STATE OF U.P. Vs. HARIRAM AARAKH

JUDGEMENT

(1.) Heard learned AGA for the State and perused the record.

(2.) By means of the present application under Sec. 378 (3) Cr. P. C. , State has sought leave to challenge the judgment and order dated 11. 07. 2017 passed by Additional Sessions Judge, Court No. 1, Sitapur in Sessions Trial No. 292/2015 arising out of Case Crime No. 04/2015 under Sections-302,201 I. P. C. , Police Station-Pisawan, District-Sitapur.

(3.) According to the prosecution, the complainant has lodged an F. I. R. on 1 01. 2015 at Police Station-Pisawa, District-Sitapur against the accused-respondent, Hariram Aarakh alleging therein that he had solemnized marriage with Smt. Angoora Devi at about four years ago and she was residing with her husband at her matrimonial house. On 10. 01. 2015, accused-respondent came in-laws house and on the next day, he took away his wife. The complainant tried to contact them on cellular phone but accused-respondent did not give any satisfactory reply. Later on, complainant went to the house of the accused-respondent on 1 01. 2015 where accused-respondent told the complainant that he has killed his wife with Banka and thrown her dead body was in the cane field. The accused-respondent, complainant and other witnesses have gone to the place where dead body of the deceased was lying. ? When the complainant and other witnesses were standing and crying nearby the dead body of the deceased, the accused-respondent flee from the place of occurrence. The prosecution, in order to prove its case, has produced seven witnesses, namely, P. W. -1/Hansram, P. W. -2/Ramchandra, P. W. -3/Rambux Singh, P. W. -4/Ashok Kumar, P. W. -5/Dr. Praveen Kumar, P. W. -6/Head Cons. Shiv Kumar Kushwaha and P. W. -7/S. I. , Sarvendra Nath.