STATE OF U P Vs. VIRENDRA GHAM SINGH

JUDGEMENT

(1.) This appeal on behalf of the State of Uttar Pradesh has been filed against the judgment and order dated 22.08.2000 passed by Sri A.K. Agrawal, VIIIth Additional Sessions Judge, Meerut in Sessions Trial No. 657 of 1998, acquitting the accused respondent Virendra of the charges under Section 304-B I.P.C. and Section 3/4 of the Dowry Prohibition Act.

(2.) Brief facts of the case are that the complainant Mahavir Prasad (P.W.I) son of Sri Sita Ram is the father of the deceased Shrimati Seema, who was married to accused Virendra about six and half years ago from the date of incident. She gave birth to two children out of the said wedlock one son and another daughter,. Virendra accused was employed in Sugar Mill Daurala at the relevant time and was residing along with his family i.e. Shrimati Seema and the two children in a rented house belonging to one Sri Brahm Swaroop situated in Mill Market.

(3.) It is alleged that the complainant on 22.01.1998 in the evening received information through Kailash Chandra (P.W.3) that his daughter Shrimati Seema had been burnt alive. The complainant along with his family members immediately rushed to Daurala at the house of Virendra where he carne to know that Seema in burnt condition had been taken to Lok Priya Nursing Home, Meerut for treatment. The complainant immediately went there but did not find Seema in the Nursing Home and there he had come to know that Seema was referred to Safdarjung Hospital, Delhi. The complainant then reached Delhi and - found his daughter admitted in the Hospital in burnt condition. She was lying unconscious, at that time. She succumbed to her burn injury on 25.1.1998 in the morning hours.