(1.) SEEMA Rani daughter of complainant-Raj Kumar (PW1), who was married with appellant-Rajiv Kumar on 31.7.1996, died at Post Graduate Institute of Medical Education and Research, Chandigarh (hereinafter described as 'the P.G.I.') on 29.5.2002 after having suffered 72% burn injuries on 19.5.2002 at about 11.00 A.M, in her matrimonial home.
(2.) THE F.I.R. was recorded on 22.5.2002 on the basis of the statement made to the police by PW1-Raj Kumar.
(3.) ACCORDING to the allegations made in the F.I.R., an amount of Rs. 2.5 lacs was spent by the complainant in the marriage of the deceased, but the appellant and his family members started raising demands of dowry in the shape of cash and other items. The complainant, who was a man of meagre means, could not satiate the demands of the appellant and his family members, as a result of which they started torturing the deceased in order to pressurize her to bring more dowry. On 20.8.2001, Vipin Kumar, brother of the deceased, had purchased a motorcycle after raising loan from the bank, which annoyed the appellant and his family members, who wanted that the motorcycle should be given to them. On 14.11.2001, the deceased's second brother - Pradeep Kumar along with his wife had gone to meet the appellant and his family members. Besides the appellant, mother-in-law of the deceased, namely, Sushila alias Sheela Devi and her Jeth-Jagdeep and Jethani-Amita Sethi were found present. They told Pradeep Kumar that he should come with the motorcycle and asked to take his sister along with him. He brought the deceased to his parental house where she stayed for about 2-1/2 months. On 24.1.2002, she was sent back to her in-laws' house with an assurance that the demand of motorcycle would be met by May, 2002.