RAM SAMUJH YADAV Vs. STATE OF UP

JUDGEMENT

(1.) This appeal is a sad commentary of our society. Ages ago, Manu, the first law giver, said1, (Manu Smriti chapter III slok 56 ) Where women are honoured, there the gods are pleased; but where they are not honoured, no sacred rite yields rewards. The Laws of Manu by G. Buhler page 85 Often, we still ignore it. This appeal is an example of the same.

(2.) Ram Nath, father of the Appellant, gave an information to the police station Baheriya, district Allahabad. It is recorded in the general diary (GD) report no. 15 at 9:30am dated 11.9.2006. The report states that: Urmila Devi, daughter-in-law of Ram Nath (deceased Urmila) and his grand daughter Soni (deceased Soni) had gone to ease themselves in the morning but did not come back; Their dead bodies were seen floating in the pond; It appears that while cleaning themselves, they fell down in the pond and died.

(3.) On the basis of the report Shiv Kesh Kumar Yadav, Sub-inspector (PW-7) was sent on the spot. He also prepared the inquest. The dead bodies of the deceased were sent for post mortem. They were kept in the mortuary.