TARUN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned A.G.A. for the State and perused the record.

(2.) The present criminal appeal has been filed against the judgement and order dated 20.08.2014 passed by Additional Sessions Judge, Court No.1 Bulandshahr in Sessions Trial No. 106 of 2012, "State of U.P. Vs. Tarun and others", arising out of Case Crime No. 807 of 2011, under section 304-B & 498-A of IPC and section 4 of the Dowry Prohibition Act, 1961, Police Station Kotwali Nagar, District Bulandshahr, whereby the appellant has been convicted and sentenced under Section 304-B IPC with rigorous imprisonment of life, under section 498-A IPC with simple imprisonment of 3 years and a fine of Rs. 10,000/-, in default of payment of fine to further undergo 3 month imprisonment and under section 4 of the Dowry Prohibition Act, 1961 one year imprisonment and a fine of Rs. 5,000/- in default of payment of fine to further undergo 3 month imprisonment.

(3.) The brief facts which led to the litigation and whereby the State had to start investigation are that the marriage of deceased Seema, daughter of Ram Sewak Paliwal resident of Futa Kuwan Wali Gali, Devi Pura-II, Bulandshahr was solemnized with Tarun Paliwal on 25.06.2011. In this marriage nearly about 8 lakhs was incurred but the family members of Tarun Paliwal were not satisfied and they were harassing the deceased time to time. Family members and appellant were demanding 2 lakhs more as dowry but father of the deceased Seema was not in a position to fulfill the same. On 15.10.2011 deceased Seema informed her mother on telephone that the demand has not been fulfilled. On 16.10.2011 a unknown person informed on telephone that his daughter has been done to death and they should reach at Bulandshahr, on reaching there they saw that his daughter was lying dead and there were many injuries on her body.