- (1.) The instant revision has been filed by the accused/revisionist (hereinafter referred as 'revisionist') challenging the legality of order dated 28.11.2013 passed by the Additional Sessions Judge, Court No.1, Barabanki in S.T. No.136 of 2013 whereby request of the present revisionist and his co-accused for discharge was rejected.
(2.) In order to appreciate the grounds on which the present revision has been filed, it would be proper that a brief glimpse of the facts of the case be had.
(3.) Briefly stated on 9th December, 2012, at 2.35 p.m. at Police Station Masauli, District Barabanki, Atul Kumar Verma gave a written report stating therein that marriage of his only sister Pratibha Singh @ Sheelu was settled with Sunil Kumar Verma, s/o Amrish Kumar Verma on dowry of Rs.13 lacs. On 10th June, 2012, certain ceremonies including 'tilak' were performed and 6th December, 2012 was fixed for marriage. Some of the amount and articles (amounting to Rs.3,17,000/-) were given. At the time of settlement of marriage, Sunil Kumar was not employed. Subsequently, he was employed as Junior Engineer in Railway Department. Sunil Kumar, the present revisionist and other family members on this account increased the amount of dowry from Rs.13 lacs to Rs.18 lacs. They started to criticize Pratibha Singh that she is short statured and less beautiful. Sunil Kumar also phoned his sister that due to her lesser height and lesser beauty even labour would not marry her. On mobile phone he started to harass her. When the present revisionist was approached, he also declined to interfere though all preparations of marriage were made. His sister due to harassment started to feel miserable and on the telephonic communication of Sunil Kumar saying that "SALI JAKAR KAHI MAR JAO AUR MERA PICHA CHUT JAI" his sister on the day scheduled for her 'bidai' at 10.30 a.m. hanged herself.;