JUDGEMENT
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(1.) Heard learned counsel for the appellant and learned A.G.A. for the State and perused the record of the trial Court.
(2.) This Criminal Appeal has been preferred by the appellant-Prabhat Krishna Verma @ Babloo against the judgment and order dated 18.01.2011 passed by Shri O.P. Tripathi, Additional Sessions Judge, Court No.VIII, District Faizabad passed in Sessions Trial No. 525 of 2008, arising out of Case Crime No. 841 of 2008, "State of U.P. Vs. Prabhat Krishna Verma" under Sections 498-A, 326, 304 and 506 of I.P.C., relating to Police Station Maharaj Ganj, District Faizabad, whereby the appellant has been convicted under Section 302 and 498-A I.P.C. and has been sentenced for life imprisonment and 03 years' rigorous imprisonment, respectively with fine stipulation.
(3.) The prosecution case as borne out from the record of the trial Court is that informant Mahendra Kumar Verma submitted a written application (Exhibit-ka-1) to Senior Superintendent of Police, Faizabad (Now Ayodhya) stating therein that the marriage of her sister Smt. Rekha Devi was solemnized with appellant. On 20.07.2008 some persons from village Chandanpur came to his house and informed him that about 4-5 days ago, husband of her sister namely Prabhat Krishna Verma @ Babloo had burnt his sister by pouring kerosene oil and she was admitted at District Hospital, Faizabad. He, immediately went to the District Hospital, Faizabad along with his family, where his sister informed him and his family members that on 16.07.2008 at about 9 pm. her husband Prabhat Krishna Verma @ Babloo, on the instigation of her mother-in-law, Vidyawati, father-in-law, Premnath and 'Nanad', Pramila @ Dali, burnt her by pouring kerosene oil and after threatening her of the life of her children got her statement recorded to the tune that she had received burn injuries when she was cooking food. It was further stated in the application that on 03.07.2008 or a day or two before or after 03.07.2008 his sister had informed him about the cruelty committed by her in-law's on his Telephone No. 9450496100. On getting this information, he went to the house of his sister and persuaded his sister as well as her husband not to beat her. His sister was admitted in District Hospital, Faizabad and was hanging between life and death.;
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