VED PRAKASH TYAGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Brij Bhushan Upadhyay, the learned counsel for appellant and the learned A.G.A. for State respondent 1.

(2.) Challenge in this criminal appeal is to the judgment dtd. 17/9/2025 passed by Additional District & Sessions Judge, Court no. 10, Agra in Sessions Trial No. 1127 of 2024 (State Vs. Ravi Kant) arising out of Case Crime No. 37 of 2024, under Ss. 498-A, 304-B IPC and Sec. 4 of the Dowry Prohibition Act, Police Station- Barhan, District Agra, whereby court below has acquitted the accused opposite party 2 of the charges framed against him.

(3.) Brief facts of the case are that marriage of Ankita, daughter of informant- appellant was solemnized with opposite party 2 Ravi on 26/4/2021 according to Hindu Rites and Customs. In the marriage, he had given entire domestic articles etc. and Rs.5,50,000.00 cash, but accused- opposite party 2 was not happy with the gift and dowry given at the time of marriage. He kept on harassing, beating and torturing his daughter for bringing more money. When he came to know about this fact, he got sent jewellary of about Rs.3.004 lakh, but his hunger for dowry did not end. On 18/2/2024 he got information that the accused opposite party 2 tried to kill his daughter by poisoning her. On inquiry from doctors, he came to know that poison had spread throughout her body due to which she died.