Ram Surat Ram (Maurya), J. - (1.) Heard Sri Jitendra Pd. Mishra, for the appellants and A.G.A., for State of U.P.
(2.) This appeal has been filed from the conviction and sentence passed by Additional Sessions Judge, Court No. 2, Chitrakoot dated 08.08.2013/13.08.2013, in S.T. No. 129 of 2010, State of U.P. Vs. Bharat and another and S.T. No. 129-A of 2010, State of U.P. Vs. Semiya (arising out of Case Crime No. 3575 of 2010, under Section 498-A, 304-B IPC and Section 3/4 of Dowry Prohibition Act, 1961, P.S. Kotwali Karvi, district Chitrakoot), sentencing the appellants for ten years rigorous imprisonment under Section 304-B IPC, two years rigorous imprisonment with fine of Rs. 2000/- each under Section 498-A IPC and one year rigorous imprisonment with fine of Rs. 1000/- each under Section 4 of Dowry Prohibition Act, 1961, with default stipulation.
(3.) On the complaint of Kali Charan (PW-1), Constable clerk Ishtiyaq Hasan (PW-9) registered FIR of Case Crime No. 3575 of 2010, under Section 498-A, 304-B IPC and Section 3/4 of Dowry Prohibition Act, 1961, at P.S. Kotwali Karvi, district Chitrakoot, on 24.07.2010 at 18.15 hours, against Bharat, the husband, Smt. Semiya, mother-in-law and Shiv Bhawan @ Gahruwa, father-in-law of Gaura Devi (the deceased). It has been stated in the FIR that Gaura Devi was married to Bharat four years ago. At the time of marriage, he had given dowry, according to his capacity. But whenever his sister came to his house, she used to tell that her mother-in-law Semiya, aged about 45 years, father-in-law Shiv Bhawan @ Gahruwa and her husband Bharat were not satisfied with the dowry. Her husband used to assault her for it. Her mother-in-law and father-in-law used to taunt her for less dowry and used to say that when she comes back from her father's house second time, then bring one chain of gold and one motorcycle. Father-in-law, Shiv Bhawan @ Gahruwa brought her to his house on 14.07.2010. Thereafter, the appellants murdered her by burning on 23.07.2010. His brother-in-law Bharat gave information to him of this incident on mobile phone.;