LATAFAT Vs. STATE OF U.P.

JUDGEMENT

(1.) The present Criminal Appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure, 1973 challenging the judgment and order of conviction and sentence dtd. 24/8/2022 and 27/8/2022, passed by the learned Additional District & Sessions Judge, Hapur, in Sessions Trial No. 239 of 2019 (State of U.P. Vs. Latafat and Another) arising out of case crime No. 244 of 2019 under Sec. 302 I.P.C., Police Station- Garhmukteshwar, District- Hapur.

(2.) By the impugned judgment and order, the Appellant- Latafat has been sentenced to undergo imprisonment for life under Sec. 302 I.P.C. along with fine of Rs.50,000.00 and in default of payment of fine appellant was directed to undergo six months additional imprisonment.

(3.) Briefly, the prosecution's case as per the F.I.R. is that the marriage of the sister of the complainant was solemnized with the appellant six and half years before the alleged incident. The appellant and his family members were not happy with the gifts and dowry and they were demanding a Car and Rs.5,00,000.00 from the complainant and they also gave threats that if the demands are not met, his sister would be done to death. On 9/6/2019, the complainant received a call from the matrimonial home of his sister that sister has been killed by the family members of the appellant.