Suresh Kumar Gupta, J. - (1.) Heard Sri Kamal Krishna, Senior Advocate assisted by Sri Akash Mani Tripathi and Sri, Om Prakash Mishra, learnd A.G.A. for the State.
(2.) By way of this appeal, the accused-appellants have felt aggrieved by conviction rendered by judgment and order dated 14.11.2008 passed by Additional Sessions Judge, Court No. 3, Jaunpur convicting the appellants under Section 304-B/ 498-A of Indian Panel Code (hereinafter referred as I.P.C.) And Section 4 of D.P. Act and sentenced them to undergo R.I. for life under Section 304-B I.P.C. and to undergo R.I. for a period of 2 years and to pay a fine of Rs.5,000/- each under Section 498-A I.P.C. and further to undergo R.I. for a period of 1 year and to pay a fine of Rs.5,000/- each under Section 4 of Dowry Prohibition Act , in Sessions Trial No. 199 of 2006, State Vs. Ganges Kumar amongst many other grounds.
(3.) The prosecution story, in brief, is that Ramjeet Yadav had lodged a report of the incident at P.S. Nevadiya, Village- Mahewa, District-l Jaunpur alleging therein that the deceased Sita Devi aged about 24 years was married with Mangesh Kumar Yadav S/o Jokhan Yadav, Village- Mainpur, Post- Madiawan , District- Jaunpur in the year 1999. The accused were dissatisfied with the dowry given by Ramjeet Yadav (father of the deceased) to the best of his capacity but the accused Mangesh was demanding money every year as dowry. The complainant Ramjeet Yadav gave Rs. 10,000/- to the husband of the deceased. The father, mother and brother of the husband of the deceased once again demanded Rs. 50,000/- for which the husband of the deceased wrote a letter to father of the deceased and demanded money. On 27.04.2006, the informant- Ramjeet Yadav received information that his daughter had got burnt.;