Anil Kumar Srivastava, J. - (1.) Instant appeal has arisen against the judgment and order dated 04.7.2006 passed by learned Additional Sessions Judge/FTC Pratapgarh in S.T. No.500/2001, arising out of case crime no.287/97, Police Station Baghrai, District Pratapgarh, whereby the accused appellant has been convicted and sentenced under section 302 IPC for imprisonment for life and fine of Rs.1000/- with default stipulation of two months' imprisonment.
(2.) According to the prosecution case, a first information report was lodged on 18.9.1997 by one Ram Bahadur Saroj at Police Station Baghrai, stating that his sister Ramjasi was married to the accused Hub Lal about four years back according to Hindu rituals. Dowry was also given as per the financial capacity of the father of the deceased but the in-laws of Ramjasi were demanding Rs.10000/-. Whenever she used to come to her parental house, she informs about the demand being made by her in laws. It was also informed by her that her father-in-law Baijnath, 'jeth' Chhangu and Nanbachcha, 'jethani' and husband are torturing her for demand of dowry. Complainant received an information on 18.9.1997 that his sister Ramjasi has been ablazed by the accused on 17.9.1997. When complainant alongwith fellow villagers reached Nazirpur Saraiyya, he found that the burnt dead body of Ramjasi was lying in the house of Hub Lal. First information report was lodged and the case was registered under section 498 A, 304 B IPC. Inquest proceedings were conducted. Dead body was sealed and sent for postmortem which was conducted on 20.9.1997 at 01:50 PM by Dr. P.K. Singh wherein the cause of death was found as asphyxia as a result of strangulation. Hyoid bone was found fractured. Postmortem superficial to deep burn were also present. After investigation Investigating Officer submitted a charge sheet under section 306 IPC against the accused-appellant.
(3.) Initially, the learned trial court framed a charge on 14.02.2002 under section 306 IPC against the accused who denied the charges and claimed trial. After recording the statement of the witnesses at the time of judgment learned trial court recorded a finding that in view of the statement of PW-4 Ram Bahadur and PW-5 Dr.P.K. Singh charge under section 302 IPC should be framed against the accused. Accordingly, charge under section 302 IPC was framed and charge under section 306 IPC was deleted on 14.12.2005. An opportunity of cross examination of the witnesses was also given to the accused. Accused denied the charges and claimed trial.;