STATE OF U P Vs. RANVEER SINGH

JUDGEMENT

(1.) Both these appeals, one by the State and the other by the first informant, arise out of judgment and order dated 5.11.2011 passed in S.T. No. 183 of 2009, State Vs. Ranvir Singh and others, by which Additional Sessions Judge, court no. 1, Kannauj has acquitted the accused respondents of the charges punishable under section 498-A,304-B IPC and, 3/4 Dowry Prohibition Act.

(2.) We have heard learned A.G.A., Sri Shiv Nath Singh assisted by Sri Satyam Singh for the appellant and Sri Dharmendra Singh assisted by Sri Sujan Singh appearing for accused respondents, on the question of admission.

(3.) Briefly stated the prosecution story is that complainant Om Singh lodged a first information report against the husband and in-laws of her sister- Sandhya, alleging that Sandhya was married to Ajit Singh son of Ranvir Singh on 12.7.2007 according to Hindu rites; that he had given sufficient dowry according to his capacity in the marriage; that apart from household articles, rupees two lac in cash had also been given but her in-laws including the husband started harassing and torturing her in connection with demand of additional dowry; that they demanded rupees five lac and a Maruti car from his sister and used to physically and mentally torture her on this score; that on 25.12.2008 they threw out Sandhya from their house. However, on 9.1.2009 the complainant sent Sandhya back to her matrimonial home but only after two days i.e. 11.1.2009 the in-laws and her husband set her ablaze by pouring kerosene oil on her body. On 13.1.2009 Sandhya expired due to burn injuries.