(1.) Present criminal appeal has been preferred by the appellant Puttan Yadav @ Vipin against the judgement and order dtd. 20/1/2014 passed by the Sessions Judge, Kanpur Dehat in Sessions Trial No.91 of 2013 (State vs. Puttan Yadav @ Vipin), arising out of case crime no. 638 of 2012, convicting and sentencing the appellant for the offence punishable under Sec. 304 (Part-I) IPC to undergo life imprisonment and a fine of Rs.5,000.00 with stipulation of default clause.
(2.) Brief facts of the case, as culled out from the record, are that a written report was submitted by the complainant Gore Lal son of Ram Nath, resident of village Chakeri, Police Station Chakeri, District Kanpur Nagar at Police Station- Akbarpur, District- Kanpur Dehat in which averments were made that Km. Laxmi, niece (bhanji) of the informant, aged about two years, had sustained injuries and she was hospitalized at Kabir Hospital, Kanpur Nagar by the appellant and his family members. She expired during treatment. Anita, sister of the informant, was also harassed by the accused persons.
(3.) On the basis of the written report (Ext. ka-1), Death Information Report (Ext. ka-2) was registered at Police Station concerned on 30/10/2012 at 9.15 a.m., mentioning all the details as described in Ext. Ka-1. After post mortem and enquiry, a G.D. entry for registration of the case was also made, which is Ext. Ka-3.
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