P.K. Chatterji, J. - (1.) This criminal appeal has been filed against the judgment and order dated 8.4.1993 passed by VI Addl. Sessions Judge, Unnao in S.T. No. 185 of 1990, thereby convicting all the appellants under section 498-A, I.P.C. and sentencing them to undergo two years' R.I., further convicting under section 304-B, I.P.C. and sentencing all of them to undergo seven years' R.I. Both the sentences were directed to run concurrently.
(2.) Prosecution case, in brief, is that the deceased Smt. Suman Gupta was married to the appellant No. 1 in July, 1986. The appellants No. 2 and 3 are brother and sister. As per prosecution case they used to make a demand of Rs. 5000/- and for that they used to harass and torture Smt. Suman Gupta. The appellants threatened to kill her if Rs. 5000/- were not paid to them. On 13.3.1989 the complainant got information that her daughter Smt. Suman Gupta has died. The complainant went to the residence of accused appellants at Unnao and saw the dead body of Smt. Suman Gupta. Suspecting some foul he lodged the First Information Report against the accused appellants. After investigation charge-sheet was submitted against them and the Trial Court tried the accused appellants and convicted and sentenced them, as mentioned above. Hence, this criminal appeal.
(3.) Heard learned Counsel for the appellants as well as the learned Government Advocate. I have also perused the Lower Court record as well as judgment of the learned Sessions Judge.;