TRIVENI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the appellants, learned Additional Government Advocate and perused the record.

(2.) THIS criminal appeal has been filed against the judgment and order dated 30.07.1996, passed by the Vth Additional Sessions Judge, Sitapur, by which the appellants have been found guilty for the offence punishable under sections 498 -A and 304 -B I.P.C. and has accordingly convicted with the rigorous imprisonment of one year along with fine of Rs.500/ - for the offence punishable under Section 498 -A and with rigorous imprisonment of ten years for the offence punishable under Section 304 -B I.P.C.

(3.) THE prosecution case in brief is that the daughter of the complainant -Shiv Narain was married with Triveni s/o Shri Rameshwar at about three years ago from the date of incident. After the marriage, the appellants had demanded Watch and Cycle in the dowry. Due to non -fulfillment of this demand, she was resulted into death on 19.02.1993. The First Information Report was lodged on 24.02.1993. After investigation, the charge -sheet was filed for the offence punishable under Sections 498 -A and 304 -B I.P.C. The charges are accordingly framed. The appellants denied the charges and claimed trial.