STATE OF U.P. Vs. KRISHNAWATI

JUDGEMENT

(1.) Heard Mrs. Smiti Sahay, learned Additional Government Advocate for the State and learned counsel for the respondent and perused the record.

(2.) By means of the present application under Section 378(3) Cr.P.C., State has sought leave to challenge the judgment and order dated 06.09.2018 passed by Vth Additional Sessions Judge, Lakhimpur Kheeri in Sessions Trial No. 881 of 2009 arising out of Case Crime No. 5054 of 2008, under Sections 498-A, 304-B IPC and 3/4 D.P. Act, P.S. Kotwali, District Lakhimpur Kheeri.

(3.) The facts in brief, in the present case are that one Sri Asharam S/o Darbari, R/o Moodadhamu, Thana- Kotwali, Lakhimpur Kheeri submits a written complaint on 22.11.2008 addressing to in-charge, Inspector Kotwali-Lakhimpur Kheeri, in which, it is mentioned that his daughter Kalpana (deceased) was married to Lavkush (minor-accused) S/o Shreedhar R/o Mathna, Thana-Kotwali, Lakhimpur Kheeri about one and a half year back as per the Hindu rituals but since marriage, in-laws of his daughter continuously demanded dowry in the shape of Rs.25,000/- cash and a fridge, and as, when the same is not fulfilled, her daughter was treated with cruelty and the said fact has told by her to them on 16.11.2008, the husband and the mother-in-law of the deceased killed her by way of hanging. On 17.11.2008, the applicant-accused informed the complainant-father of deceased about the incident.