HARSH KUMAR, J. - (1.) Heard Shri Anil Pratap Singh Raghav learned counsel for the appellant, S.D.S. Jadaun, Amicus Curiae and Shri Ashish Pandey, assisted by Shri Imran Sayed learned A.G.A. for the State and perused the records of appeal as well as record of trial court summoned in appeal.
(2.) This criminal appeal has been filed against the judgment and order dated 20.9.2011 passed by Additional Sessions Judge, Court No. 17, Bulandshahar in S.T. No. 953 of 1997, State v. Smt. Krishna and others, under section 302 IPC, P.S. Chhatari, District Bulandshahr and convicted her under section 302 IPC and sentenced her with life imprisonment and fine of Rs. 10,000/- and in case of default in payment of fine, additional simple imprisonment for a period of one year.
(3.) The brief facts relating to the case are that Sukhbir Singh lodged an F.I.R. on 23.9.1996 against Vishambhar Singh, Dinesh Kumar, Pavitra, Ratnesh, Smt. Krishna, Rampal Singh and Roompal Singh with the allegations that his daughter was married on 18.5.1994 to Dinesh son of Vishambher and Smt. Krishna, her husband and his family members were making demands of dowry and were treating his daughter with cruelty in connection with non fulfilment of demand of dowry and on 22.9.1996, they caused her dowry death by burning her after pouring kerosene and she succumbed to the burn injuries in J.N. Medical College, Aligarh at 2:25 a.m. on 23.9.1996. On the F.I.R. lodged by Sukhbir Singh, the father of the deceased case crime no.135 of 1996 was registered against all the 7 named accused-persons under sections 498-A, 304- B, 120-B IPC and 3/4 D.P. Act and after investigation charge sheet was submitted.;