RAMESWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Challenge in this appeal is the judgement and order dated 23.08.1996 passed by IIIrd Additional Sessions Judge, Lakhimpur Kheri in Sessions Trial No.115 of 1991 by which the appellant has been convicted for the offence punishable under section 306 IPC with an imprisonment of five years rigorous imprisonment and one year rigorous imprisonment for the offence punishable under section 498-A IPC.

(2.) Brief facts of the case are that the police personnels got information on 05.12.1990 that the wife of Narendra Kumar had died due to burn injuries, upon which the police personnels went to the spot and prepared the inquest report. On 06.12.1990, at about 3.30 pm, a case under section 306 IPC was registered and the dead body was sent for post-mortem examination. After the investigation, the offence punishable under section 306 IPC was found against the appellant and the charge-sheet was filed.

(3.) The prosecution has examined Constable Ram Lal as PW-1; Constable Narain Bux Singh as PW-2; Ram Autar as PW-3; Som Nath as PW-4; Sundar Lal as PW-5; Dr. G. K. Singh as PW-6; Head Constable Ram Lochan as PW-7 and Sub-Inspector Siya Ram Mishra (retired) as PW-8.