(1.) THE appellants, by way of instant appeal filed under Section 374 of the Code of Criminal Procedure, 1973, have challenged the impugned judgment of conviction and order of sentence, dated 23.02.2012, rendered by the Court of Additional Sessions Judge (Fast Track), No.2, Sikar, Headquarter Srimadhopur, whereby the appellants were held guilty of offences punishable under Sections 498 -A, 304 -B and 316 of Indian Penal Code and under Sections 3 and 4 of the Dowry Prohibition Act, 1961.
(2.) IN the instant case, on 14.12.2004, Sunil Kumar, (appellant No.1) was married with Smt. Usha Devi daughter of Ramesh Kumar at Chidarwa City. They were blessed with a child, who was aged about one -& -half years. On the date of the incident, Smt. Usha Devi, being pregnant was also carrying a quick unborn child aged about eight -months. On 26.06.2007 at around 10:00 A.M. in the house of her husband at Khandela, Smt. Usha Devi suffered burn injuries due to pouring of kerosene oil. On 02.09.2007, she died at S.M.S. Hospital, Jaipur.
(3.) DURING investigation, beside her husband, Sunil Kumar, father -in -law, Ramgopal, mother -in -law, Smt. Vidhya Devi, brothers of her husband, namely Anil and Lakhan and sister of her husband, namely Mamta Devi, were also named as accused.
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