- (1.) THE appellants were charged under Sections 304B and 201 of the IPC. By the impugned judgment, the appellants have been convicted under Sections 304B and 201 IPC. The appellants have been sentenced to undergo R.I. for life under Section 304B and for 2 years R.I. under Section 201 of the IPC.
(2.) THE first appellant before us is Chigu Ravidas, the husband. The appellant no. 2 is mother -in -law and the appellant no. 3 is younger brother -in -law (Devar) of the informant's daughter. The prosecution case, in brief is that, the first appellant was married to Raj Kumari in the year 1990. No date of marriage has been disclosed. It is the prosecution case that the appellants and other family members were making demand of dowry of Rs. 10,000/ - and for non -fulfilling the demand, they were torturing Raj Kumari mentally and physically. The informant (P.W. 1) came to know on 3.6.1997 that her daughter died and she was cremated by the appellants and others without informing the informant and other family members.
(3.) ON the written report of Radha Devi dated 3.6.1997, the case was registered under Sections 3048, 201 and 1206/34 of the I PC against seven persons. However, the police after Investigation submitted charge -sheet only against the appellants and the father -in -law -Chhotan Ravidas (since dead).;