(1.) This appeal has been preferred by the convicted accused Rishi Talwar against the conviction and sentencing order dtd. 11/10/2017 in ST No.238 of 2014 (State of UP Vs. Rishi Talwar), under Sec. 302 IPC, Crime No.211 of 2014 and ST No.239 of 2014 (State of UP Vs. Rishi Talwar), under Sec. 25/27-A Arms Act, Crime No.212 of 2014 by which the appellant was convicted and sentenced under Sec. 302 IPC for life imprisonment and a fine of Rs.50,000.00 and in case of non-payment of fine to undergo three months' additional imprisonment and also conviction and sentence under Sec. 27 of the Arms Act, 1959 for five years rigorous imprisonment and a fine of Rs.10,000.00 and in case of non-payment of fine to undergo one month's additional imprisonment. It was also directed that both the sentences shall run concurrently.
(2.) In brief, facts of the case are that informant Manohar Lal Suri resident of Narula Navi Mumbai, father of the deceased, Shweta and father-in-law of the accused, lodged an FIR on 30/4/2014 stating that the marriage of his daughter Shweta was solemnized as per social rituals and customs on 27/11/2003 with the accused Rishi Talwar son of Deepak Talwar resident of Mission Compound Sarva Nagar, Jhansi. After a few days of the marriage, Rishi Talwar started beating the informant's daughter. His daughter used to convey to the informant about beating and abuses by the accused over the phone. After the marriage the accused neither allowed the informant's daughter to meet the informant nor was she allowed to go anywhere in her kinship. He used to threaten her for divorce and used to demand money and said that she should take divorce otherwise he would kill her.
(3.) On 28/4/2014 at about 08:00 O'clock his daughter informed him over the telephone that Rishi had beaten her that day and had been doing so for 3-4 days. Again at about 11-12 O'clock she made a call where she said that Rishi was still beating her and she said that papa take away her and her children from here otherwise Rishi would kill them. On this, he told his daughter that he would come in the morning.
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