RAM SHARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned A.G.A.

(2.) The present appeal has been filed against the judgment and order dated 30th September, 1997 passed by III Additional Sessions Judge, Lakhimpur Kheri in Session Trial No. 110 of 1990 arising out of Case Crime No. 80 of 1989, P.S. Fardhan, District Kheri, convicting and sentencing the appellant under Section 498-A I.P.C. to 2 years R.I. with fine of Rs.1000/-, in default whereof, he was ordered to undergo R.I. for further 6 months. Appellant was also sentenced to undergo 7 years R.I. under Section 306 I.P.C. with fine of Rs.2000/-, in default of payment of which, further one year's R.I. was ordered. The sentences, so awarded, were to run concurrently.

(3.) As per the prosecution case, daughter of the informant committed suicide on 16th June, 1989 due to cruel behaviour of the accused persons, namely, Ram Sharan (appellant) and Rambeti. Allegations made in the F.I.R. are that the marriage of the deceased was solemnized with Ram Sharan. On last Thursday, after the 'bidai' ceremony, daughter of the informant went to her in-laws house. On receiving the information that her daughter was set ablaze due to victimization of her husband and parent-in-law and was brought to the hospital, informant went to the hospital, where her daughter informed her that due to ill-treatment by her in-laws, she did not want to live, as such, committed suicide, due to which, she died later on.