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Report No. 202 3.11 Valedictory remark. Before parting, we would like to reiterate the rider enunciated by the Supreme Court in its judgment in the case of K. Prema S. Rao v. Yadla Srinivasa Rao, AIR 2003 SC 11 at p.11 (para 27) to the effect that "the Legislature has by amending the Penal Code and Evidence Act made Penal Law more strident for dealing with punishing offences against married women. Such strident laws would have a deterrent effect on the offenders only if they are so stridently implemented by the law courts to achieve the legislative intention". We may add that the enforcement agencies too will have to be more sensitive and responsive to the needs of the situation arising from the incidents of dowry death. Dowry deaths are manifestation of socio-economic malady prevailing in the society. This has to be addressed at different levels so as to curb the menace of dowry deaths and not at the legal redressal level alone. We will, however, refrain ourselves from entering into this arena as this does not strictly belong to legal realm. Dr. Justice AR. Lakshmanan Prof. (Dr.) Tahir Mahmood Dr. D.P. Sharma    |
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