Dinesh Kumar Singh, J. - (1.) This appeal is directed against the judgment and order dated 10.09.2003 passed by the Additional Sessions Judge, Court No.4, Lakhimpur Kheri, in Sessions Trial No.455 of 2000 arising out of Case Crime no.25 of 1995 under Section 306 I.P.C., Police Station Phardhan, District Lakhimpur Kheri. Vide the impugned judgment and order, the accused-appellants were sentenced to undergo 3 years rigorous imprisonment with fine of Rs.2,000/- each and in default of non payment of fine, two months additional sentence was awarded to them.
(2.) The prosecution story, as emerges from the record, is that on 27.04.1995 on the basis of a written complaint, Exh. Ka-1, Jagdeesh Singh s/o Babu Singh, P.W.-1 lodged the F.I.R. Exh. Ka-3 at Case Crime No.25 of 1995 at Police Station Phardhan, District Lakhimpur Kheri against the accused-appellants under Section 306 I.P.C.
(3.) It was alleged that the complainant, Jagdeesh Singh married his daughter Sadhana aged about 22 years to Satendra Singh s/o Ayodhya Singh resident of Ruknapur three years back. Sadhana Devi was not conceiving and for that purpose Satendra's mother, i.e. mother-in-law of Sadhana Devi and Satendra Singh would pass comments and taunt her everyday. Out of frustration and being enraged by comments and taunts, Sadhana Devi on 26/27.04.1995 committed suicide by hanging herself from a tree outside her-in-laws house.;