- (1.) This order will dispose of abovesaid Crl. Appeal No. 30-SB of 1994 as also Crl. Revn. No. 196 of 1994.
(2.) Appellant Narain Ram and Indra Devi were sent up to stand trial for having committed offence under Section 304-B, IPC and the trial Court, after finding them guilty, sentenced them to undergo imprisonment of seven vears as follows :- "Sr. No. Under Section Imprisonment 1]. 304-B IPC R. I. of 7 years and a fine of Rs. 100/-. the period of detention undergone by the accused in this shall be set off against the period of imprisonment imposed upon the accused in this case."
(3.) The deceased Naresh Kumari alias Baby was married to Narain Ram on 25-8-1991 and according to the prosecution version, she lost her life within ten months of her marriage i.e. on 1-7-1992 when her father could not satiate the desires of the appellants for bringing more dowry and resultantly, she was poisoned to death.;