RANDHEY AND ANOTHER Vs. STATE OF U.P.
LAWS(ALL)-2010-5-199
HIGH COURT OF ALLAHABAD
Decided on May 28,2010

Randhey Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

YATINDRA SINGH,J. - (1.) LOVE and family honour are strange bedfellows. They often go together yet are not together. This appeal is reminder of the same THE FACTS
(2.) AN incident happened in the night intervening 27/28.5.2004. In this incident, five persons received burn injuries: Sangita (aged about 10 years) and Reshmi (aged about 5 years) died on the spot; the other three, Awadhesh, Anil, and Shrikant were admitted in the hospital. Awadhesh suc­cumbed to his burn injuries in the night intervening 2-3.6.2004 at 00:45 a.m. the other two survived. Chandrawali Prasad (the Infor­mant), father of Awadhesh and grand fa­ther of deceased Sangita and Reshmi, lodged the FIR at 7:30 am on 28.5.2004. It was registered as case crime No. 274 of 2004 under sections 302, 436 and 326, IPC, Police Station Mohammdabad, District Mau.
(3.) THE pedigree of the Informant's side is as follows: Chandrawali = Surati Asha Devi Anil (injured)= Hausla Devi (injured) Awadhesh (killed) Sunanda Priyanka Sangita (killed) Rani (killed) Shrikant (injured) ;


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