(1.) Heard the counsel for the Appellants and the State.
(2.) The Appellants have been convicted under Section 304B of the Penal Code and have been sentenced to undergo rigorous imprisonment for seven years and, further, convicted under Section 201 of the Penal Code and sentenced to undergo rigorous imprisonment for three years, however, both the sentences have been ordered to run concurrently.
(3.) The prosecution case, as alleged in the fardbeyan by the informant, Madho Singh, P.W. 6, that he has married his daughter Sudha Devi, deceased, with Uma Shanker Singh @ Shiv Shanker Singh about three years back and after the marriage his daughter went to sasural and it is alleged that she has been subjected to cruelty for a demand of Rs. 10,000/-, but, when the informant visited his daughter's sasural he saw the sign of assault on her daughter and then discussed with Uma Shankar Singh on 20.01.1996 when the informant visited the sasural he has been learnt that his daughter has done to death and on enquiry all the accused persons tried to assault him and then he enquired from the neighbours and learnt that his daughter has been done to death on 22.01.1996 and the dead body has been disposed off.