STATE OF U.P. Vs. SMT. SUMAN MISHRA

JUDGEMENT

(1.) Heard learned A.G.A. and perused the record.

(2.) The application for leave to appeal has been moved for permission to file the appeal against the judgment and order dated 28.10.2016 passed by Additional Sessions Judge, Court No.17, Kanpur Nagar in Criminal Appeal No.42 of 2011, acquitting the respondents from the charges under Sections 323, 498A, I.P.C.

(3.) The prosecution case in brief is that the F.I.R. was lodged by Om Prakash Shukla with the allegation that her daughter Neena was married to Ajay Mishra on 15.2.2002 and Ajay Mishra committed suicide on 4.10.2002 where after the accused persons being in-laws committed mar-pit with his daughter and threatened her of ousting from the house. On 5.4.2003 his daughter telephonically informed him upon which on 6.4.2003 he went to fetch his daughter, who was beaten on that day also by all the accused persons and was threatened of life keeping all Stridhan of his daughter. It is also alleged that on 4.4.2005 when his daughter visited her plot no.9, all the accused persons abused her and applied electric current in the house with an intention to cause her death.