GURU CHARAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) M. L. Singhal, J. I have heard the learned counsel for the accused-applicant and the learned A. G. A. for the State. The accused-applicant has appealed for bail under Sections 304-B/498- A, IPC and Sec tion 3/4, Dowry Prohibition Act.

(2.) IT is alleged that on 25-11-1998, the accused-applicant, father-in-law, his wife and the husband of the deceased set the deceased on fire on account of dowry demand. The marriage of the deceased Smt. Somwati with the co-accused, Laloo took place three years prior to the occur rence. The applicant's another son and other persons of the village on 26-11 -1998 as come in the F. I. R. itself, duly informed the parents of the deceased. Only burn injuries have been found on the deceased. There are general allegations of the dowry demand against the accused-applicant. As stated above, the parents of the deceased were duly informed by the applicant's another son, an act inconsistent with the guilt of the accused.