AIR 2002 SUPREME COURT 2531 ::2002 AIR SCW 2748 ::2002 AIR - Jhar. H. C. R. 803 ::(2002) 1 MarriLJ 427 ::2002 ChandLR(Civ&Cri) 617 ::(2002) 1 CurCriR 176 ::(2002) 1 HinduLR 405 ::(2002) 1 AllCriR 348 ::2004 SCC (Cri) 458 ::2002 (10) SCC 163 ::(2002) 1 RecCriR 621 ::(2002) 2 ALD(CRL) 266 ::(2002) 1 AllCriLR 301 ::2002 BLJR 1 316 ::(2002) 2 Crimes 38 ::(2002) 1 ChandCriC 158 ::(2002) 1 DMC 480 ::(2002) 1 EastCriC 213 ::(2003) 25 OCR 744 ::(2002) 2 Supreme 528 ::(2002) 45 AllCriC 348 ::(2003) SC Cr R 796 ::(2001) 10 JT 344 (SC)

Supreme Court Of India

(From : Patna)

Hon'ble Judge(s): K. T. Thomas, S. N. Variava , JJ

Penal Code (45 of 1860) , S.304B, S.498A— Dowry death - In-law of deceased - Beyond 80 years of age at time of death of deceased - None of the prosecution witnesses stating that in-laws had done anything against deceased, soon before her death - Conviction of In-laws under Ss. 304-B, 498-A - Not sustainable - As S. 201 of the IPC cannot be separated from substantive offence @page-SC2532conviction under S. 201, IPC also liable to be set aside. (Para 4 5)