Khem Chand Sharma, J. - (1.) This criminal appeal under section 374 Cr.RC. by accused appellants viz. Man Singh and Jai Ram has been preferred against the judgment and order dated 27.9.2001 passed by the learned Sessions Judge, Sawai Madhopur by which he has convicted the accused appellants for the offence under sections 498-A and 304-B IPC and sentenced each of them as under: Under section 498-A IPC. Rigorous Imprisonment for one year with a fine of Rs.1,000/-, in default thereof, to further undergo,simple imprisonment of fifteen days. Under Section 304-B IPC Rigorous Imprisonment for seven years with a fine of Rs.2,000/- in default thereof, to further undergo simple imprisonment for one month.
(2.) Briefly stated the facts of the prosecution case are that on 13.4.2001 PW3 Ram Prasad Meena lodged a written report at Police Station, Kotwali, Sawai Madhopur, alleging therein that his sister was married to appellant Man Singh Meena about 7-8 years ago. The 'Gona' was done about a year back and since then she used to visit her in-laws place. It is further alleged that appellant Man Singh informed him on telephone from the hospital that Phoolwati has died. He further alleged because of pressure and cruelty by appellants Man Singh, Jairam and one Hanuman, her sister committed suicide by setting her on fire. A day prior i.e. on 12.4.2001, his sister telephonically informed him that members of her In-laws' family used to beat her and requested him to bound them not to do so, else she will die. Lastly, the complainant alleged that he had fulfilled their demand by making them available a motor cycle.
(3.) On the basis of the above report Ex.P/3 the police registered a case against the appellants and one Hanuman for offence under Sections 498 A and 304B IPC vide FIR, Ex.P/4 and proceeded with the investigation.;