RAM NATH YADAV Vs. SUDHIR KUMAR YADAV

JUDGEMENT

(1.) None appeared from the side of the revisionists and alive accused Sudhir and Smt. Aruna, even in revised call. Hence, heard learned AGA for the State and perused the record. This criminal revision is decided on merit.

(2.) This revision has been preferred against the judgment and order of acquittal dtd. 31/3/1995 recorded by ASJ-X, Kanpur Nagar, in ST No.547 of 1989 (State vs. Sudhir Kumar Yadav and others) under Sec. 498A, 304B/302/34 IPC, and Sec. - of the Dowry Prohibition Act, Police Station Naubasta, District Kanpur Nagar

(3.) The grounds of revision are that the opposite parties, Sudhir Kumar Yadav, husband of the deceased Smt. Gomti @ Garima; Sunil Kumar Yadav, her jeth; Smt. Aruna Yadav, jethani and Smt. Prema Devi, mother-in-law (saas) were all responsible for maltreating the deceased. Sunil Kumar and Smt. Aruna are alleged to have caught the deceased. Prema Devi poured the kerosene on the deceased and Sudhir Kumar (husband) applied a matchstick due to which her entire body got burnt and she died the same day in Ursala Hospital at 10:00 pm on 25/8/1989.