RAVI Vs. STATE OF U.P.

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order dtd. 8/2/2007 passed by the Additional Sessions Judge, Court No. 18, Agra in Sessions Trial No. 666 of 2006 (State of U.P. v. Ravi), whereby the accused-appellant Ravi has been convicted and sentenced under Sec. 304-B of the Penal Code, 1860 (in short referred to as 'IPC') to life imprisonment, under Sec. 498-A IPC to two years rigorous imprisonment and a fine of Rs.5,000.00, in default of payment of fine to one year rigorous imprisonment, under Sec. 4 of The Dowry Prohibition Act, 1961 to one year rigorous imprisonment, a fine of Rs.500.00 and in default of payment of fine to one month rigorous imprisonment. The sentences have been ordered to run concurrently. The Trial Court has further directed that the period, for which the accused has already been in jail shall be set off against the sentence recorded against him.

(2.) The prosecution case as per the first information report lodged by Maya Ram P.W.-1 is that his daughter Mamta was married around 3-1/2 years back with Ravi S/o Kailash Chandra R/o Behind Balkeshwar Mandir, Police Station-New Agra, District-Agra and in the marriage he had given dowry as per his capability. He further states that after one year of marriage Ravi started beating his daughter and started creating pressure on her for bringing a motorcycle in dowry, failing which she would be murdered. The said fact was told by his daughter Mamta many times to him and inspite of repeated attempts to sort out the issue Ravi used to beat his daughter. Mamta got disturbed and was living in her maternal house since the last six months. He further states that he pacified Ravi, on which he told him that he will come on Raksha Bandhan on 9/8/2006 and had stated that if he wants his daughter to be taken then a motorcycle be given to him, otherwise he will kill his daughter. On 22/8/2006 in the absence of the first informant Ravi came to his house at about 10.00 a.m., wherein the daughter-in-law of the first informant namely Smt. Kranti and Smt. Vimlesh were at the house and in front of them beat his daughter Mamta and when the wife of the first informant went to give him his food then Ravi assaulted Mamta with knife on her stomach and ran away. It is further stated that on the shrieks, the daughter-in-law of the first informant reached there and they and his wife informed him. They went and saw Mamta lying on the floor in a pool of blood. She was taken to the hospital and on the way she died. It was then prayed that a report be registered and appropriate legal action be taken.

(3.) Maya Ram gave a typed application at the police station, which is dtd. 22/8/2006 for getting a first information report lodged, the same is marked as Exhibit Ka-1 to the records.