- (1.) Challenge in this appeal is to the judgment and order dated 02.12.1994 passed by the Special Judge, Unnao in ST No. 386 of 1991 (State Vs. Amrit Lal and others) under Sections 498-A, 304 B IPC, Police Station Morawana, District Unnao by which accused Bachchu Lal and Saroj were acquitted for the charges levelled against them. Whereas accused Amrit Lal, Smt. Rajrani and Chilbil were found guilty and convicted for two years' rigorous imprisonment and fine of Rs.1,000/- each under Section 498-A IPC and 10 years' rigorous imprisonment each under Section 304-B IPC with default stipulation.
(2.) Brief facts of the case are that informant Shiv Kumari lodged a written report on 14.02.1990 stating that her daughter Rakhi was married to Chilbil, son of accused Amrit Lal. She has given sufficient dowry in the marriage. On 11.01.1990 when the deceased came to her maternal house, she told to her parents that she was compelled to bring Rs.10,000/-, failing which she would be murdered. She also told her mother that the demand for one watch and a ring was also made. On 11.02.1990, the girl was taken away by her father-in-law. On 13.02.1990 at 4:00 PM all the in-laws of the deceased closed the door of room, sprinkled kerosene oil on her and done her to death. Husband of the deceased went to Kanpur, met Phool Chand Gupta and requested him to save him. Hence, the report was lodged. On the basis of this written report PW-6, Brij Kishore Bajpai scribed chik report which was proved by this witness as Ext. Ka-2. Further this witness proved the copy of GD as Ext. Ka-3. PW-5, Constable Ram Dularey carried corpse of the deceased for post-mortem. The Investigating Officer was not produced in evidence. However, four witnesses of fact were produced by the prosecution.
(3.) Pw-1 is Shiv Kumari who proved the written report, which was marked as Ext. Ka-1.;