NALIN KUMAR SRIVASTAVA,J. - (1.)This criminal appeal is directed against the judgement and order dtd. 4/11/2009 in Sessions Trial No. 949 of 2003 (Crime No. 323 of 2002) State Vs. Sageer and Ors, under Ss. 304B I.P.C. and 3/4 Dowry Prohibition Act, P.S.- Ijjat Nagar, District-Bareilly convicting and sentencing the appellants under Sec. 304-B I.P.C. to undergo life imprisonment and under Sec. 3/4 Dowry Prohibition Act to undergo imprisonment for two years, further imposing fine of Rs.10,000.00 each and in default of payment of fine to undergo 2 months additional imprisonment.
(2.)The prosecution story as culled out from the FIR is that the deceased, the sister of the informant, was married with accused Sageer. The in-laws of the deceased were demanding colour T.V. and motorcycle as additional dowry and she was subjected to cruelty on account of that demand. She used to tell the incidents of cruelty to her family members, who expressed their inability to the accused persons but they did not pay any attention to it and the harassment continued. On 27/4/2002 on information by a villager, the informant along with his family members reached the house of the accused persons where he found his sister bitterly burnt and she told that her husband Sageer, mother-in-law Jaitoon, brother-in-law Naseer and Ameer and sister-in-law Munija Begum caught hold her in the night about 9.00 pm. and her husband poured acid upon her in order to do away with her.
(3.)The FIR was lodged and investigation started. During investigation the injured died and Sec. 304-B I.P.C. was added to the matter.