STATE OF U.P. Vs. DHARMENDRA

JUDGEMENT

(1.) Heard Shri Jitendra Kumar Jaiswal, learned AGA for the State/appellant and perused the trial court record.

(2.) The instant government appeal, under Sec. 378(3) CrPC, has been filed by the State of U.P. along-with an application for grant of leave to appeal against the judgment and order dtd. 16/2/2023 passed by Additional Sessions Judge/ F.T.C./ Special Judge (N.D.P.S. Act), Court No.2, Kaushambi, in Sessions Trial No. 172 of 2007 (State of U.P. Vs. Dharmendra and Others), arising out of Case Crime No. 180 of 2007, under Ss. 498-A, 304-B IPC and Ss. 3/4 of Dowry Prohibition Act, Police Station Pipri, District Kaushambi, whereby the accused-respondents have been acquitted of all the charges framed against them.

(3.) The prosecution story, in brief, is that the first informant Shankar Lal married his daughter, Shimla Devi, with one Dharmendra, son of Purushottam, about one year back and recently about 17 days back, she had given birth to a female child. On 30/6/2007, an information was given by Shankar Lal (PW-1) that her daughter Shimla has died at her matrimonial home on account of sustaining burn injuries.