RAKESH Vs. STATE OF U. P.

JUDGEMENT

(1.) This appeal has been preferred against the judgement and order dtd. 8/8/2011 passed by Additional Sessions Judge, Court No.16 in Session Trial No.403 of 2009 (State Vs. Rakesh and others), arising out of Case Crime No.04 of 2009, under Sec. 498A, 304B IPC and 3/4 D.P. Act, Police Station-Colonelganj, District- Kanpur Nagar, whereby the appellants were convicted and sentenced under Sec. 302/34 IPC for life imprisonment along with fine of Rs.10,000.00.

(2.) The brief facts of the case as culled out from the record are that first information report was lodged by informant Ram Chandra at Police Station- Colonelganj, District- Kanpur Nagar on 10/1/2009 with the averments that the marriage of his daughter was solemnized with Rakesh on 15/5/2006, in which informant had given dowry as per his financial condition. The husband, his mother Chhidana and father Shivram along with his three sisters were not satisfied with the dowry. After some days of the marriage, they used to torture his daughter for want of motorcycle and gold chain as additional dowry. His daughter had complained several times to the informant but he could not meet out the aforesaid demand. On 10/1/2009 at about 9:00 am husband and in-laws of his daughter killed her. He got the information at 01:30 pm on telephone and reached to the matrimonial home of his daughter.

(3.) On the basis of aforesaid report, a Case Crime No.04 of 2009 was registered at police station.