MAHESH GROVER, J. - (1.) ON 7.4.1996, deceased Amarjit Kaur suffered burn injuries in her matrimonial home within three years of her marriage. She breathed her last on 15.7.1996. The FIR was registered at the behest of her mother Joginder Kaur on 16.7.1996.
(2.) ACCORDING to the allegations in the FIR, the deceased was being subjected to cruelty and maltreatment ever since her marriage on account of bringing less dowry. This allegedly led to her being burnt alive at the hands of the appellants and one Manjeet Kaur, sister-in-law of the deceased. The police investigated the matter and prima facie found that the appellants and one Manjeet Kaur (who was subsequently acquitted by the trial Court) were involved in the commission of the offence under Sections 498-A and 304-B read with Section 34 of the Indian Penal Code. A challan was accordingly presented against all the accused persons.
(3.) THE trial Court charged all the accused under Section 304-B read with Section 34 of the Indian Penal Code and all the accused persons went to trial.;