- (1.)The question before us is whether the appellants are guilty of an offence punishable under Section 304-B or under Section 306 of the Indian Penal Code (IPC). In our opinion, they are guilty of an offence punishable under Section 306 of the IPC.
The facts

(2.)Manju and her sister PW-5 Sunita, were married on 17th May, 1993 to Satbir and his brother Sukhbir respectively. PW-4 Ram Kishan, the father of the two brides spent a considerable amount on the wedding, beyond his means, and also gave several articles in dowry. However, the parents of Satbir and Sukhbir that is Karan Singh (father) and Mukhtiari (mother) were apparently not satisfied with the dowry.
(3.)According to the prosecution Karan Singh and Mukhtiari would often harass and beat Manju and Sunita and demand some more dowry. It was alleged that Manju and Sunita were also turned out from their matrimonial home on some occasions.