The appellant Mangat Ram, belonging to the Scheduled Caste, wed the deceased Seema from the Aggarwal community on July 13, 1993, in Ambala, but allegedly set her ablaze on September ... 15, 1993, due to unmet dowry demands, leading to her death on September 17, 1993, after being hospitalized, resulting in charges against him and his family under Sections 498-A and 304-B of the IPC.