PAWAN Vs. STATE OF U. P.

JUDGEMENT

(1.) The appeal has been preferred by the appellant-Pawan against the judgment and order dtd. 15/7/2014, passed by Additional District Judge, Court No.12, Bareilly in Session Trial No. 756 of 2012, arising out of Case Crime No. 537 of 2012, under Ss. 498-A, 304-B, 302 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Baradari, District Bareilly whereby the appellant-Pawan is convicted and sentenced for the offence under Ss. 304-B I.P.C. for life imprisonment.

(2.) The second appeal has been preferred by the appellants namely, Smt. Meera Devi, Kapil and Km. Mona Mala against the judgement and order dtd. 15/7/2014 passed by Additional District Judge, Court No.12, Bareilly in Session Trial No.932 of 2013, arising out of Case Crime No.537 of 2012, under Ss. 498-A, 304-B, 302 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Baradari, District Bareilly, whereby the accused-appellants, Smt. Meera Devi, Kapil and Km. Mona Mala are convicted and sentenced for the offence of under Sec. 498-A I.P.C. for two years imprisonment and fine of Rs.1,000.00 each.

(3.) Brief facts of the case giving rise to this appeal are that a written report was sent by informant-Rajkumari (mother of the deceased) to D.I.G., Bareilly stating the fact that her daughter aged about 22 years was married to accused-appellant, Pawan before six months of the occurrence and her daughter was subjected to cruelty for demand of additional dowry just after the marriage. At last, on 6/4/2012, deceased was set ablezed by pouring the kerosene oil on her in her matrimonial home. The husband, mother-in-law, brother-in-law (Devar) and sisterin-law (Nanad) of the deceased were involved in the aforesaid crime. It is also stated in the written report that her complaint in this regard is not being entertained by the concerned police station.