- (1.) Leave granted.
(2.) This appeal is filed by the appellants against the impugned judgment and order dated 23.02.2015, passed in Criminal Appeal No. 101 of 2010, by the High Court of Judicature of Gujarat at Ahmedabad, wherein the High Court has dismissed the appeal of the appellants and upheld the order of conviction and sentence of the appellants under Sections 498A and 306 read with Section 114 of the Indian Penal Code, 1860 (in short "I.P.C.") passed by the Fast Track Court, Veraval, Camp Una, in Sessions Case No.9 of 2007 (hereinafter "the trial court") in its judgment and order dated 21.11.2009. The appellants have prayed to set aside the same and quash the criminal proceedings initiated against them by the respondent-State, urging various legal grounds.
(3.) The brief facts of the case are stated hereunder to appreciate the rival legal contentions urged on behalf of the parties: The appellant nos. 1 and 2 are the mother-in-law and the sister-in- law of the deceased respectively. It is the case of the prosecution that the deceased was residing with her husband and in-laws in a joint family at Kodinar with a minor daughter. However, within 2 years of marriage, the deceased was allegedly tortured by her husband and her in-laws for not bringing dowry and not working properly. The deceased was also allegedly driven out of her matrimonial home and was forced to stay at Kanta Stri Vikas Gruh at Rajkot.;