AMITAVA ROY,J. - (1.) The appellants, the in-laws of the deceased Saroj Bai, being aggrieved by the conversion of their acquittal into conviction by the High Court under Sections 498A and 304B of the Indian Penal Code (for short hereinafter referred to as the "Code") seek defeasance of this verdict in the present appeal.
(2.) Heard Mr. Siddhartha Dave, learned counsel for the appellants and Mr. Naveen Sharma, learned counsel for the respondent.
(3.) The genesis of the prosecution case lies in the information lodged by appellant Baijnath, the elder brother of the appellant No.2, Shivraj, the father-in-law of the deceased. The information disclosed that on 09.06.1996 at about 8 p.m. the family had dinner together and after watching television, retired to the respective rooms for the night. The deceased was married to Rakesh, son of appellant No.2. According to the informant, in the next morning she was found dead, hanging from the fan by a ligature.;