Dinesh Kumar Singh, J. - (1.) Heard Sri M.B. Mathur, learned counsel for the appellants and Sri Jai Narain, learned A.G.A. for the State and perused the record.
(2.) This criminal appeal has been preferred against the judgment and order dated 20.10.2015 passed by Additional District and Sessions Judge/F.T.C., Court No. 1, Ballia in Sessions Trial No. 169 of 2013 (State Vs. Krishna Kumar Yadav and others), whereby all the accused have been held guilty and awarded following punishment and all the sentences are directed to run concurrently. JUDGEMENT_65_LAWS(ALL)12_2018_1.html
(3.) The facts in brief of this case are as follows. PW-1- Har Narayan Yadav, who is father of the deceased- Sheela, had married his daughter in the year 2008 with the appellant- Krishna Kumar Yadav (appellant no. 3) S/o Yugul Kishor, after having given dowry as per his means but the said appellant and his family members were not satisfied with the same and were demanding more money to be given for purchase of plot in District- Ballia and for this they were continuously harassing his daughter as phone calls were being received regularly from his daughter's side in this regard and she used to say that she needed protection. PW-1- Har Nayaran Yadav, some times used to tell Yugul Kishor Yadav (father of Krishna Kumar Yadav), R/o Village- Bajra Ke Tola, P.S. Bairiya, that he should keep patience but he had started telling his daughter that her father had got the money of pension released and, hence he should procure money from him so that plot could be purchased. His daughter used to explain him that he had two other sisters and a brother, who were to be married and were being given education but being annoyed, Krishna Kumar Yadav (appellant no. 3), Ashok Yadav (appellant no. 2), (Jeth of the deceased) and Yugul Kishor (father-in-law of the deceased) and Smt. Manju Yadav (appellant no. 1), mother-in-law of the deceased, all together hatched conspiracy to eliminate his daughter in the intervening night of 19/20.8.2012 and finally murdered her and cremated her in company with their friends and, thereafter, sent information to the informants house and after receiving said information when the family members of the informant reached village Bajra Ke Tola, then the villagers there told that they had heard some noise in the house of accused-appellants but nothing much was revealed.;