A.K. Goel, J. - (1.) This appeal has been filed by the State against acquittal of the respondents of the charge under Ss. 304B IPC. Case of the prosecution is that the deceased Neelam Devi was married to respondent Subash Chander three years prior to the occurrence. Brahmo Devi mother -in -law of the deceased started maltreating her, for her having brought less dowry. She made a demand of sewing machine and cash of Rs. 1,000/ -. Subash Chander, accused came to the house of his mother -in -law along with his wife ten days prior to the occurrence and made a demand for T.V. set. Leela Devi, mother of the deceased Neelam did not accede to the demand, on which, there was a quarrel. The matter was, thereafter, reconciled in the presence of Ramesh Kumar and Parkash Chand. Demands still continued. On the date of occurrence i.e. 29.09.1992, Subash Chander sent intimation to Leela Devi about the death of Neelam on account of burn injuries. ASI Sat Pal prepared inquest report and sent the dead body for post -mortem examination. Dr. Ravi Kumar, Medical Officer, Civil Hospital, Pathankot conducted the postmortem examination and found that cause of death was 85% burns. Initially, Naresh Kumar and Babu Ram made statements before ASI Sat Pal that the accused were not at fault. Subsequently, FIR (Exh.PA) was registered on the statement of Leela Devi and the accused were challaned under Sec. 304B IPC.
(2.) The prosecution examined PW -1 Leela Devi, PW -2 Dr. Ravi Kumar, PW -3 Balbir Singh, PW -4 Naresh Kumar, PW -5 J.S. Dhanjal, PW -6 Sat Pal, ASI, PW -7 Pal Singh, Constable and PW -8 Sham Lal, Constable.
(3.) The accused denied prosecution allegations.;