MAHARANI AND ORS Vs. STATE OF U P

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 20.02.2002 passed by the Special Sessions Judge, Sitapur in Sessions Trial Nos.1603 of 1997 and 161 of 1998 arising out of Case Crime No.132 of 1997, under Section 498-A and 304-B IPC and 3/4 of the Dowry Prohibition Act.

(2.) The Trial Court had convicted the accused and sentenced them to undergo rigorous imprisonment of 7 years under Section 304 B IPC.

(3.) The case of the prosecution as emerges out from the record is that the complainant, Ramadhar, P.W.-1 gave a written complaint (Exh.Ka-1) on 28.04.1997 at the Police Station-Khairabad that his daughter Smt. Kundali (deceased) was got married to the accused, Satrohan about 2 years before her death. The accused demanded scooter at the time of Kaleva ceremony during marriage. However, this demand could not be met due to financial position of the complainant. Soon after marriage the accused, Satrohan, his elder brother, Guddoo and his mother, Smt. Maharani started deceased subjecting to cruelty and harassment for non fulfillment of their dowry demand of scooter. The accused would not send the deceased to her paternal home and they did not even allow the complainant him to meet the deceased.