- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) This writ petition has been filed with the prayer to award Rs. 12,00,000/- compensation to the petitioner on account of death of her husband (hereinafter referred to as 'deceased') in jail as a prisoner.
(3.) The facts giving rise to the present case are that the First Information Report was lodged against the husband of the petitioner at Case Crime No. 110/01 under Sections 302/34, 201 I.P.C., P.S. Baddu Pur, district Barabanki. The petitioner was arrested by the police of the concerned police station and he was sent to District Jail, Barabanki on 07.12.2001. The trial followed and ultimately the deceased was convicted on 12.03.2003. The deceased continued as a prisoner in the jail. All of a sudden, the deceased died in prison by hanging on 25.05.2003. The complaint was made and the District Magistrate directed for holding magisterial enquiry into the matter and the enquiry report was submitted by ADM, Finance and Revenue, Barabanki. The ADM, Finance and Revenue, Barabanki found jail authorities guilty of custodial death of the deceased, although it was found that the death had occurred as a result of hanging.;