(1.) Present Jail Appeal has arisen from the judgment and order dated 08.09.2008 passed by Virendra Vikram Singh, Sessions Judge, Lalitpur in Session Trial No.97 of 2007, State v. Dhruv Singh, (Case Crime No.214 of 2007), under Section 302 IPC, Police Station Girar, District Lalitpur, whereby Trial Court has convicted accused Dhruv Singh under Section 302 IPC and sentenced him to life imprisonment and a fine of Rs.10,000/-. In default of payment of fine, he shall undergo further rigorous imprisonment for one year.
(2.) Factual matrix of the case as emerging from First Information Report (hereinafter referred to as "FIR") as well as material placed on record is as follows.
(3.) A written report Ex.Ka-1 dated 18.08.2007 was presented in Police Station Girar, District Lalitpur by Informant PW-1 Kamal Singh, alleging that his sister Rajeshwari @ Sallo aged about 31 years was married to accused Dhruv Singh twelve years prior to occurrence who has two daughters and one son.
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