- (1.) In the year 1991, Appellant married Pushpa Devi, the deceased. A male child was born to them.
(2.) At the time of marriage, father of Pushpa, Hazari Ram, allegedly, spent a lot of money. Appellant's family, however, was not happy with the dowry given by the bride side. Pushpa was allegedly tortured and continuously harassed. She had, however, no grievance against her father in law, namely, Ram Swaroop. He had all along been assuring Pushpa and her parents that he would do his best to see that she is not harassed for not bringing enough dowry.
(3.) After the birth of the child, she came back to her matrimonial home. A few days prior to the incident which took place on 9.5.1994 her uncle Ranveer (PW-2) visited her. She made complaints about the harassments meted out to her. Ranveer conveyed the same to her father. On 9.5.1994, his nephew, Madan Lal (PW-7) was going to some place. Hazari Ram asked him to take him to his daughter's place. On reaching the house of Pushpa, he enquired about her. No response thereto was made but later on he was informed that she had died and the dead body has been cremated. Hazari Ram allegedly came back to his village. He went back to Umawali. A Panchayat was held. Appellant's family accepted the purported mistake that they should have informed Hazari Ram about the death of his daughter. It was agreed that some lands would be settled in the name of the son of Pushpa.;