STATE OF U. P. Vs. NAVRATAN LAL

JUDGEMENT

(1.) This appeal under Sec. 378 (3) of Criminal Procedure Code (in short 'Cr.P.C.'), at the behest of the State, has been preferred against the judgment and order dtd. 29/9/1986, passed by learned Special and Additional Sessions Judge, Banda in Sessions Trial No.522 of 1985 (State vs. Navratan Lal and others) arising out of Case Crime No.1229 of 1985 under Secions 147, 342, 323, 506, 498-A, 307, 376/511, 306 and 406 Indian Penal Code (in short 'IPC') along with Sec. 3/4 Dowry Prohibition Act, 1961, Police Station-Kotwali, District-Banda, whereby the learned trial-court acquitted all the accused-respondents of all charges.

(2.) The brief facts of this case are that a First Information Report was lodged at Kotwali, District-Banda by complainant/victim with the averments that she was married with Kallu Gupta S/o Navratan Lal before three years ago and the accused persons were not happy with the dowry given in the marriage and they did not want to keep her in their house. After marriage, she lived in her parental house for near about two years and thereafter under pressure of relatives, she was taken to matrimonial home by her husband, but all the accused persons used to torture her for want of additional dowry. On 29/8/1985 at about 6 o'clock in the morning, they all conspired to kill her by pouring kerosene-oil on her and started beating her. Anyhow, she ran away from there and went to the house of her cousin (brother).

(3.) On the basis of aforesaid report, a Case Crime bearing No.1229 of 1985 was registered at Kotwali, Banda, against all the accused-respondents for aforementioned offences.