K.K. SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) None responds for the revisionist even in the revised call and also none has appeared for the private opposite parties. Heard Sri Mithilesh Kumar, learned AGA for the State and perused the record.

(2.) This revision has been preferred by the informant-revisionist against the judgment and order of acquittal dtd. 26/5/1998 recorded by learned 6th-Additional Sessions Judge, Meerut, in S.T. No.988 of 1996 (State Vs. Pankaj and others), under Ss. 498A, 304B I.P.C. and Sec. 3 of the Dowry Prohibition Act, Police Station Nauchandi, District Meerut.

(3.) In brief, facts of the case are that the informant namely K.K. Sharma moved a written complaint Ex.Ka-1 to lodged an F.I.R, reduced in writing on his dictation by P.W.-2, Sudhakar Aashawadi. Later on another written complaint Ex.Ka-2, was also moved by the informant K.K. Sharma to S.S.P, Meerut on 16/1/1996 stating therein that his daughter Dr. Rachna Sharma had died in Lokpriya Hospital. There was tussle between his daughter and her husband for six months. She has been killed by injecting any intoxicating substance to her. The information regarding torture was also given by his daughter in the night of 14/1/1996 at 09:00 P.M. and had informed that accused Pankaj Sharma may kill her any time.