- (1.) This criminal appeal has been preferred by the accused appellants Shrawan Singh alias Sarwan Singh and Smt. Ramshri against the judgement and order dated 24.1.2012 passed by the Additional District & Sessions Judge (Temporary Ex-cadre Post) -01, Fatehpur in Session Trial No. 379 of 2009 (State vs. Shrawan Singh alias Sarwan Singh and another) convicting and sentencing the appellants for the offences punishable under Sections 498-A, 304-B IPC and Section 4 of the Dowry Prohibition Act. Fine was also imposed.
(2.) The facts of the case, as unfolded by the informant Kailash Singh son of Ram Swarup Singh in the First Information Report (in short 'F.I.R.'), are that two years ago the informant had married his daughter Meera Devi with Shrawan Singh Parihar resident of village Shakul Pur, police station Husain Ganj. After the marriage, Shrawan Singh and his mother beat his daughter demanding money from the informant. Many times the informant had fulfilled the demand but five days ago, the son-in-law alongwith the daughter of the informant had come to the house of the informant and made a demand of Rs. 25,000/-. Out of the demanded money, Rs. 10,000/- was given by the informant but the son-in-law of the informant and his mother were not happy. On 17.5.2009, the daughter of the informant was killed by his son-in-law and his mother. The dead-body of the deceased was lying in their house.
(3.) On the basis of the written report (Ext. ka-1), chik First Information Report (Ext. Ka-4) was registered at Police Station concerned on 18.5.2009 at 8.15 a.m. mentioning all the details as had been described in Ext. Ka-.1. G.D. entry (Ext. Ka-5) was also made at the same time.;