94 days of the marriage. It is true that the relatives of the appellant have been acquitted on the ground that there are no specific allegations against them. It is argued that, therefore, the appellant should also be acquitted because the allegations are general as against him also. We are unable to agree with this submission. There is a great difference between the allegations levelled against the relatives of the appellant and the appellant. The entire prosecution story revolves around the appellant. The demand of Rs 60,000 relates to the appellant. The witnesses are specific on this point. PW 7 Ashok Kumar has stated so in the FIR also. Therefore, the appellant's case stands on a different footing.

14. It is further argued that neither PW 7 Ashok Kumar nor PW 6 Satish Kumar have stated the exact date on which they went to the house of the accused when the demand for Rs 60,000 was made and, therefore, it is not possible to locate the date on which demand for Rs 60,000 was made. Resultantly, it is not possible to say whether the demand was made soon before the death of Anita. We have no hesitation in rejecting this submission.

15. Section 113-B of the Evidence Act, 1872 states that:

“113-B. Presumption as to dowry death.—When the question is whether a person has committed the dowry death of a woman and it is shown that soon before her death such woman has 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.”

16. Section 304-B IPC states that:

“304-B. Dowry death.—(1) Where the death of a woman is caused by any burns or bodily injury or occurs otherwise than under normal circumstances within seven years of her marriage and it is shown that soon before her death she was subjected to cruelty or harassment by her husband or any relative of her husband for, or in connection with, any demand for dowry, such death shall be called ‘dowry death’, and such husband or relative shall be deemed to have caused her death.”

17. Thus, the words “soon before” appear in Section 113-B of the Evidence Act, 1872 and also in Section 304-B IPC. For the presumptions contemplated under these sections to spring into action, it is necessary to show that the cruelty or harassment was caused soon before the death. The interpretation of the words “soon before” is, therefore, important. The question is how “soon before”? This would obviously depend on the facts and circumstances of each case. The cruelty or harassment differs from case to case. It relates to the mindset of people which varies from person to person. Cruelty can be mental or it can be physical. Mental cruelty is also of different shades. It can be verbal or emotional like insulting or ridiculing or humiliating a woman. It can be giving threats of injury to her or her near and dear ones. It can be depriving her of economic resources or essential amenities of life. It can be putting restraints on her movements. It can be not allowing her to talk to the outside world. The list is illustrative and not exhaustive. Physical cruelty could be actual beating or causing pain and harm to the person of a woman. Every such instance of cruelty and related harassment has a different impact on the mind of a woman. Some instances may be so grave as to have a lasting impact on a woman. Some instances which degrade her dignity may remain etched in her memory for a long time. Therefore, “soon before” is a relative term. In matters of emotions we cannot have fixed formulae. The time-lag may differ from case to case. This must be kept in mind while examining each case of dowry death.

18. In this connection we may refer to the judgment of this Court in Kans Raj v. State of Punjab (2000) 5 SCC 207 where this Court considered the term “soon before”. The relevant observations are as under:

“15. … ‘Soon before’ is a relative term which is required to be considered under specific circumstances of each case and no straitjacket formula can be laid down by fixing any time-limit. This expression is pregnant with the idea of proximity test. The term ‘soon before’ is not synonymous with the term ‘immediately before’ and is opposite of the expression ‘soon after’ as used and understood in Section 114, Illustration (a) of the Evidence Act. These words would imply that the interval should not be too long between the time of making the statement and the death. It contemplates the reasonable time which, as earlier noticed, has to be understood and determined under the peculiar circumstances of each case. In relation to dowry deaths, the circumstances showing the existence of cruelty or harassment to the deceased are not restricted to a particular instance but normally refer to a course of conduct. Such conduct may be spread over a period of time. If the cruelty or harassment or demand for dowry is shown to have persisted, it shall be deemed to be ‘soon before death’ if any other intervening circumstance showing the non-existence of such treatment is not brought on record, before such alleged treatment and the date of death. It does not, however, mean that such time can be stretched to any period. Proximate and live link between the effect of cruelty based on dowry demand and the consequential death is required to be proved by the prosecution. The demand of dowry, cruelty or harassment based upon such demand and the date of death should not be too remote in time which, under the circumstances, be treated as having become stale enough.”

Thus, there must be a nexus between the demand of dowry, cruelty or harassment, based upon such demand and the date of death. The test of proximity will have to be applied. But, it is not a rigid test. It depends on the facts and circumstances of each case and calls for a pragmatic and sensitive approach of the court within the confines of law.

19. The evidence of the brothers of Anita shows that after marriage Anita was unhappy in the matrimonial house because of the ill-treatment meted out to her. Anita died otherwise than under normal circumstances in her husband's house within three months and four days of marriage. It is, indeed, a very short period. The cruelty was spread over the short period covering the date of her marriage till her death displaying a course of conduct. In her case, in our opinion, cruelty caused to her on any day from the date of her marriage i.e 20-4-1994 till the date of her death i.e 22-7-1994 could be cruelty caused “soon before” her death. Therefore, even if the date of their visit to the appellant's house, when the demand was made, is not stated by Anita's brothers in the court, that hardly makes any difference. In any case, the brothers have stated that on 5-7-1994 Anita came to their house and told them about the demand. Anita died shortly thereafter.

20. That takes us to the next submission that Rs 60,000 were demanded after the marriage for the business of the appellant, and, therefore, it is not a dowry demand. In this connection, reliance is placed on Vipin Jaiswal (2013) 3 SCC 684.

21. In Vipin Jaiswal case (2013) 3 SCC 684, the appellant therein was married to the deceased on 22-2-1996. The case of the prosecution was that ever since the marriage, the deceased was subjected to physical and mental torture by the appellant and others for not getting sufficient dowry. The trial court convicted all the accused under Sections 304-B and 498-A IPC. The High Court acquitted the relatives of the appellant husband, but, confirmed his conviction. It is pertinent to note that while acquitting the appellant this Court took note of the fact that the deceased had left a suicide note in which she had stated that nobody from her husband's family was responsible for her death. The High Court while noting that the allegations against the appellant were general in nature stated that the demand of Rs 50,000 was made six months after the marriage and that was for enabling the appellant therein to purchase a computer and for setting up his own business. This Court held that demand made for purchasing a computer, six months after the marriage, was not a demand in connection with marriage and was not a dowry demand within the meaning of Section 2 of the Dowry Prohibition Act, 1961.

22. Vipin Jaiswal (2013) 3 SCC 684 is not applicable to the present case.

23. The Explanation to Section 304-B IPC states that:

“Explanation.—For the purpose of this sub-section, ‘dowry’ shall have the same meaning as in Section 2 of the Dowry Prohibition Act, 1961 (28 of 1961).”

Section 2 of the Dowry Prohibition Act, 1961, so far as it is material to this case, states that dowry means any property or valuable security given or agreed to be given either directly or indirectly by one party to a marriage to the other party to the marriage at or before or at any time after the marriage in connection with the marriage of the said party. Thus, the emphasis is on property or valuable security given “at or before” or “at any time after” the marriage in connection with marriage. The amount or things demanded must, therefore, have a nexus with the marriage. In this case both the brothers i.e PW 6 Satish Kumar and PW 7 Ashok Kumar, brothers of the deceased, have clearly stated that the accused were unhappy by the quality and quantity of the dowry and the deceased was being taunted and beaten up for that. The words “insufficient and inferior quality of dowry” are important. They indicate that the transaction of giving dowry was not complete. Sufficient quantity of dowry was not given and that transaction was sought to be completed by asking for Rs 60,000 after the marriage for the business of the appellant. This demand has a connection with the marriage. Therefore, in our opinion Vipin Jaiswal (2013) 3 SCC 684 is not applicable to the present case.

24. We are mindful of the fact that in Vipin Jaiswal (2013) 3 SCC 684 this Court relied upon Appasaheb v. State of Maharashtra (2007) 9 SCC 721. In that case the accused was convicted under Section 304-B read with Section 34 IPC. The incident had taken place on 15-9-1991. The deceased was married to the accused about 2½ years prior to the date of the incident. The deceased consumed poison and died in the house of the accused. The allegations were that there was a demand for money and consequent beating of the deceased. The evidence disclosed that the demand was made for defraying expenses of manure, etc. This Court held that:

“11. … A demand for money on account of some financial stringency or for meeting some urgent domestic expenses or for purchasing manure cannot be termed as a demand for dowry as the said word is normally understood.”

This Court held that being a penal provision Section 2 of the Dowry Prohibition Act, 1961 will have to be construed strictly.

25. It is true that penal provisions have to be construed strictly. However, we may mention that in Murlidhar Meghraj Loya v. State of Maharashtra (1976) 3 SCC 684 this Court was dealing with the Prevention of Food Adulteration Act, 1954. Speaking for this Court, Krishna Iyer, J. held that any narrow and pedantic, literal and lexical construction of food laws is likely to leave loopholes for the offender to sneak out of the meshes of law and should be discouraged and criminal jurisprudence must depart from old canons defeating criminal statutes calculated to protect the public health and the nation's wealth. A similar view was taken in Kisan Trimbak Kothula v. State of Maharashtra (1977) 1 SCC 300. In State of Maharashtra v. Natwarlal Damodardas Soni (1980) 4 SCC 669, while dealing with Section 135 of the Customs Act and Rule 126-H(2)(d) of the Defence of India Rules, a narrow construction given by the High Court was rejected on the ground that that will emasculate these provisions and render them ineffective as a weapon for combating gold smuggling. It was further held that the provisions have to be specially construed in a manner which will suppress the mischief and advance the object which the legislature had in view.

26. While we reiterate what this Court has said in Appasaheb (2007) 9 SCC 721 that a penal statute has to be construed strictly, in light of Kisan Trimbak (1977) 1 SCC 300 and Natwarlal Damodardas (1980) 4 SCC 669, we are of the opinion that penal statute, even if it has to be strictly construed, must be so construed as not to defeat its purport. Harassment of a married woman in an Indian household is a peculiar phenomenon. In most cases it is seen that the husband or the members of his family are never satisfied with what they get as dowry. The wife's family is expected to keep fulfilling this insatiable demand in some form or the other for some period of time after marriage. Such demands are also fulfilled by parents of the wife for fear of their daughter being ill-treated. The courts of law cannot lose sight of these realities. The presumption under Section 113-B of the Evidence Act, 1872 and the presumption under Section 304-B IPC have a purpose. These are beneficent provisions aimed at giving relief to a woman subjected to cruelty routinely in an Indian household. The meaning to be applied to each word of these provisions has to be in accord with the legislative intent. Even while construing these provisions strictly care will have to be taken to see that their object is not frustrated.

27. As stated by this Court in Appasaheb (2007) 9 SCC 721 a demand for meeting financial stringency may not fall within the ambit of the term “dowry” as defined under the Dowry Prohibition Act. Similarly, a demand of money made six months after marriage for setting up computer business of the husband may not be covered by the term dowry as stated in Vipin Jaiswal (2013) 3 SCC 684. But, in this case, the demand is made to complete and fulfil the demand of dowry made prior to the marriage. The appellant's grievance was about the inferior and insufficient dowry given by the deceased's family and after marriage that was sought to be fulfilled by asking for Rs 60,000 for setting up the appellant's business or for getting him some job. Insufficient dowry given to the appellant was sought to be supplemented by the demand of Rs 60,000. The present case, therefore, stands on a different footing. Section 304-B IPC is clearly attracted to this case.

28. It was argued that the evidence of the doctors examined by the appellant show that the deceased's pregnancy was terminated, that she was told that she may not conceive a child again and that, thereafter, she was in depression. It is argued that, therefore, she committed suicide. It is not possible to accept this submission. Even if the pregnancy of the deceased was terminated, that would not necessarily lead to depression. In fact, DW 3 Dr C. Vijayendra, who terminated the pregnancy of the deceased stated that it is not necessary that a patient may suffer from depression after termination of pregnancy. Neither DW 1 Dr Mrs Iqbal Kaur or DW 2 Dr Mrs Ritu Mago stated that the deceased was in depression. They stated that there was no imminent danger to the life of the deceased. No medical record was produced to show that the deceased was in depression and she was taking medicine for the same. There is nothing on record to show that the deceased was told that she will never conceive a child. It is not, therefore, possible to say that the deceased committed suicide because she was in depression.

29. Reliance was placed on a letter, allegedly written by the deceased to her husband's brother-in-law. It was submitted that this letter does not indicate that the deceased was tortured or harassed. In fact, in this letter the deceased has fondly referred to the members of the appellant's family. PW 6 Satish Kumar and PW 7 Ashok Kumar have not admitted that this letter was written by their sister. It is also improbable that the deceased would write a letter to the brother-in-law of her husband. Assuming that she wrote such a letter, she would never complain about the ill-treatment meted out to her in her matrimonial house to the brother-in-law of her husband. In any case, even if this letter is held to be genuine, that does not dilute the evidence of PW 6 Satish Kumar and PW 7 Ashok Kumar. This submission, therefore, does not impress us and is rejected.

30. None of the judgments relied upon by the appellant's counsel help the appellant. They turn on their own facts. In Surinder Kaur (2004) 4 SCC 109 the demand was made 2½ years prior to the death of the deceased and, therefore, it was held that allegations were not proximate to the death of the deceased hence, Section 304-B IPC was not attracted. In that case the appellants before this Court were the relatives of Surinder Kumar, the husband of the deceased. There were no direct allegations against them. Considering all these circumstances they were acquitted. This case will have no application to the present case.

31. In Durga Prasad (2010) 9 SCC 73 the appellants were convicted under Sections 498-A and 304-B IPC. This Court acquitted them by giving benefit of doubt on the ground that except for certain bald statements made by the witnesses alleging cruelty and harassment to the deceased wife no other evidence was produced to prove that she committed suicide because of cruelty and harassment. This case is also not applicable to the instant case because here the demand of Rs 60,000 specifically relates to the appellant, therefore, it cannot be said that qua the appellant there are no specific allegations. Here the harassment and cruelty is inextricably linked to the appellant.

32. In Geeta Mehrotra (2012) 10 SCC 741 the High Court had refused to quash the complaint filed against Appellant 1, who was the sister-in-law of the complainant and Appellant 2, who was the brother-in-law of the complainant, under Sections 498-A, 323, 504 and 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961, on the ground that the question of alleged lack of territorial jurisdiction cannot be decided by it under Section 482 CrPC. The High Court left it open to the appellants to move the trial court. While quashing the proceedings this Court took note of the fact that the marriage between the complainant wife and her husband was dissolved by an ex parte decree of divorce. This Court was of the view that in the circumstances proceedings initiated prior to the divorce decree ought not to be prosecuted further. This Court also took into consideration the fact that there were no specific allegations against the appellants, who were the relatives of the husband. It appears that in the complaint there was only a casual reference to the appellants. The instant case stands on a different footing because here evidence is adduced and the appellant is convicted. The brothers of the deceased have stated on oath that Rs 60,000 was demanded for the appellant's business and for that amount the deceased was harassed and treated with cruelty. That cruelty led to her death in unnatural circumstances.

33. Before closing, the most commonplace argument must be dealt with. In all cases of bride burning it is submitted that independent witnesses have not been examined. When harassment and cruelty is meted out to a woman within the four walls of the matrimonial home, it is difficult to get independent witnesses to depose about it. Only the inmates of the house and the relatives of the husband, who cause the cruelty, witness it. Their servants, being under their obligation, would never depose against them. Proverbially, neighbours are slippery witnesses. Moreover, witnesses have a tendency to stay away from courts. This is more so with neighbours. In bride burning cases who else will, therefore, depose about the misery of the deceased bride except her parents or her relatives? It is time we accept this reality. We, therefore, reject this submission.

34. We are, therefore, of the view that the prosecution has successfully proved its case against the appellant. The trial court and the High Court have concurrently held the appellant guilty of offences punishable under Sections 304-B and 498-A IPC. We have no hesitation in endorsing the view taken by the trial court which is confirmed by the High Court. The appeal is, therefore, dismissed. The appellant is on bail. His bail bonds stand cancelled. He shall surrender to the court concerned.