- (1.) Leave granted.
(2.) The appellants have preferred this appeal against the impugned judgment and order dated 1.2.2016, passed by the High Court of Gujarat in Criminal Appeal No.652 of 2008, whereby the High Court set aside the judgment and order dated 31.7.2007 of acquittal, passed by the Additional Sessions Judge, Fast Track Court No.2, Ahmedabad, in Sessions Case No.60/2007, and convicted the appellants-accused for offences punishable under Sections 498A, 304B, 306 read with Section of the Indian Penal Code (for short, the 'IPC') and Section of the Dowry Prohibition Act, 1961. The appellants were sentenced to undergo 7 years rigorous imprisonment for the offences punishable under section 304B and 306 read with Section of the I.P.C. with fine of Rs.1,000/- and in default, to undergo further 6 months' rigorous imprisonment, 1 year 2 rigorous imprisonment for the offence under Section of I.P.C. with fine of Rs.1,000/- and in default, to undergo one month rigorous imprisonment, and 3 years' rigorous imprisonment for the offence punishable under Section of the Dowry Prohibition Act, 1961, with fine of Rs.15,000/- each and in default, to undergo further three months' simple imprisonment. All the sentences were directed to run concurrently.
(3.) According to the prosecution, the complainant's daughter Jalpaben was married with appellant no.1 and after marriage, she was staying with the appellants-accused. It is also the case of the prosecution that the deceased Jalpaben informed her father that the appellants were causing mental and physical harassment to her on petty household work and were demanding money from her. On 12.6.2006 at 11 a.m., the father of the deceased received a telephone call from someone from Ahmedabad, stating that condition of her daughter Jalpaben was very serious because of electric shock. Upon receiving such message, the complainant - father of the deceased rushed to the place of incident and found the dead body of Jalpaben with ligature mark on the neck.;