- (1.) Fir was lodged by informant Vinay Agrawal, on the basis of which case crime no. 10 of 1997 under section 304-B, 201 IPC and 3/4 DP Act was registered in police station Bolawathi, District Bulandshahr. After investigation, the charge sheet was filed by police for offences under section 498-A IPC and 3/4 DP Act against Pradeep Kumar Agarwal, husband of the victim.
(2.) But when trial of this case began, then after framing of charge, two witnesses were examined by prosecution side. PW-1 Ram Nath Agrawal was father of the victim who had stated nothing about the demand of dowry or cruelty due to that reason and had stated that he had attended the funeral of deceased and did not know the cause of her death. He stated that victim Dr. Poonam was not harassed by her in-laws for demand of dowry.
(3.) The other witness examined by prosecution side was PW-2 Dr. Vinay Agarwal, the informant, who had stated that after marriage, her sister Poonam was ill treated by her in-laws, and on 30.1.1997 her husband Pradeep Kumar Agarwal, father-in-law Munna Lal Agrawal and Mother-in-law Smt. Krishna , brother (Dever) Lalit, Sister-in-law (Nanad) Rashmni had murdered Poonam Agarwal for their greed of dowry. Her sister was murdered because she could not fulfill demand of additional dowry. When he came to know about this fact, he lodged FIR. He further stated that at the time of incident he was not present on the spot and was on official duty in Jesna.;