SITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both these appeals arise out of a common judgment and order, they have been heard together and are being disposed of by a common judgment.

(2.) This case of dowry death arising out of un fulfilled demand of dowry and consequent cruelty depicts meticulous planning and neat execution of crime in the matrimonial home of the deceased. I have evidence of ante mortem burn injury of the deceased as well as medical evidence highlighting killing the daughter of the informant, by squeezing the throat manually.

(3.) Cr. Appeal (SJ) No. 1197 of 2010 has been preferred by the appellant Sita Devi who is mother-in-law of the deceased Sabita Kumari, whereas Cr. Appeal (SJ) No. 195 of 2011 has been filed by the appellant Sunil Pandey who is husband of the deceased.