Amar Saran, J. - (1.) This Criminal Jail Appeal has been preferred against the judgment passed by the IVth Additional Sessions Judge, Kanpur Nagar dated 30.10.1999, whereby the appellant has been convicted to undergo imprisonment for life under Section 302 IPC and two years R.I. under Section 498A IPC. The two sentences were ordered to run concurrently.
(2.) The prosecution version was that the deceased Smt. Suman Shukla was married to the appellant in the year 1989. However, the appellant used to beat up his wife as he wanted to extract Rs. 20,000/-as additional dowry from her parents and had threatened to kill her otherwise. Smt. Suman had been taken to her father's home two years earlier, but 2 or 3 months before the fateful incident she had been sent back to her Sasural, the appellant's house. On 10.6.1998 the fateful day, the informant Raj Kishore Trivedi, the father of the deceased received information from the appellant's brother that his daughter had got burnt. The incident took place at about 12 noon when the informant arrived at the son in-law's (appellant's place) in Pokarpurwa, he saw his daughter Suman lying burnt and in a naked condition. He was told by his grand daughter Km. Rajni that her father had sprinkled kerosene oil on her mother and burnt her. Smt. Suman had two other daughters and one son Arun Kumar Shukla. The latter used to reside with the informant Raj Kishore.
(3.) Raj Kishore had lodged a report of this incident at P.S. Chakeri on 10.6.1998 at 2.10 p.m. under Sections 498A, 302B I.P.C. Initially on 10.6.1998 the investigation of this case was conducted by the C.O. Cantonment Sri Ashok Jain. He recorded the statement of the Constable Clerk Jai-Jairam P.W.3, who prepared the Chik F.I.R. and made the relevant G.D. entries. C.C. Jai-Jairam also sent the papers to the A.S.P. Cantt for getting the investigation done and informed A.C.M. for getting the inquest done.;