TARA CHANDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Kushwaha, learned counsel for the appellant and Sri Satish Pandey, learned AGA for the State.

(2.) This Criminal Appeal is directed against the judgment and order dtd. 16/9/2019 passed by the Additional Sessions Judge, Court no.1, Allahabad in Sessions Trial No.685 of 2016 (State of U.P. Vs. Tara Chandra and another) under Sec. 306 I.P.C, convicting and sentencing the appellant under Sec. 306 I.P.C. to 7 years rigorous imprisonment and fine of Rs.10,000.00, in default of payment of fine to undergo one month's further rigorous imprisonment.

(3.) The prosecution case is that the informant, Nanku Lal married his daughter, Pushpa Devi, to the appellant on 13/4/2013. After their marriage, they were residing at Neem Sarai, Allahabad. On 31/5/2016 at about 8.00 p.m., Tara Chandra, murdered his daughter, Pushpa Devi. After killing her he informed on phone that his daughter has committed suicide by hanging herself. He reached Allahabad from Kaushambi and was informed that the appellant had taken the dead body of his daughter to his village, Sarsawa. When he reached there he found that the appellant and other persons were preparing for cremation of her dead body. It was further alleged that the appellant, his father, Punni Ram, his sister and brother-in-law used to harass his daughter for dowry and used to beat her often. They used to demand gold chain, land for building house and money in cash.