RAM KUMAR BAJPAI Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision has been filed against the order dated 16.01.2006 passed by the Additional Sessions Judge/ Fast Track Court No.2, District Sitapur in Sessions Trial No.168 of 2000 under Section 498A/ 304B of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act, Police Station Khairabad, District Sitapur.

(2.) In brief, prosecution case is that marriage of daughter of the complainant namely Anjula with Arun Kumar pandey, son of Bhagwat Prasad Pandey was solemnized on 9.5.1997 according to Hindu rituals. According to his capacity, the complainant gave dowry. When son of the complainant Pawan Kumar went to Makhpur, Arun Kumar abused his son and demanded colour T.V., V.C.R. and motorcycle. In this regard, daughter of the complainant informed her mother. Thereafter, on 2.10.1998, when it was informed Anjula was murdered, Sanjay Kumar Bajpai and his uncle Bishun Kumar went to her in-laws' house, they saw that dead body of Anjula was lying. On the written report, an F.I.R. was lodged under Section 498A/ 304B of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act.

(3.) Learned counsel for the revisionist has submitted that brother of the deceased namely Pawan Kumar is a necessary witnesses in context of demand of dowry, but Investigating Officer has not taken his statement.