Pratyush Kumar, J. - (1.) The present appeal filed on behalf of the appellant is directed against judgment and orders dated 13th November, 2007 passed by Sri Ajai Verma, the then Additional Sessions Judge, Court No. 2 Unnao whereby the appellant has been convicted under Sec. 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 5,000/ -, in default thereof to further undergo simple imprisonment of one year.
(2.) Heard Sri O.P. Tiwari, Advocate appearing for the appellant and Sri Chandra Shekhar Pandey, learned AGA for the State -respondent and perused the record.
(3.) Briefly stated facts of the prosecution case in the present appeal are as under: "That on 10th February, 2006 at 11.45 A.M. Ram Bharose gave a written report at P.S. Bangarmau (Unnao) stating therein that three years ago his son Sarvan was married to Ram Saheli, aged 23 years, daughter of Phoolmati R/o village Gulreha. Phoolmati had married second time with Subedar, she had two daughters, namely, Ram Saheli alias Saheli and Seema from her first husband. After marriage of Ram Saheli Subedar used to keep Ram Saheli in his house most of the times, he had illicit relations with Ram Saheli. This fact came to his knowledge after marriage. After settlement by panchayat he took his daughter in law to his house. On 5th February, 2006 Phoolmati took Ram Saheli with her with the promise that she would be sent back after two days. Ram Saheli promised that after one day she would come back. That day he was informed by Raj Kishore of village Gulreha that in the intervening night of 6th/7th February, 2006 Subedar killed Ram Saheli in his house and after hiding her dead body absconded on motorcycle in the morning. When he reached there Phoolmati told him that after taking Ram Saheli back she left her alone with her husband on receiving news about illness of her mother and had gone to Mayaka. She also reiterated the information given by Raj Kishore.";