- (1.) This appeal under Section 374 (2) Cr.P.C is directed against the judgment and order dated 27.2.2014 passed by Sri Virendra Kumar-II, Session Judge, Kannauj in S.T. No. 149 of 2012 (State versus Ram Naresh) convicting the appellants under Section 302/34 I.P.C and sentencing with life imprisonment and fine of Rs.10,000/-.
(2.) Prosecution case in short is that an FIR was lodged by Preeti Arun alleging that her brother Amit Arun has been murdered at about 10:00 p.m on 4.4.2012 by Sooli, Ram Naresh, Kallu and Lajjawati by strangulation. It was alleged that Amit Arun was working as Collection Ameen in Tehsil Kannauj and for the last 4-5 months he was staying in the house of accused persons as accused persons had seduced the deceased to reside with them after getting him separated from both the uncles and they were thriving on his salary. Deceased was unmarried and murdered with the object of getting job and money. Sooli's character is not good as she has already left her two husbands without judicial separation and is staying with her parents. She treats the deceased Amit Arun as her husband while she has not married him at all.
(3.) Case Crime No.161/2012 was registered against all four accused and after investigation chargesheet was submitted. Charges were framed on 6.8.2012 against Sooli, her mother Lajjawati and father Ram Naresh under Section 302/34 I.P.C. Accused persons denied the charges and claimed trial.;