As per case facts, a man was convicted and sentenced to rigorous imprisonment for dowry death of his wife, who died an unnatural death within a year and a half ... of marriage due to continuous harassment and demands for money; his appeal and subsequent appeal to the High Court were dismissed, as the prosecution's witnesses consistently proved the dowry demands and ill-treatment shortly before her death, thereby inviting the presumption under section 113-B of the Evidence Act, leading him to file the current appeal. The question arose whether the prosecution successfully established the essential ingredients for the offense of dowry death under Section 304-B of the IPC, specifically proving the nexus between harassment/dowry demand and the death. Finally, the Supreme Court affirmed the conviction and sentence, ruling that all ingredients of dowry death were met, the prosecution's evidence was consistent regarding cruelty for dowry close to the wife's unnatural death, and the accused-appellant failed to rebut the legal presumption of guilt.