JUDGEMENT
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(1.)There are five appellants before this Court. These appeals are directed against the impugned judgment and order of sentence dated 05.05.2006 wherein the said appellants had been convicted under Section 304-B and Section 498-A of the Indian Penal Code, 1860 (IPC) and each of them had been sentenced to undergo RI for a period of 7 years for the offence under Section 304-B of the IPC; no separate sentence has been awarded for the offence under Section 498-A of the IPC.
(2.)This is a case of dowry death. Ajinder Pal Singh is the husband of the deceased Neetu. Pratap Singh is her father-in-law and Rama Devi is her mother-in-law. Gajinder Pal Singh and Pooja are the brother-in-law and sister-in-law respectively of the victim.
(3.)Record shows that Ajinder Pal Singh and Neetu had been married on 19.02.2003 as per Hindu rites. The date of the incident is 21.11.2003 i.e. within almost 9 months of the marriage of the parties. The victim had died by hanging. She was found hanging from the ceiling fan in her bedroom in the matrimonial home. The death was within 7 years of her marriage. It was an unnatural death.
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