S.S.TIWARI,J. - (1.) HEARD Sri Ram Singh learned counsel for the appellant and learned AGA for the State.
(2.) THIS criminal appeal has been filed on behalf of appellant Satendra Kumar against the judgment and order passed by learned Addl. Sessions Judge/Special Judge (SC/ST(PA) Act) in Sessions Trial No. 1262 of 2007 in which appellant has been convicted u/s 302 and 201 IPC and sentenced to undergo rigorous imprisonment for life u/s 302 IPC, in addition to fine of Rs.1000/- and in case of default of payment of fine further to undergo three months imprisonment. He has further been 1 All] Satendra Kumar V. State of U.P. 227 sentenced u/s 201 IPC with imprisonment of one year and a fine of Rs.1000/- and in default of payment of fine further to undergo three months imprisonment. Prayer for bail has been made by the appellant in the above criminal appeal.
(3.) THE prosecution case in brief is that the deceased Deorani was married with the appellant Satendra Kumar about three years prior to this incident. The appellant along with his other family members being not satisfied with the dowry given in the marriage used to torture her. Ultimately the death of Deorani was caused by the appellant and his family members and her body was set on fire. An FIR was lodged regarding the above incident at P.S.Chhatari District Bulandshahr u/s 304B and 498A IPC and u/s ¾ D.P. Act against the appellant and other accused. The case was investigated by the Investigating Officer and charge sheet was submitted against the appellant and others under the aforesaid sections.;