M.JEYAPAUL, J. - (1.) ALL the six accused who were convicted under Section 304 -B of the Indian Penal Code have challenged the conviction and sentence passed by the trial Court.
(2.) THE complainant has come forward with the above revision petition praying for enhancement of sentence and also for award of compensation. Pw3 Baisakhi Ram, the brother of the deceased Sunita had submitted a complaint to Pw12 ASI Ram Kumar as follows: - Pw3 Baisakhi Ram and the deceased Sunita were brother and sister. Sunita was married to accused Ram Chander on 5.3.1991. A cash amount of Rs.51,000/ -, 10 tolas of gold, fridge, television set, double -bed, steel almirah, clothes and other household articles were given to accused Ram Chander at the time of marriage. Pw3 proceeded to fetch his sister on the next day of the marriage. She informed Pw3 that all the accused complained of less quantity of dowry given at the time of marriage. Ram Chander came to the house of Pw3. He did not behave properly with the complainant and his other family members. A sum of Rs.1,100/ - in cash and clothes were given to Ram Chander and his mother. The accused kept on taunting Sunita for having brought less dowry. They also complained that Sunita had not brought scooter and cooler as dowry. They started giving beating to Sunita on one pretext or the other. During Baisakhi festival, Sunita informed the complainant that the accused were demanding scooter, cooler and colour television set. The accused also refused to send Sunita during Baisakhi festival to her parental house as the dowry demanded by the accused was not given. A Panchayat was convened to persuade the accused. A sum of Rs.2,000/ - for purchasing cooler was given. After a child was born out of the wedlock, the accused did not take Sunita back to the matrimonial home. The accused stated that unless they were given colour television, scooter and Rs.20,000/ - in cash, Sunita will not be kept in the matrimonial home. However, members of the Panchayat persuaded the accused and gave a sum of Rs.5,100/ - in cash to the accused. Sunita thereafter lived in the matrimonial home. On 9.6.1992 around 8:00 p.m., Suresh Kumar brother -in -law of the complainant was informed that Sunita was either killed by her in -laws or she committed suicide. Sunita was found dead with burn injuries.
(3.) PW 3 Baisakhi Ram corroborated his original version in the First Information Report. PW4 Suresh Kumar, brother -in -law of deceased also supported the statement of PW3.;