RAM CHARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision has been preferred against the judgment and order dated 25.04.2014 passed by the learned Sessions Judge, Auraiya in Sessions Trial No. 58 of 2013 arising out of Case Crime No. 499 of 2012, under sections 302, 201 IPC, whereby the accused-revisionists Ram Charan, Smt Sukh Devi, Shailendra and Smt Pushpa, have been summoned under section 319 Cr.P.C.

(2.) Brief facts of the case are that the complainant Vansh Lal filed a written report that his daughter Rakhi Devi was married to Jitendra Kumar eleven years ago and she had two children, but Rakhi's husband used to torture her and used to say that she belongs to very poor family. Rakhi was frustrated due to the behaviour of her husband. On 25/26.09.2012 Rakhi died due to her husband's torture or she has been murdered by her husband along with his companion. An FIR was lodged against Jitendra Kumar.

(3.) On 30.09.2012 at about 8.10 a.m. the dead body of the deceased was recovered in a bag. The postmortem was conducted on the same day at 3.15 p.m. According to the post mortem report Rakhi died due to the injuries sustained on her head before her death. A viscera was preserved. Jitendra Kumar was charge sheeted under section 302, 201 IPC. The prosecution examined PW-1, Vansh Lal, PW-2 Hani alias Himalaya, PW-3 Girish Chandra.