DEVENDER PRASHAD Vs. SHANTI DEVI

JUDGEMENT

(1.) THE revision petition challenges the order passed by the Learned Additional Sessions Judge (hereafter 'trial Court') on 16.09.2004. The accused respondents were acquitted of charges under Sections 304 -B/498 -A Indian Penal Code (IPC).

(2.) THE brief facts necessary to decide this petition are that the petitioner is the father of Ms. Anju (hereafter referred to as 'the deceased'). The deceased and Ashok Kumar (hereafter referred to as 'the husband') were married on 12.02.1993. Three children were born out of the wedlock. The deceased died an unnatural death on 13.08.1997; she succumbed to extensive burn injuries.

(3.) THE prosecution alleged that one day prior to alleged unnatural death of the deceased, the husband beat her up in the Petitioner's presence. The petitioner was also pushed out of the house. On 13.08.1997 at 9.30 A.M., the deceased's mother was informed that she was hospitalized due to burn injuries. She was sure that the brutal act was committed by the husband and his relatives i.e. the other Respondents.