Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal arises out of the judgment and order of the High Court of Delhi passed in Criminal Appeal No. 63 of 1997 dated 12.11.2009.
(3.) The brief facts giving rise to this appeal are as under: The Appellant Sanjay Kumar Jain was married to Smt. Anju Jain (since deceased) on 20th February, 1990. After marriage, only both of them started residing at house No. 2803, Gali No. 6, Chander Puri, Kailash Nagar, Delhi. It is the case of the prosecution that the deceased was harassed for insufficient dowry and the harassment continued till her death. Admittedly, Smt. Anju Jain died within one year and two months of marriage on 10.4.1991.;