RAM PYAREY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal arises from the judgment and order passed by the High Court of Judicature at Allahabad, Lucknow Bench dtd. 6/8/2013 in Criminal Appeal No. 401 of 1993 by which the High Court dismissed the appeal filed by the appellant herein and three other co-accused and thereby affirmed the judgment and order of conviction passed by the trial court for the offence punishable under Ss. 306 and 498-A of the Indian Penal Code, 1860 (for short the "IPC") and Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) It appears from the materials on record that the appellant herein is the brother-in-law (Jeth) of the deceased. The deceased was married to one Ram Sajeevan.

(3.) It is the case of the prosecution that there was harassment at the end of the husband, in-laws and the appellant (Jeth) herein to the deceased.