(1.) The instant criminal appeal has been filed against the judgment and order dated 11.02.1998 passed by Additional Sessions Judge, Faizabad, in Sessions Trial No.549 of 1994, whereby and whereunder the appellant/accused was found guilty under Sections 498A I.P.C. and sentenced for three years rigorous imprisonment, with fine of Rs.500/- and in default of payment of fine she has to further undergo three month imprisonment.
(2.) The prosecution story reveals that the daughter of the complainant was married with Abid Ali and the complainant gave dowry to the appellant's family as per traditional system and as per their financial condition but the family of the appellant was not happy and continued to demand the dowry and in case of non-fulfillment of demand, the appellant with other family members tortured and behaved to cruel manner and later on she died. The First Information Report was lodged and after investigation a chargesheet under Section 498 A I.P.C. was filed by investigating officer. The appellant was summoned before the court below and a charges were levelled against her for which she pleaded not guilty and claimed for trial.
(3.) In order to prove the prosecution case, PW-1 Mehrunisha, PW-2 Hayat Ali, PW-3 Dr. R.B.Singh, PW-4 S.I. Pashram Dohrre, PW-5 Prem Chandra (C.O.) investigating officer, and PW-6 Constable Ram Achal Verma were examined.
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