RAMAYAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jitendra Pratap Bharati, learned counsel of the appellants and Sri Gyan Narain Kanojia learned AGA for the State.

(2.) This criminal appeal has been preferred by Ramayan Singh, son of Serva Deo Singh and Serva Deo Singh, son of Gorakh Singh against judgment and order dated 10.03.2005 passed by IInd Additional Sessions in Session Trial No.266 of 2002 (State Vs. Ramayan Singh and another) convicting and sentencing the appellants under Sections 498-A I.P.C to two years and six months of rigorous imprisonment.

(3.) The prosecution case is that informant, Kailash Singh, got his daughter, Shashi Bala Singh, married to appellant no.1, Ramayan Singh, son of appellant no.2 in 1987. On 09.09.2000 the appellants compelled her daughter to commit suicide by putting herself on fire. Prior to that on the night of 29/30 July, 1992, Ramayan Singh, fired on Shashi Bala Singh, which hit her right hand and the Case Crime No.146 of 1992, under Section 498-A/307 I.P.C was registered. The aforesaid case get compromised on account of intervention of respectable persons and Ramayan Singh was acquitted by the Trial Court. After being acquitted in the aforesaid case, Ramayan Singh, started indulging in harassment of his wife again which ultimately ended in her suicide.