STATE Vs. SANDEEP KUMAR AND ORS.

JUDGEMENT

(1.) The present Criminal Leave Petition has been filed under Sec. 378(1) of the Code of Criminal Procedure by the Appellant seeking leave to appeal against the impugned order dated 30.01.2015 passed by the learned Additional Sessions Judge -03/North, Rohini Courts, Delhi in Sessions Case No. 82/13.

(2.) The material facts relevant and necessary for disposal of the present leave petition are that on 10.04.2008, on receipt of an information, Crime Team went to the house of the respondents and found the deceased Kumud hanging from the roof with a Duppata. Statement of Om Prakash, father of the deceased was recorded who disclosed that deceased was married to respondent No. 1/Sandeep on 25.04.2007. On 09.04.2008, he received a phone call from the deceased that she was being beaten up by her husband and her in -laws and requested him to take her away or she will be killed. On 10.04.2008, he was informed by the police that his daughter Kumud had expired. Om Prakash held various family members responsible for the death of the deceased for non - fulfillment of demand of Rs. 5 lakhs as well as a car.

(3.) After investigation, police filed a charge sheet under Sec. 498A read with Sec. 34 of the Indian Penal Code and Sec. 304B read with Sec. 34 of the Indian Penal Code and charges were framed against the respondents for the said offences to which they pleaded not guilty and claimed trial.