- (1.) Heard Sri Kshitij Shailendra, learned counsel for the appellant and A.G.A. appearing for respondent-State.
(2.) This criminal appeal under section 372,Cr.P.C. challenges the judgment and order dated 30.8.2014 rendered by District & Sessions Judge/Special Judge(S.C./S.T. Act), Chandauli in Session Trial No. 2 of 2010, State Vs. Awadhesh Gupta and others, arising out of case crime no. 103 of 2009, U/s 498-A,304-B IPC and , Dowry Prohibition Act, P.S. Sayad Raza, district Chandauli.
(3.) In a nutshell, the facts of the case are that marriage of Sangita, sister of the informant, was solemnized with accused Ajeet alias Pappu on 22.2.2004. She is alleged to have been murdered on 18.4.2009 by her husband and in laws' in suspicious circumstances for dowry.;