- (1.) Heard learned counsel for the appellants and learned counsel for the State.
(2.) Appellants are the husband and the in-laws of the deceased and they are aggrieved by the Judgment of conviction and Order of sentence dated 22.6.1992 passed by the learned 1st Additional Judicial Commissioner, Ranchi, in Sessions Trial No.396 of 1989/296 of 1992, whereby the appellants have been convicted for the offences under Sections 304-B and 498-A of the Indian Penal Code and upon hearing on the point of sentence, they have been sentenced to undergo life imprisonment for the offence under Section 304-B of the Indian Penal Code and rigorous imprisonment for the period of three years each, for the offence under Section 498-A of the Indian Penal Code.
(3.) The written information was given by the informant Anup Kumar, who is the brother of the deceased lady, informing that the deceased was married to the appellant Santosh Kumar in the year 1987, and thereafter she was being subjected to cruelty and torture by the accused persons for demand of rupees twenty thousand as dowry, in lieu of T.V. etc. The informant received a telegram on 27.10.1988 that his sister died at her in-laws' place. Thereafter, he came to Ranchi on 28.10.1988, where he was informed that his sister was admitted in hospital on 23.10.1988, on which date, she died. The written information was given at Kotwali (Sukhdeo Nagar) Police Station on 29.10.1988, on the basis of which Kotwali Sukhdeo Nagar P.S. Case No.706 of 1988 was instituted and investigation was taken up. After investigation, the police submitted the charge-sheet against these appellants.;