ANJANI SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned A.G.A. and perused the record.

(2.) The present appeal has been filed against the judgment and order dated 22.12.2018 passed by learned Additional Sessions Judge/F.T.C. No.2, Gonda in Sessions Trial No.149 of 2017 arising out of Case Crime No.187 of 2016 under Sections-498-A and 307/34 of I.P.C. relating to Police Station-Dhanepur, District-Gonda. Facts in brief of the present case are that the complainant/Devi Dayal Pandey r/o Sevak Purwa, Mauza Khazajot, P.S.-Dhanepur, District- Gonda filed a written statement on 22.06.2016 stating that his sister/Anjani has been married with Shiv Narayan Shukla @ Monu s/o Suresh Narayan Shukla, Village-Budh Sagar Purwa, Mauza Trilokpur, P.S.-Dhanepur, Gonda in the year 2015, however, his brother-in-law had affair with the another girl/Shilpi, which has been opposed by his sister.

(3.) On 22.06.2016 at about 5:00 p.m., he was informed that the accused-respondents had poured the kerosene oil on his sister and set her ablaze, as a result of which, her Saari and mattress were burnt. After getting the said information, the complainant and other family members reached the house of his sister and saved her life.