MOHD ARIF Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri V.K. Chaturvedi, learned counsel for the applicants, Sri Tej Pal, learned counsel appearing for the complainant and learned Additional Government Advocate.

(2.) Applicants Mohd. Arif and Mohd. Aslam are elder brothers of husband of the deceased.

(3.) The prosecution case as contained in the FIR is that Smt. Yasmin Fatima was married to Mohd. Adil about 7 months prior to the present incident. Although the father had spent around Rs. 9 lacs to the marriage of his daughter, the in laws not satisfied with the dowry and used to harass the deceased and pressed her to bring more cash. It is stated that Mohd. Adil (husband). Haji isslamuddin father-in-law, his two sons (the present applicants) his wife and daughters lived jointly and used to make demand of cash. Twice the first informant paid Rs. 50,000/-. On 15th May, 1997 the first informants wife and son went to meet Smt. Yasmin Fatima when all the above aforementioned in laws and husband did not permit them to meet Yasmin Fatima and made a demand of Rs. 5 lacs. The first informant returned from Dubai on 15th June, 1997.when he was informed by somebody on telephone that his daughter was killed between the night of 11th112th June. 1997 by the husband, father-in-law, mother-in-law brother-in-law and sisters-in-law. Report was lodged on 18th June, 1997, Thereafter the dead body was exhumed and postmortem examinations was conducted.