MAHAVEER PRASAD AND ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused petitioners, learned Public Prosecutor as well as counsel for the complainant.

(2.) The prosecution case in brief is that Smt. Anita (since deceased) was married to Vinod Kumar in May, 1995. After some time of the marriage, demands for dowry were raised by the husband and other in - laws and she died in her in - laws house on 2t.11.02.

(3.) F.I.R. No. 313/02 was registered under Sections 302, 406 and 498A IPC. After completion of the investigation charge sheet against four accused Vinod Kumar, husband, Mahavir Prasad, Smt. Pana Devi, Manoj Kumar, respectively father-in-law, mother-in-law and younger brother-in-law of the deceased was filed under Sec. 498A and 306 IPC.