- (1.) We have heard Dr. Monika Gusain, learned counsel appearing for the appellant ­ accused at length today.
(2.) This appeal is against the conviction which was awarded by the Trial Court as well as by the High Court and thereby the appellant ­ accused herein is undergoing rigorous imprisonment for 10 years.
(3.) The case of the prosecution is that the victim was married to one Shri Shailendra Kumar and the appellant is the father -in -law of the deceased. On 30 -5 -2006, marriage was performed between Mr. Shailendra Kumar and Ms. Neera Tiwari. It further appears that the victim committed suicide in the matrimonial house by pouring kerosene upon her and setting herself on fire on 9 -8 -2006. The intimation was recorded at the instance of the appellant ­ herein on 10 -8 -2006. A written complaint was lodged by the father of the deceased - victim alleging that all the accused persons including the present appellant ­ herein had demanded dowry, committed cruelty and torture upon the deceased - victim and as a result of such unbearable treatment, she committed suicide.;