(1.) This appeal has been preferred against the judgment and order dtd. 8/5/2015 passed by learned Sessions Judge, Meerut in Special Trial No.519 of 2011 (State Vs. Smt. Sudha and another) arising out of Case Crime No.190 of 2000, under Ss. 498A, 304B in alternate Sec. 302 IPC and Sec. 3/4 the Dowry Prohibition Act, P.S. Partapur, Meerut whereby the appellants have been convicted under Sec. 302 of the IPC for life imprisonment along with find of Rs.20,000.00 each and in default of the payment of fine an additional imprisonment of one year.
(2.) The brief facts of the case are that a first information report was registered on 19/5/2000 at 15.30 p.m. on the basis of an application moved by the complainant, father of the deceased being Smt. Jaya in police station Partapur, District Meerut alleging that the daughter of the complainant being Smt. Jaya aged about 23 years solemnized marriage with one Sri Raghuvir s/o Dev Dutt Swarnkar r/o Acchrauden, P.S. Partapur, District Meerut on 15/2/1999 after offering expensive gifts such as Shelf, T.V., Cooler, Double Bed, Sofa, Sewing Machine, Cooking ware, Wall Clock, Gas Cylinder, Clothes and Jewellery but neither the accused nor the family members were happy with gifts so offerred to them, whenever Smt. Jaya (Deceased) used to visit her parental house, then she used to make complaint of the appellants being sister-in-laws and Sri Raghuvir s/o Dev Dutt Swarnkar the husband, that dowry was being demanded them and they used to administer beating.
(3.) In the FIR, it was further alleged by the complainant that on 5/5/2000, he received information that his daughter being the deceased/victim had sustained burn injuries. Accordingly, he along with his wife rushed to the matrimonial house of his daughter on 6/5/2000 and thereafter, the complainant was apprised that Smt. Jaya, being the daughter of the complainant, has been admitted by her husband namely Sri Raghuvir s/o Dev Dutt Swarnkar and mother-in- law in Jeevan hospital at Modi Nagar, Meerut.
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