Cruelty under Section 304-B IPC requires specific instances of dowry-related harassment proximate to the death.

The Appellant, Chandra Bhan, married the deceased, Munni Devi, approximately 8-9 months prior to her death on March 1, 1988

The first informant (the father of the deceased) alleged that the Appellant and his relatives harassed and physically tortured the deceased for failing to provide a scooter or ₹10,000 in cash as additional dowry

On February 29, 1988, the deceased was brought to the hospital by the Appellant with 90% burn injuries; she died the following morning

The Trial Court convicted the Appellant under Sections 304-B and 498-A of the IPC, sentencing him to life imprisonment

The Appellant challenged the conviction, contending that the death was not related to dowry and that he sustained 15% burn injuries while attempting to save his wife

The court applied Section 304-B (Dowry Death) and Section 498-A (Cruelty) of the IPC

It relied on Section 113-B of the Indian Evidence Act, which creates a presumption of dowry death only after the prosecution proves the deceased was subjected to cruelty "soon before her death" in connection with dowry

The court followed Satbir Singh v. State of Haryana (2021), defining "soon before" as requiring a "proximate and live link" rather than being "immediately before"

Furthermore, it applied the principle from Shamnsaheb M. Multtani v. State of Karnataka (2001) regarding the distinction between Sections 302 and 304-B IPC, noting they are not "cognate offences" for the purpose of Section 222 CrPC

The Court found the demand for dowry unproven because the informant’s testimony regarding the scooter demand was vague and lacked specific instances

A letter written by the deceased (Ext. Ka-1) dated November 29, 1987, made no mention of dowry but instead highlighted her distress over the Appellant’s alleged illicit relationship with his sister-in-law

As the last reported instance of harassment occurred in October 1987 and the death occurred in March 1988, the Court held there was no "proximate and live link" to satisfy the "soon before death" mandate of Section 304-B

Regarding the dying declaration, although it alleged the Appellant poured kerosene, it notably omitted any mention of dowry harassment

The Court also noted the Appellant’s conduct—15% burns on his person and his act of taking the deceased to the hospital—suggested an attempt to save her rather than a dowry-related murder

The appeal was allowed, the judgment dated October 4, 1989, was set aside, and the Appellant was acquitted of all charges

The Court further held that the Appellant could not be convicted under Section 302 IPC in the absence of a specific charge or opportunity to defend against a murder allegation during the Section 313 CrPC statement