VIJAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) At the very outset, the learned counsel for the accused-appellant has submitted that instead of arguing the bail application, he will argue the appeal on merit to which the learned AGA has agreed.

(2.) Heard Shri Anadi Krishna Narayana, learned counsel for the appellant, Shri L.D. Rajbhar and Shri Sunil Singh, learned AGA for the State and perused the record.

(3.) The prosecution has come up with the case that an FIR was lodged by one Lala @ Anil, that his sister has been killed by her husband Vijay Singh and his family members. On account of demand of dowry, the accused persons were regularly harassing the deceased and when they could not get the required dowry, they killed her and they tried to show it to be a case of suicidal death. After investigation, the charge-sheet was submitted and the accused was tried for the offence under section 306 IPC.