PANNA LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant Criminal Appeal No. 7876 of 2017 has been preferred on behalf of the appellant Panna Lal and another and Criminal Appeal No. 7877 of 2017 has been preferred on behalf of Bhure Lal alias Shyam Manohar against the judgment and order dated 1.12.2017 passed by the Additional Sessions Judge, Fast Track Court No. 1, Mainpuri in Special Trial No. 136 of 2004 (State Vs. Pannal Lal and others) arising out of Case Crime No. 106 of 2001 P.S. Bhogaon, District-Mainpuri whereby the appellants were convicted and sentenced for the offence under section 304-B of I.P.C and were punished with imprisonment of 10 years each and for the offence under section 498-A were convicted and punished with imprisonment of 3 years and a fine of Rs. 5,000/- each and in default of payment of fine additional imprisonment of six months was awarded to be undergone. For the offence under section 4 of Dowry Prohibition Act each of the accused was convicted and sentenced with imprisonment of six months and a fine of Rs. 2,000/- and in default of payment of fine the additional imprisonment of one month was awarded to be undergone.

(2.) Both the aforesaid appeals are against the judgment and order dated 1.12.2017, therefore, both the appeals are disposed of by the common judgment.

(3.) The brief facts giving rise to both these appeals are that the informant Ram Singh, son of Munshi, resident of village Semalpur, P.S. Vishunpur, District Kannauj moved the written information with the police station concerned with the allegations that on 29th March 2001 at 5.00 O'clock he received the information in his village that his daughter Anita had been killed by hanging by her in-laws. He reached to village Shivai and saw his daughter hanged with Sari and her father-in-law, mother-in-law and his son-in-law were absconding from the house. His daughter was got married about 3 years back and endowment was made by him at the time of marriage as per capacity; but the father-in-law and mother-in-law being not satisfied, made additional demand of Gold Chain, T.V., and Almirah in dowry. The informant was not capable to fulfill these demands, consequently his daughter was subjected to cruelty and due to this reason his daughter was killed and the body was hanged. On this written information the case crime no. 106 of 2001 was registered under section 498-A, 304-B of IPC and 3/4 D.P. Act with the Police Station Bhogaon, District-Mainpuri.The Investigating Officer after having concluded the investigation filed charge sheet against all the accused persons under sections 498-A,304-B and D.P. Act on which the cognizance was taken by the Chief Judicial Magistrate and after considering that the offence is triable by the court of sessions, the case was committed by the CJM concerned to the court of sessions for trial.