RAM KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the appellant, learned AGA and perused the record.

(2.) THIS criminal appeal has been filed against the judgment and order dated 22.12.2005 passed by Additional Sessions Judge, Lakhimpur Kheri by which the appellant has been found guilty for the offence punishable under section 304 Part II IPC and has been sentenced to an imprisonment of seven years.

(3.) AS per the prosecution story, the complainant lodged a report on 14.05.2003 at 18:40 hrs. stating that the marriage of her daughter was solemnized with Ram Kumar Singh at about 15 years ago and from their wedlock, five children were born. On 14.05.2003, Kehri Singh informed that his daughter has committed suicide, upon which she went to the house of her daughter and found that she was lying dead. There was head injury as well as marks of cord at the neck. The report was lodged on the same day and after the report, the inquest report was prepared and the post -mortem was also conducted. After the investigation, the charge -sheet was filed against the appellant for the offence punishable under section 304 IPC. The appellant had denied the charges and claimed trial.