JITENDRA SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal assails the correctness of the judgment and order dated 16.10.2015 passed by Additional Sessions Judge, Court No.8, Unnao in Sessions Trial No.620 of 2015, State versus Jitendra Shukla and another, whereby the learned Additional Sessions Judge has convicted the appellant-accused Jitendra Shukla and sentenced him as under:

(2.) Briefly stated, the prosecution case against the appellant is that the complainant Ashok Kumari lodged a written report on 7.6.2010 stating therein that she solemnized the marriage of her daughter Sonam (Goldi) aged 25 years on 27.11.2009 with the appellant as per her capacity and status but the family members of the appellant were not satisfied and always demanded Rs.2,00,000/- (Rupees two lakhs) as additional dowry from her daughter. On this premise appellant, husband of the deceased, mother-in-law, jeth, Dewars connived and burnt her alive, she died while on way to the hospital.

(3.) The FIR was registered against the appellant and his family members at Case Crime No.739 of 2010, under Sections 498A and 304-B IPC and Section 3/4 Dowry Prohibition Act. The dead body of the deceased was sent for postmortem, which was conducted by Dr. Rajedra Prasad - P.W.-6, Ext. Ka-9 is the postmortem report in which antimortem injury is as follows: