BALVEER SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Yogesh Kumar Srivastava, learned counsel for the appellant and Sri Nagendra Srivastava, learned A.G.A. for the State.

(2.) Present criminal appeal challenges judgment and order dtd. 22/11/2017 passed by the Additional Sessions Judge (Fast Track Court No.2), Firozabad in Sessions Trial No. 728 of 2011 whereby the learned Additional Sessions Judge has convicted and sentenced the accused-appellant, Balveer Singh, under Sec. 498A of IPC for two year imprisonment along with fine of Rs.3,000.00 (default sentence : two months), under Sec. 302 of IPC for life imprisonment with fine of Rs.10,000.00 (default sentence : six months) and under Sec. 3/4 of Dowry Prohibition Act, 1961 for two years' imprisonment with fine of Rs.3000.00, in case of default in payment of fine further to undergo two months' simple imprisonment. All the sentences were directed to run concurrently.

(3.) Facts as culled out from the record are that the deceased was married with the accused-appellant before six years of the incident as per Hindu rites and rituals. There were three children born out of their wedlock. Immediately after the marriage, she was subjected to cruelty and there was demand of dowry. Several times there were settlements but the demand of dowry continued. On the day before the incident occurred i.e. 3/5/2011, the deceased was beaten and was threatened with dire consequences. In the morning, she was set ablaze. When she was set ablaze, she ran towards the locality. The neighbors doused the the fire and got the deceased admitted in S.N.M. Hospital, Firozabad from where, she was referred to Agra. On 9/5/2011, she was brought to AIIMS, Delhi. Her burn injuries ultimately turned into septicemia and she breathed her last.