PANKAJ BHANDARI,J. - (1.) Petitioner has preferred this revision petition aggrieved by the judgment dated 05.09.2003 passed by Additional Sessions Judge (Fast Track) Laxmangarh (Alwar), in Sessions Case No. 13/2002, whereby the learned trial court has acquitted the accused non-petitioners from the charge under Section 498A, 306, 201 and 120B I.P.C.
(2.) It is submitted by counsel for the petitioner that the marriage of the deceased with Banni accused Non-petitioner NO. 2 took place in the year 1989. Admittedly, the incident is of the year 1999 and 10 years period has lapsed between the marriage and the death.
(3.) It is contended by counsel for the petitioner that there was demand of dowry and the witnesses have given statement to this effect. It is also contended that the deceased died at the residence of the accused non-petitioners and therefore, it was for them to establish the cause of death as there is presumption under Section 106 of Evidence Act.;