RAFIQ Vs. STATE

JUDGEMENT

(1.) Appellant - Rafiq-ur-Rehman and his mother Khadijatul Kahdikubra have been convicted and sentenced by the trial court for subjecting Shaista to cruelty and of causing her ?dowry death?. Appellant ? Rafiq-ur-Rehman was married with Shaista in Feb., 1998, and Shaista had died unnatural death on 17th April, 2002, at her matrimonial house. During the pendency of this appeal, Appellant - Khadijatul Kahdikubra had died and the factum of her death had been got verified and thereafter, vide order dated 25th Nov., 2008, her appeal stood abated.

(2.) The factual backdrop of this case emerging from the record is as follows:-

(3.) Before the trial court, both the Appellants pleaded not guilty to the charges framed against them of subjecting the deceased to cruelty and of causing her dowry death and they had claimed trial.