(1.) O. P. Srivastava, J. Present appeal is against the judgment and order dated 25. 4. 1991, passed by Special Sessions Judge, Unnao by which the appellants were convicted under Sections 498- A, 304-B, I. P. C. and Section 4 Dowry Prohibition Act and sentenced to two years' R. I. and a fine of Rs. 500/- each and in default of payment of fine further 15 days R. I. under Section 498-A, I. P. C. , seven years' R. I. under Section 304-B, I. P. C. and six months' R. I. and a fine of Rs. 1000 each under Section 4, Dowry Prohibition Act and in default of payment of fine, further one month's RI, the sentences running concurrently.
(2.) BRIEFLY stated, the prosecution case is that deceased Suneela was married to appellant Susheel alias Suneel but the appellants were not satisfied with the dowry and were demanding Payal and Bala. The prosecution case is that because of non-fulfilment of the said dowry, Smt. Suneela, who died of burn injuries, was killed by the appellants. The report of this incident was lodged by Ram Jeewan (P. W. 1) on 12. 8. 1989 at 2. 30 P. M. while the incident is of the same date at 8. 00 A. M. Post-mortem examination on the dead body of the deceased was conducted by Dr. V. D. Ravi (P. W. 7 ). The case was registered in the G. D. (Ext. Ka-8 ). During investigation, site-plan (Ext. Ka- 12) was prepared and the statement of the witnesses under Section 161 Cr. P. C. were recorded and finally the appellants were charge-sheeted, vide charge-sheet Ext- Ka-13.
(3.) UPON consideration of the evidence, learned trial Court found the appellants guilty and, therefore, the appellants were convicted and sentenced as aforesaid.