STATE Vs. RISHI KUMAR

JUDGEMENT

(1.) The lower court record has been received. We have heard Ms. Ritu Gauba, learned APP for the State and carefully perused the record.

(2.) By way of the present petition, the State has sought leave to appeal against the acquittal of the respondents with regard to the commission of offence under Sections 304B and 406 of the Indian Penal Code by the judgment dated 10th August, 2011. It appears that the respondents were arrested in case S. C. No. 110/2010/2004 arising from FIR No. 226/2003 registered by the police station Mangol Puri under Sections 304B/498A/406/34IPC titled State v. Rishi Kumar and Others.

(3.) The deceased was married to Rishi Kumar on 27th April, 2001, two years prior to her death. The case was registered against the respondents on the complaint made by Shri Mohal Lal, father of the deceased who mentioned dowry demands made by Rishi Kumar (husband of the deceased), Yadav Ram (father-in-law of the deceased), Bhagwan Devi (mother-in-law of the deceased) and Kumari Gayatri and Kumari Kiran (sisterin-law of the deceased/Nanads). The complainant alleged that it appeared to them that Smt. Beena had been killed by her husband, father-in-law, mother-in-law and sisters-in-law.