MANIRAM Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned Additional Government Advocate and perused the record.

(2.) Both the aforesaid appeals have been filed against the judgment and order dated 31.03.2009, passed by the learned Additional Sessions Judge, Court No.2, Hardoi, by which the appellants have been convicted for the offences punishable under Sections 498-A and 304-B I.P.C. and Section 3/4 of Dowry Prohibition Act.

(3.) As per prosecution case, the complainant Muneshwar Dayal lodged the report on 26.05.2002 stating therein that he had solemnized marriage of her daughter about four years ago with the accused Mani Ram and according to his capacity he had also given dowry in the said marriage. But the accused-Mani Ram (husband), Smt. Urmila Devi (Nanad) and Smt. Shanti Devi (mother-in-law) were not satisfied with the said dowry and she was tortured for additional dowry. On 16.05.2002, there was Tilak ceremony in the house of the complainant, in which Mani Ram and his family members had not attended the Tilak ceremony. When it was inquired from his daughter then she told that they are angry due to non-fulfillment of the dowry, therefore, they had not attended the Tilak ceremony. The daughter of the complainant was sent to her-in-laws on 23.05.2002 along with Sanjeev Kumar. On 25.05.2002, he received information on telephone that his daughter has received burn injuries upon which the complainant and other persons went to the village of the appellants where he saw that his daughter was lying in the burn condition. The matter was investigated and after investigation the charge-sheet was filed.