UPENDRA KUMAR TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) This appeal has been preferred by the appellant against the judgment and order dated 23.12.2019, passed by learned Additional Sessions Judge, Court No.19, Kanpur Nagar, in S.T. No.722 of 2013 (State of UP vs. Upendra Kumar Tripathi) arose out of Case Crime No.102 of 2013, under Sections 498A, 304B IPC & Section 4 of Dowry Prohibition Act, 1961, Police Station-Panki, District-Kanpur Nagar.

(2.) The relevant facts for disposal of this appeal are that complainant-Santosh Kumar Dixit (father of the deceased) lodged FIR at Police Station-Panki, Kanpur Nagar, stating that the marriage of his daughter Ruchi @ Aradhna (deceased) with Upendra Kumar @ Neeraj (appellant) s/o late Rampal Tripathi was solemnized on 24.2.2012. He gave dowry in the marriage as decided, but Neeraj and his family members were not satisfied with the dowry so they started torturing his daughter and demanded four-wheeler and Rs.one lakh as additional dowry for which they used to give mental and physical torture to his daughter. They also stopped her daughter to contact with her father and mother. Upendra, her sister Poonam and Poonam's husband used to beat her. In December, 2012, Ruchi gave birth to a daughter and after that cruelty increased. Before 10 days of the occurrence, Ruchi's maternal uncle and complainant's sons went to the house of Ruchi at Panki, Kanpur Nagar and requested her husband (appellant) and his family members not to torture Ruchi, but they abused and beaten Ruchi before them also. On 8.3.2013 at about 9:00 a.m., somebody informed on telephone that his daughter Ruchi had died. Her daughter has been killed by her-in-laws, therefore, strict legal proceedings be initiated against them.

(3.) Heard Shri P.K. Singh, learned counsel for appellant, learned AGA for the State and perused the record.