ROOMALI Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred against the judgement and order dated 20.08.2018 passed by 11th Additional Sessions Judge, Budaun, in Session Trial No.590 of 2012, arising out of Case Crime No.176 of 2012 (State Vs. Smt. Romali and others) under Sections 498A, 304B, 201 IPC and under Section 3/4 Dowry Prohibition Act, 1961, Police Station-Sahswan, District- Budaun, in which appellants Satya Ram, Smt. Roomali, Smt. Rekha and Smt. Rajwala were convicted and sentenced under Section 304B IPC for ten years R.I., under Section 498A for two years and fine of Rs.2,000/-, under Section 201 IPC for two years and fine of Rs.2,000/- and under Section 4 Dowry Prohibition Act, 1961 for one year along with fine of Rs.1,000/-.

(2.) The brief facts giving rise to this appeal are that Rohan, the complainant and father of the deceased, submitted a written report at Police Station- Sahswan on 17.02.2012 with the allegations that her daughter Amlesh was married with Devendra r/o village Dhobai. He has given sufficient dowry according to his financial capacity but husband and in-laws of Amlesh were not satisfied with that and after sometime of marriage her husband Devendra, father-in-law Satya Ram, mother-in-law, Nanad- Rekha and Jethani started torturing her by abusing and beating her for non-fulfilment of demand of additional dowry. They were demanding a buffalo, Rs.50,000/- cash and jewellery in the form of gold chain and earrings etc. When complainant's daughter remained unable to meet out the demand, they turned out her of the home. Complainant contacted her in-laws and tried to make them understand and promised to meet out their demand as and when he will be able to do it. Accused persons became quiet for sometime but after sometime they started torturing his daughter again and yesterday night of 16/17.02.2012 all the above-mentioned accused persons along with Rajeev and Rama of their village murdered his daughter for non-fulfilment of demand of additional dowry and disappeared her dead body. Laturi of village Dhobai gave this information to him on phone in the morning. On getting this information, he went to the matrimonial home of his daughter but neither his daughter nor her in-laws were found there.

(3.) On this written report, the first information report was registered at P.S.-Sahswan, District-Budaun against Devendra, Satya Ram, mother-in-law of the deceased, Rekha-Jethani of the deceased, Rajeev and Rama under Sections 498A, 304B and 201 IPC and 3/4 Dowry Prohibition Act, 1961.