As per the case facts the appellant the husband of the deceased was convicted by the Trial Court for offenses related to dowry death and cruelty The High Court reduced ... his sentence The deceased died unnaturally in her matrimonial home within seven years of marriage but there was no suspicion regarding the death reported initially The appeal to the Supreme Court challenged the conviction and sentence The question arose whether the prerequisites to raise a presumption under Section B IPC and Section B of the Indian Evidence Act were fulfilled to justify the conviction Finally the Supreme Court held that the conviction and sentence could not be legally sustained It found that the necessary conditions for raising a presumption under Section B IPC and Section B of the Indian Evidence Act were not met The mere unnatural death of the deceased in her matrimonial home within seven years of marriage was not sufficient for conviction under these sections especially since the cause of death was not definitively known and there was no immediate suspicion reported by the family