PAPPU SONKAR Vs. STATE OF U P

JUDGEMENT

(1.) Aggrieved by the judgment and order dated 4.8.2017 passed by the Additional Sessions Judge/ F.T.C.-1, Kaushambi, in S.T. No. 688 of 2009, State Vs. Pappu Sonkar and others, arising out of Case Crime No. 493 of 2009, u/s 498A, 304B I.P.C. and 3/4 D.P. Act, Police Station Saini, District Kaushambi, whereby the learned trial court has convicted the appellant, who is the husband of the deceased, under sections 304B, 498A I.P.C. and 4 D.P. Act, sentencing him with 10 years, 3 years and 2 years imprisonment respectively along with fine with default stipulations, the appellant has preferred this appeal from jail.

(2.) Heard Mr. Dharmendra Pratap Singh, learned counsel for the appellant and Mr. Shyam Dhar Yadav, learned AGA on behalf of the State and perused the record.

(3.) The facts giving rise to this appeal are that the marriage between the appellant and the daughter of the complainant Rubi Devi was performed on 4.6.2009 at Village Medipur Kanwar, P.S. Saini, District Kaushambi. The complainant Kalluram Sonkar had given dowry according to his capacity in the marriage. However, the appellant and his family members were not satisfied with the given dowry and used to harass the bride by demanding a motorcycle and Rs. 25000/- in cash. The daughter of the complainant informed her parents that her in-laws were threatening to kill her if their demands were not fulfilled. The complainant went to the matrimonial home of his daughter several times but he was not permitted either to meet her or to take her back with him. On 18.7.2009 i.e. just about one and half months after the marriage the daughter of the complainant was done to death by her husband and in-laws by pouring kerosene oil on her body and setting her ablaze. As a result she sustained 95% burn injuries on her body. In a very serious condition she was admitted to Swaroop Rani Hospital, Allahabad, where she succumbed to her injuries on 27.2009.