AMARMANI TRIPATHI Vs. STATE

JUDGEMENT

(1.) By the judgment dated 24th October, 2007, challenged in these Appeals and in the Revision, Amarmani Tripathi (hereinafter referred to as 'A1'), Madhumani Tripathi (hereinafter referred to as 'A2'), Rohit Chaturvedi (hereinafter referred to as 'A3') and Santosh Kumar Rai (hereinafter referred to as 'A4') have been convicted and sentenced, and Prakash Chandra Pandey (hereinafter referred to as 'A5') has been acquitted, by the Special Judge / Sessions Judge, Dehradun.

(2.) A1, A2, A3, A4 and A5, and also Sri Yagya Narayan Dixit (hereinafter referred to as the deceased accused, in short 'DA'), who died in course of trial, were charged for various offences punishable under the Indian Penal Code (IPC) in connection with murder of Madhumita Shukla (victim).

(3.) A1 was charged under Section 201 of IPC on the ground that he tried to destroy the evidence of murder by trying to destroy the foetus of the victim. A1 was also charged under Section 342 of IPC for wrongfully confining Rishi Khare (PW58) on 10th May, 2003 at the residence of A1 situate at C-2, Lawrence Terrace, Hazratganj, Lucknow, with active connivance of DA. A1 was further charged under Section 506 of IPC for threatening PW58 with dire consequences, with active connivance of DA, on 10th May, 2003 at the afore-mentioned residence of A1 for not supporting wedding of the victim with Anuj Mishra (PW60).