DHARMESH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the appellant, learned Additional Government Advocate and perused the record.

(2.) THIS criminal appeal has been filed against the judgment and order dated 06.08.2011, passed by the learned Additional Session Judge, Court No.6, Raebareli, by which, the appellant has been convicted for the offences punishable under Sections 498 -A, 304 -B, I.P.C. and Section 3/4 of Dowry Prohibition Act and has accordingly sentenced him.

(3.) AS per the prosecution case, the daughter of the complainant was married with the appellant. The daughter of the complainant was castigated for dowry and one Bike was demanded in the dowry, for which, the cruelty was caused to the daughter of the complainant. On 21.06.2009 at about 9.00 p.m., it was informed on telephone that the daughter of the complainant has gone away somewhere and she is not traceable. Upon this information, on 22.06.2009 the complainant went to the village of the appellant and upon search about his daughter, he came to know that one dead body is lying in the Well. When the dead body was taken out from the Well, it was found that the said dead body is of his daughter and there were various marks of injuries on her body. The report was lodged on 24.06.2009 at Case Crime No.535 of 2009, under Sections 498 -A, 304 -B, I.P.C. and 3/4 of Dowry Prohibition Act against the appellant and his mother. The inquest was conducted and after investigation, the charge -sheet was filed against the appellant for the said offences, but no charge -sheet was filed against the mother of the appellant.