Crl. App. No. 1168 of 2003 1

            IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1168 OF 2003

    JAGGU SINGH ..... APPELLANT

VERSUS

   STATE OF U.P. & ANR. ..... RESPONDENTS

O R D E R

1. This appeal is against the concurrent finding of the  

trial court as well as the High Court whereby respondent  

No. 2, the husband has been acquitted for the offences  

under Sections 304B and 498A of the Indian Penal Code for  

having caused the dowry death of his wife about two years  

after the marriage.  Both the courts have noted that a  

suicide  note  had  been  written  by  the  deceased  shortly  

before her death in which she had observed that nobody was  

responsible for her death either from the side of her in-

laws  or  from  the  side  of  her  parents  and  she  was  

committing suicide as she had lost interest in life and  

that nobody should be held responsible for her death.  The  

courts  below  have  also  noted  that  the  attempt  of  the  

appellant herein Jaggu Singh, the father of the deceased,

Crl. App. No. 1168 of 2003 2

to bring in evidence in Court with regard to the cruelty  

meted out to his late daughter could not be believed for  

the simple reason that he had made no such statement under  

Section 161 of the Code of Criminal Procedure.  We are,  

therefore,  of  the  opinion  that  in  the  light  of  the  

concurrent findings of fact recorded by the trial court as  

well as by the High Court, no interference is called for  

in this appeal.

2. For the reasons aforesaid, the appeal is dismissed.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [J.M. PANCHAL]

NEW DELHI APRIL 08, 2010.