STATE OF UTTAR PRADESH Vs. SUNITA

JUDGEMENT

(1.) Heard on admission.

(2.) Challenge in this Government Appeal is to the judgment and order dated 22.08.2019 passed by Additional Sessions Judge, Court No.11, Muzaffarnagar in Sessions Trial No.1277 of 2012 ( State vs. Smt. Sunita and others ), acquitting the respondents of the offences under Sections 498A , 307 / 34 , 304-B and 506 of IPC read with Section 3 / 4 of Dowry Prohibition Act.

(3.) In the present case, name of the deceased is Soniya wife of Rahul (DW-1). Their marriage was solemnized on 17.11.2011 and on 22.03.2012 at about 7.30 p.m. she suffered 55% burn injury. She was immediately taken to local hospital from where she was referred to Delhi and was hospitalized at Safadarjang Hospital, however, she succumbed to her injuries on 27.03.2012. In the meanwhile, on the basis of written report dated 22.03.2012, FIR (Ex.Ka.5) was registered against Raj Kumar alias Pappu Balmiki, Sunita wife of Raj Kumar, Rajesh son of Raj Kumar and Priyanka wife of Rajesh under Sections 498A , 307 , 304-B 506 of IPC and 3/4 of Dowry Prohibition Act .