KRISHNA KANT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant appeal, filed on behalf of the accused-appellant, is directed against the judgement and orders dated 20.11.2014 passed by Sri C.M. Dixit, Sessions Judge, Mau in SessionsTrial No.24 of 2012, State Vs. Krishna Kant Singh and others, whereby appellant was convicted under section 498-A I.P.C and sentenced to undergo rigorous imprisonment for 3 years and to pay fine of Rs.3,000/- and in default of payment of fine to undergo rigorous imprisonment of one year and was further convicted under section 304-B I.P.C and sentenced to undergo seven years rigorous imprisonment and under section D.P Act he was convicted and sentenced to undergo rigorous imprisonment of one year and to pay fine of Rs.2000/- in default whereof to undergo rigorous imprisonment of six months. All the sentences were directed to run concurrently.

(2.) In the present appeal, facts of the prosecution case may be summarized as under.

(3.) That the first informant, Tribhuwan Narain Singh has married his daughter Ankita Singh on 30.5.2009 with appellant Krishna Kant Singh and gave suitable dowry in the marriage. After his daughter had gone to her Sasural, her husband and mother-in-law started torturing her for dowry and they demanded one Maruti Car. A punchayat was held but the ill treatment of his daughter continued. Three days ago his daughter while weeping informed him on mobile that they were planning to murder her. On that day in the noon his son-in-law informed him on mobile that Ankita Singh had died after hanging herself. When he came to her Sasural he saw that his daughter was murdered by strangulation.